SATNAM KAUR Vs. BALWINDERJEET KAUR

JUDGEMENT

(1.) THIS is a revision petition under Section 16 of the Punjab Land Revenue Act, 1887 against the order dated 7.9.1994 passed by Sh. S.C. Aggarwal, I.A.S., Commissioner, Ferozepur Division, Ferozepur.

(2.) THE brief facts of the case are that Balwinderjeet Kaur wife of Jugraj Singh son of Amar Singh, resident of Bank Road, Muktsar filed an application for partition of her share in respect of land measuring 155 Kanals 11 Marlas situated in the revenue estate of Muktsar, as per Jamabandi 1968-69.

(3.) THE respondent challenged this order of the Financial Commissioner, Punjab by filing a Civil Writ Petition No. 5271 of 1985 in the Punjab and Haryana High Court. The Writ Petition succeeded on 3.4.1986 and the Hon'ble High Court directed the authorities to proceed to decide the application of the respondent under Section 111 of the Punjab Land Revenue Act in accordance with the law and the observations made by the High Court.