MOHINDER SINGH Vs. DIVISIONAL COMMISSIONER

JUDGEMENT

(1.) By way of this petition, filed under Article 227 of the Constitution of India, petitioners have prayed for the following reliefs:

(2.) The petition is misconceived because this Court is not to be treated as a Post Office by the petitioners, especially in view of the statutory remedies which are available under the provisions of the Land Revenue Act. This observation, the Court is making for the reasons that the petitioners herein are making multiple grievances right from alleged orders having been passed, ignoring the factum of death of certain parties by the revenue official as also alleged inaction on the part of the Divisional Commissioner in the proceedings pending before it under the provisions of the Land Revenue Act. In case the petitioners are aggrieved by some alleged omission on the part of the Divisional Commissioner in the proceedings which may be pending under the provisions of the Land Revenue Act, then the remedy for the petitioners is either to file an appropriate application before the said authority or approach the authority superior to it as is prescribed under the provisions of the Land Revenue Act.

(3.) Similarly, in case as per the petitioners, there are certain orders which are nullity, then the petitioners can file appropriate application to this effect before that authority itself. For the said purpose, this Court shall not be invoking its jurisdiction under Article 227 of the Constitution of India until and unless the party satisfies this Court that despite its having approached the authority(s) and despite its having exhausted all the remedies available to it under the provisions of the Land Revenue Act, yet the Quasi Judicial Authorities are not performing their duties. Accordingly, this petition is dismissed, however, with liberty to the petitioners to exhaust statutory remedies. Pending miscellaneous applications, if any, also stand dismissed.