SATISH CHAND Vs. LEKH RAM

JUDGEMENT

(1.) Sh. Satish Chand and others petitioners have filed this revision petition under Section 16 of the Punjab Land Revenue Act against the order dated 4.3.1994 passed by the Commissioner, Gurgaon Division, Gurgaon.

(2.) THE learned counsel for the petitioners argued that Naksha 'Be' was approved by the Assistant Collector First Grade vide his order dated 17.3.1993 in a partition case between the parties. The order of the Assistant Collector First Grade was challenged before the Collector, Gurgaon who vide his order dated 21.9.1993 remanded the case to the Assistant Collector First Grade. The respondents challenged the order of the Collector before the Commissioner, who accepted the appeal vide his order dated 4.3.1994 and set aside the order of the Collector. The impugned order of the Commissioner has been challenged in this revision petition on the ground that the petitioners have taken loan on Kila No. 85/1 and 85/10 and hence this land should be given to the petitioners.

(3.) I have considered the arguments advanced by both the parties and have studied the case file. Naksha 'Be' was approved by the Assistant Collector First Grade vide his order dated 17.3.1993. That order was challenged before the Collector, who, vide his order dated 21.9.1993, remanded the case to Assistant Collector. The order of the Collector was set aside by the Commissioner vide his order dated 4.3.1994. The impugned order of the Commissioner has been challenged before me in this revision petition. In the meantime, however, partition proceedings have since been completed and Sanad Taqseem has also been issued. No appeal was filed against the final partition order of the Assistant Collector First Grade. The present revision petition challenging the order pertaining to Naksha 'Be' becomes infructuous, and is, therefore dismissed. Announced. Petition dismissed.