NACHHATAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking setting aside of order dtd. 30/7/2025 whereby Financial Commissioner has dismissed his revision against order dtd. 17/8/2023 passed by Commissioner.

(2.) As per pleadings, case of petitioner is that petitioner is owner of land which became subject matter of dispute before Sub-Judge, First Class, Fazilka in Suit No.74 of 1959. The suit was decreed vide order dtd. 2/1/1960 on the basis of compromise deed executed between the parties. As per compromise deed read with decree dtd. 2/1/1960, the respondents herein were supposed to pay a sum of Rs.50,800.00 to petitioner herein by 13/3/1960. The amount had to be deposited in Court.

(3.) The petitioner claims that respondents herein did not deposit aforesaid amount as per consent decree resultantly land reverted to him. The respondents, on multiple occasions, requested Revenue Authorities to record mutation in their favour, however, the Competent Authority rejected their request. The respondents moved application dtd. 4/8/2021 before Revenue Authorities and Assistant Collector Grade 1 sanctioned mutation dtd. 18/10/2021 in favour of respondents. The petitioner preferred appeal which came to be allowed vide order dtd. 18/4/2022 passed by Collector. The respondents preferred appeal before Commissioner who vide order dtd. 17/8/2023 set aside order of the Collector and remanded the matter back to the Collector. The petitioner preferred revision which came to be dismissed vide order dtd. 30/7/2025 passed by the Financial Commissioner.