- (1.) The private respondents have purchased 324 Sq.Yards (0K-11M) land from Rectangle No.67, Killa No.16 min situated at Village Parnala, Tehsil Bahadurgarh. As per the petitioner, in the sale deed no dimensions have been mentioned of this area. Tatima has been carved out wrongly and taking benefit thereof, the private respondents have unauthorisedly occupied street and, thus, have occupied 500 Sq.yards area instead of 324 Sq.Yards. The mutation has been sanctioned but it is alleged that Tatima has been wrongly carved out on a wrong place.
(2.) The petitioner being co-sharer states that no notice has been issued to him while the Municipal Committee has sanctioned the plan. It is alleged that there is a street where Tatima is carved out and this mistake is committed while passing an order dated 15.6.1996.
(3.) The petitioner has slept over the matter for number of years and has preferred an appeal against the said order, which is set-aside on 26.11.2010. Thereafter, the private respondents preferred an appeal, which is accepted by the Commissioner on 27.4.2012. The revision filed by the petitioner before the Financial Commissioner is dismissed on 27.7.2012 and the petitioner has accordingly filed the present petition.;