INDER SINGH Vs. LABH KAUR

JUDGEMENT

(1.) The present is purported to be a revision petition under Section 16 of the Punjab Land Revenue Act, 1887, against the order dated 25.9.1987, passed by the Commissioner (Appeals), Jalandhar Division, Jalandhar, made on the grounds stated in the petition dated 16.3.1988.

(2.) THE brief facts of this case are that Labh Kaur made an application dated 13.6.1985 to the Tehsildar-cum-A.C.I., Gurdaspur for the separation of her share from out of the total land measuring 146-K-4M, situate at village Tibber, Tehsil and District Gurdaspur as per the Jambandi for the year 1983- 84. After taking the necessary action, the authority sanctioned the partition as per his order dated 17.10.1985 (sic) an instrument of partition under Section 121 the Act ibid was drawn up on 13.12.1985. Against the order of the A.C.I dated 17.10.1985, the present petitioner - Inder Singh filed an appeal before the Collector, Gurdaspur which was rejected by him as per his order dated 10.6.1986. Aggrieved by this order, Inder Singh filed a revision petition before the Commissioner (Appeals), Jalandhar Division, Jalandhar which was also rejected vide order dated 25th September, 1987. Still aggrieved by this order, Inder Singh has filed the present petition with a prayer that the revision petition be accepted and the impugned order be set aside.