MOHAN SINGH Vs. DARSHAN SINGH

JUDGEMENT

(1.) The present are two cases reported by Smt. Daljeet Jaijee, IAS, Commissioner (Appeals), Jalandhar Division, Jalandhar, under Section 16 of the Punjab Land Revenue Act, 1887, with her opinion that the impugned orders in these cases be set aside, by accepting the present revision petitions, as per her reference dated 23.4.1992.

(2.) THE Revenue revision No. 319 of 1987, is against the order dated 25.2.1987, passed by the AC Ist, Baba Bakala, District Amritsar, vide which the objections of the petitioners were rejected; while the revenue revision No. 198 of 1988, is against the order dated 28.12.1987, passed by AC Ist Grade, Baba Bakala vide which final order of the partition of land in dispute, was passed. The Commissioner (Appeals), Jalandhar Division has clubbed these two revision petitions in the present reference, on the plea, that, in these cases the land involved is the same and the parties are also the same.

(3.) SIMULTANEOUSLY , the AC Ist continued with the partition proceedings, approved the mode of partition on 26.5.1987, and finally approved partition in this case, as per his order dated 28.12.1987. Against this order, Mohan Singh etc. filed an appeal before the Collector, Baba Bakala, which was rejected as per Collector's order 14.7.1988. Still aggrieved by this order, Mohan Singh etc. filed a revision petition before the Commissioner, Jalandhar Division, Jalandhar, as a result of which the case has been reported as Revenue Revision No. 198 of 1988, as per the reference made by the Commissioner (Appeals), Jalandhar Division, Jalandhar.