MAGAR SINGH Vs. ADDITIONAL COMMISSIONER FEROZEPUR DIVISION

JUDGEMENT

(1.) THIS wit petition is filed to quash the order of Sub Divisional Officer (Civil) Zira dated 25th September, 1978 vide Annexure P-8 and the order of the Additional Commissioner, Ferozepur dated 19th October, 1981 vide Annexure P-10.

(2.) THE petitioner applied for the transfer of his agricultural land bearing khasra Nos. 15/16/2, 17, 24, 25/1 and 2/20/2 situated in village Jaspur alias Gehli Wala, Teh-sil Zira on the ground that he has been continuously in possession of the same since 1972. The said application was considered by the Tehsildar Mahal-cum-Sales, Moga, who directed that Khasra No. 15/16/2, 17 and 22/20/2 measuring 15 kanals 12 Marias be mutated in his name, but refused to mutate the land in Khasra No. 15/24 and 25/1 to the extent of 11 Kanals 10 Marias in his name on the ground that he has not been found in continuous possession of the same since 1972. Subsequently, he filed an application before the Naib Tehsildar for correction of Girdawari. Accordingly, the Girdawari was corrected in the year 1975. After having the girdawari corrected, the petitioner filed an appeal against the order of Tehsildar Mahal-cum-Sales, Moga dated 19th December, 1974 before the Settlement Officer (S) Punjab, Rehabilitation Department, Jullundur, who dismissed his appeal on 6th November, 1975 vide Annexure P-6. The petitioner filed a revision petition before the Deputy Secretary-cum-Settlement Commissioner, who remanded the case to the Sales Commissioner, Punjab, who allowed the appeal of the petitioner:

(3.) IN the result, the writ petition fails and is accordingly dismissed. No orders as to costs.