BAWA SINGH Vs. SANT SINGH

JUDGEMENT

(1.) The present are the two review applications dated 1.12.1994, made on behalf of Ajit Singh and Bua Singh sons of Jagat Singh, under section 15 of the Punjab Land Revenue Act, 1887, praying for the review and recall of the order dated 8.9.1994, passed by my learned predecessor-Shri Ram Gopal, Financial Commissioner (Animal Husbandry), Punjab under Section 16 of the Act ibid, in the inter-connected two R.O.Rs. No. 122 and 123 of 1991-92, reported by the learned Commissioner, Jalandhar Division, Jalandhar, as per his reference dated 7.10.1991, in a case of partition of joint land, as per which, my learned predecessor, while agreeing with the recommendations made by the learned Commissioner had set aside the order dated 22.2.1989, passed by the AC Ist Grade, and the order dated 23.10.1989, passed by the Collector, Batala, and had remanded the case to the AC Ist Grade, Batala with some specific directions.

(2.) AS the review applications are exactly similar and have been preferred against the same order dated 8.9.1994, so the present order will dispose of both the review applications and a copy of this order shall be placed on both the files.

(3.) IN this case, Sant Singh had made an application for the separation of his share from out of the joint land, situate at village Shampura, Tehsil Batala, to the AC Ist Grade, Batala and the final partition was sanctioned by the AC Ist Grade, Batala vide his order dated 22.2.1989. Against this order of the ACI, Bawa Singh and Sant Singh had filed two separate appeals before the Collector, Batala which were dismissed as per Collector's order dated 23.10.1989. This order of the Collector, Batala was further challenged by Bawa Singh and Sant Singh before the Commissioner, Jalandhar Division, Jalandhar in the revision petitions and the learned Commissioner vide his reference dated 7.10.1991 had reported these cases to my learned predecessor Shri Ram Gopal, for acceptance of the revision petitions and for remanding the case to the AC Ist Grade, Batala for deciding the same afresh, as according to him the impugned orders were not sound, as these suffered from illegalities and material irregularities. After giving an opportunity of being heard to both the sides, my learned predecessor had disposed of these two inter-connected revision petition with his order dated 8th September, 1994, as per which he had accepted the revisions petitions and had remanded the case to the AC Ist Grade, Batala with specific directions. Aggrieved by this order, the present two review petitions have been filed on behalf of Ajit Singh and Bua Singh, on the grounds stated in the review applications.