VIDYANAND Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) In the present writ petition filed under Article 226/227 of the Constitution of India the challenge is to the order dated 25.05.2007 (Annexure P-1), whereby the Assistant Collector 1st Grade noticed that no objections had been filed by respondents No.1 to 18 in the partition proceedings. The petitioner alongwith his brothers Ram Sharan and Bhagmal, two sisters Rupa and Champa and his mother Munni were arrayed as respondents No.1 to 6 in the partition proceedings and had accepted the Mode of Partition.

(2.) The appeal was filed against the said order including the order dated 24.03.2008 (Annexure P-3) and 12.09.2008 (Annexure P-4), which were passed subsequently when the case was fixed for calling of Naksha Jeem and the same was rejected on the ground that Sanad Takseem already stood issued, by the Collector on 31.05.2010 (Annexure P-5), which is also subject matter of challenge.

(3.) The Commissioner, however, interfered and had remanded the case back to Assistant Collector 1st Grade, Kosli, as provisions of Section 20 of Punjab Land Revenue Act, 1887 which had not been complied with.