JAGJIT SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Challenge in the present two writ petitions i.e. CWP Nos.10798 and 17711 of 2011 filed under Article 226/227 of the Constitution of India are by Jagjit Singh and Gurmeet Singh who are brothers.

(2.) Petitioners impugn the orders passed by the Revenue Authorities, whereby the Collector rejected their appeal against the order dated 19.08.2008 (Annexure P-1) on the ground that Mode of Partition had not been challenged by any other party and the certificate of partition had been issued vide order dated 210.2009 (Annexure P-2) Vide Rapat No.789 dated 207.2009 the proceeding of entry in the mutation had also been initiated as possession had been taken. The proceedings of partition having, thus, been completed, it was held that the appeal was not maintainable.

(3.) The said order was upheld by the Commissioner on 27.05.2010 (Annexure P-4), which has further been confirmed by the Financial Commissioner on 09.11.2010 (Annexure P-5), which orders are also under challenge in the present writ petitions.