Mehinder Singh Sullar, J. - (1.) THE conspectus of the facts, culminating in the commencement, relevant for the limited purpose of deciding the core controversy, involved in the present writ petition and emanating from the record, is that in the wake of application for partition filed by Petitioners Kashmir Singh and Ors. the Assistant Collector Ist Grade (for brevity "AC Ist Grade"), Phagwara (respondent No. 3), without affording further opportunity to the private Respondents to file the objections, accepted the partition map (Naksha B -Zeem), by virtue of order dated 17.11.2008 (Annexure P3).
(2.) AGGRIEVED by the said order, Davinder Kaur (respondent No. 4) filed the appeal, which was dismissed as well, by the Collector (respondent No. 2), by means of order dated 30.10.2009 (Annexure P2). Dissatisfied with the orders (Annexures P2 and P3), she filed the revision petition, which was accepted by the additional Commissioner (Appeals), Jalandhar Division, Jalandhar (respondent No. 1), by way of impugned order dated 27.8.2010 (Annexure P1). The Petitioners did not feel satisfied with the impugned order and preferred the instant writ petition, invoking the provisions of Articles 226/227 of the Constitution of India.
(3.) HAVING heard the Learned Counsel for the Petitioners, having gone through the record with his valuable assistance and after bestowal of thoughts over the entire matter, to my mind, there is no merit in the present writ petition.;