- (1.) This order will dispose of Civil Writ Petition Nos.5910, 5911, 5912, 5913 and 5914 of 2011 ( S urjit Kaur Vs. T he Financial Commissioner, Revenue, Punjab, Chandigarh and others). The issue in these writ petition pertains to a gift deed.
(2.) The facts, in brief, are that Chint Kaur gifted her entire property in favour of Bhajan Kaur, respondent No.5 by way of a registered gift deed. The petitioner contested the sanction of mutation sought by respondent No.5, she being the other daughter.
(3.) The Commissioner directed that the proceedings be held in abeyance during the pendency of the civil suit but the Financial Commissioner set-aside this order, which is now impugned through the present writ petitions.;