TARA CHAND Vs. PUSHPA DEVI

JUDGEMENT

(1.) The present revision petition has come up for hearing on the recommendations of the Commissioner Mandi Division whereby the learned Commissioner has recommended that order passed by Assistant Collector and Collector deserve to be set - aside as these have been passed in violation of mode of partition.

(2.) The facts of the case in brief are that Smt. Pushpa Devi the present respondent No.1 applied before the Assistant Collector 1st Grade Hamirpur for partition of her share in land comprised in Khata No. 27 Khatauni No. 28 Khasra Nos. 1208 and 1210 land measuring 4 Kanals as per Jambandi for the year 1984 -85 situated in Tikka Daruhi. Mouza Bajuri Tehsil and District Hamirpur.

(3.) The Assistant Collector 1st grade Hamirpur after commencing proceeding on the application approved the mode of partition vide order dated 21.8.1991. Pursuant to the mode of partition actual partition was carried out by the revenue field agency and the partition was finally sanctioned by Assistant Collector 1st Grade on 10.7.1992.