BALWINDER SINGH Vs. GURMAIL KAUR

JUDGEMENT

(1.) THIS is a revision petition under Section 16 of the Punjab Land Revenue Act, 1887 against the order of Commissioner, Patiala Division, Patiala dated 19.11.1996 vide which he has upheld the order of Collector, Patiala dated 27.5.1988 and Assistant Collector Grade-I, Rajpura dated 14.7.1987 refusing to sanction Mutation No. 5046 of village Ajrawar, Hadbast No. 107 in favour of the petitioners.

(2.) ARGUMENTS in this case were heard on 16.12.1997 and the case was reserved for orders for today.

(3.) AGGRIEVED by this order Balwinder Singh etc. filed an appeal before the Collector who upheld the findings of Assistant Collector Grade-I on 27.5.1988. Thereafter, the petitioners went in revision before the Commissioner. The Commissioner took note of two subsequent developments : (i) the dismissal of the revision petition of Balwinder Singh etc. in partition proceedings by the Financial Commissioner on 20.2.1990; and (ii) the judgment of the Addl. district Judge, Patiala dated 18.1.1994 vide which the order of the Addl. Senior Sub Judge, Rajpura dated 18.1.1990 declaring the petitioners to be in possession of the disputed land was set aside. On the basis of these two decisions, the Commissioner observed that it had been established that Gopal Singh was in possession of the land in dispute and upheld the order of the lower revenue courts thereby dismissing the revision petition.