GABER SINGH Vs. PADAMU

JUDGEMENT

(1.) This revision petition has been filed by the petitioner under section 17 of H.P. Land Revenue Act, against the order of the A.D.C. Mandi exercising the powers of Commissioner passed on 22.12.2001 in revision petition No. 41/2000.

(2.) Brief facts of the case are that the respondent No. 1 Smt. Padamu wife of Sh. Shiv Ram resident of Village Kandhi, Tehsil Karsog, Distt. Mandi, filed an application before the Assistant Collector 1st Grade Karsog for partition of land held by him jointly with the petitioner and other respondents. During these proceedings before the Assistant Collector 1st Grade the present respondents No.2 to 8 were proceeded against exparte and the mode of partition was framed on 27.9.1996. The present petitioner filed an appeal against the same before the Sub -Divisional Collector Karsog, raising a question of title but the learned Collector held Smt. Padamu as a co -sharer and rejected the appeal on 17.3.1996. The petitioner filed a revision petition before the A.D.C. Mandi exercising the powers of Commissioner, who dismissed the same vide an order dated 22.12.2001 against which the petitioner has now filed the present revision petition.

(3.) During the pendency of this revision petition the respondents No.2 to 8 did not appear despite service upon them and they have been proceeded an exparte.