VIJAY KUMAR Vs. RAM KANWAR

JUDGEMENT

(1.) THIS is a revision petition under section 16(1) of the Punjab Land Revenue Act 1887 against the order dated 18.8.2000 passed by the Assistant Collector I Grade; Matanhail; order dated 11.10.2001 passed by the Collector Jhajjar; and order dated 24.11.2005 passed by the Commissioner Rohtak; for acceptance of the petition by setting aside the impugned orders.

(2.) THE petitioners claimed that the Collector had dismissed the appeal filed against the order of the Assistant Collector I Grade on the ground of limitation without deciding specifically application filed for condonation of delay. That the Assistant Collector I Grade also dismissed the objections dated 18.8.2000 in a cursory manner without deciding on the objections and not passing speaking orders. It has been alleged that the Mode of Partition has been violated and possessions which were to be kept intact as per the Mode of Partition have been broken up and redistributed.

(3.) AFTER hearing/reading the arguments and reserving the case for orders on 27.3.2008 it was observed that a clarification was needed regarding an admission/approval alleged to have been made by the petitioners Vijay Kumar and Kanwar Singh to the naksha 'Be' as argued by the counsel for respondents. As counsel for petitioners had not argued but had submitted only written arguments, it was felt this aspect needed a clarification. Hence the matter was again heard on 27.3.2008 and as the counsel for the petitioners requested for time to peruse his papers, the case was posted for hearing and orders for 31.3.2008. Today, 31.3.2008 both sides being present through their counsels, the matter was heard regarding the approval to naksha 'Be' allegedly given by Vijay Kumar and Kanwar Singh.