- (1.) This Letters Patent Appeal has been filed against an order dated 22.7.2013 passed by a Single Bench of this Court, vide which CWP No. 15505 of 2013, filed by the petitioner was dismissed. How a poor farmer can be dragged in litigation and duped by the high and mighty in connivance with the Government officials, the present case is a glaring example of the same.
(2.) Ballu Ram @ Ram Krishan-respondent No.6 is running from pillar to post to get his share in the joint land and who is opposing him, is the appellant, who purchased the land, from the joint khewat, only during pendency of revision petition, filed by Ballu Ram in the month of July 2011.
(3.) As per facts on record, respondent No.6 was a co-sharer in land measuring 32 kanals 7 marlas, along with Kendriya Sarkari Karamchari Kalyan Avas Sangthan known as Central Government Employees Welfare Housing Organisation - respondent No.7 and Rhino Holdings Pvt. Ltd.-respondent No.8. Respondent No. 7 filed an application for partition of the joint land. Notice was issued to the cosharers. When respondent No.6 failed to put in appearance, ex-parte proceedings were ordered against him on 12.12.2007. Mode of partition was confirmed and vide order dated 22.1.2008 Naksha Bey was approved and without waiting for the mandatory period of 30 days, Sanad Taksim was issued on 29.1.2008.;