PYARE LAL Vs. SABHA CHAND

JUDGEMENT

(1.) THIS revision petitioner has been filed under section 16 of the Punjab Land Revenue Act, against the orders to set aside of Commissioner, Gurgaon dated 13.09.2007, Collector, Rewari dated 26.03.2004 and that of AC- Ist grade Rewari dated 14.02.2003 and prayed to accept this revision.

(2.) BRIEFLY the facts of this case are that in way back 1998 one Sh. Sabha Chand alias Sobha Chand r/o village Jiwra, Tehsil and District Rewari filed partition application for his separate Khewat from the total land measuring 68 Kanal 4 marlas before Assistant Collector, 1st Grade, Rewari. During the process of partition AC 1st Grade, Rewari gave adequate hearing to both parties on mode of partition and other onward paper as such to remove objections and thereafter vide his order dated 22-12-1998 confirmed Naksha 'B'. Sh Pyare Lal now petitioner aggrieved from the aforesaid order appealed to SDO(C)/Collector who vide his order dated 31.03.99 accepted the same and remanded this ease to AC 1st Grade, Rewari to consider the case on the basis of objections raised by appellant and also to make compliance of FC order dated 17.01.1995. Accordingly AC 1st Grade Rewari called for amended Naksha 'B' which was confirmed on 14.02.2003 without mitigating the contention of appellant to give his share of 6 kanal 7 Marla instead of 5 Kanal 7 Marla from the mustil No. 24 and rejected his objection application.

(3.) SH . Pare Lal aggrieved filed executive Revision before Commissioner Gurgaon. Commissioner heard arguments of both parties and perused lower courts files. In his considered views revisionist has been given 6 Kanal 18 marlas from the mustil No. 24 by confirming Naksha 'B' and issued sanad takshim. Ld. Commissioner dismissed the forceless time barred revision vide his order dated 13.09.2007.