K.S.JANJUA, J. - (1.) THIS is a revision petition filed against the order dated 28.4.1995 passed by Sh. R.P.S. Pawar, IAS, Commissioner, Jalandhar Division, Jalandhar, whereby he accepted the revision petition of Ajit Singh son of Chanan Singh and set aside the order dated 30.7.1992 of the Sub-Divisional Collector, Phagwara.
(2.) THE brief facts of the case are that Gian Singh was a co-sharer-Hisiadar of land measuring 2K 16M situated in the revenue estate of village Hardaspur Tehsil Phagwara Distt. Kapurthala. Gian Singh mortgaged this land with Chanan Singh of village Hardaspur. Both mortgagor and mortgagee had died leaving behind successors as under :- Chanan Singh (Mortgagee) Mehnga Singh Malkiat Singh Nanti Ajit Singh Tara Singh (Widow) (Son) (Son) Balbir Singh son of Lehmber Singh village Hardaspur Distt. Kapurthala bought 12 Marlas of land from Mehnga Singh and Malkiat Singh for some consideration money but no mutation was sanctioned according to the jamabandi for the year 1986-87. Balbir Singh moved an application before the Sub- Divisional Collector for redemption of land. This application was dismissed by the Collector and the mortgager money which was deposited by him was also refunded back to him. Thereafter Balbir Singh moved a second application before the Sub-Divisional Collector, Phagwara. That application was allowed by the SDO(C)-cum-Collector, Phagwara vide his order dated 30-7-92 and also allowed the redemption of land measuring 2K 16m comprised in Khasra No. 1288/1057, Khewat and Khautani No. 195/338 situated in the revenue estate of village Hardaspur.
(3.) FEELING aggrieved with the above order, Ajit Singh son of Chanan Singh etc. filed a revision petition before the Commissioner, Jalandhar Division who accepted the petition (28.4.1995) and set aside the order (30.7.1992) of the SDM-cum-Collector. Now Balbir Singh son of Lehmber Singh has come up with the present revision petition before this Court.;