SOM SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) This petition is filed, seeking a writ in the nature of certiorari for quashing the order dated 16.2.2017 (Annexure P-3) which was admittedly passed against the petitioner behind his back. Learned counsel for the petitioner has submitted that in this case an application under Section 111 of the Punjab Land Revenue Act, 1887 was filed by respondent No. 4 for seeking separation of joint khewat. He impleaded those persons as a party in the application who were intentionally not served and ex-parte proceedings were carried out. No doubt sanad-taksim has been prepared but the property in question has been divided by way of partition at the whims and fancies of respondent No. 4.

(2.) Learned counsel for the parties are ad idem that the impugned order may be set aside and the matter be sent back to the A.C. 1st Grade Noormahal, Tehsil Phillour, District Jalandhar to entertain and decide the application for partition afresh after settling the issue of the service upon the co-sharers and then proceed in accordance with law.

(3.) Learned counsel for respondent No. 4 who is going to be affected by this order has fairly requested that the revenue officer may be directed to decide the proceedings as early as possible.