PARAMJEET SINGH,J. - (1.) Instant writ petition has been filed under Articles 226/227 of the Constitution of India for setting aside the orders dated 17.02.2005 (Annexure P-1) passed by the Assistant Collector 1st Grade, Zira, dated 20.01.2006 (Annexure P-2) passed by the Collector, Zira, dated 10.06.2008 (Annexure P-3) passed by the Commissioner, Ferozepur, Division, Ferozepur and dated 20.11.2008 (Annexure P-4) passed by the Financial Commissioner (Appeals-I), Punjab.
(2.) Brief facts of the case are to the effect that respondent no.6- Karam Singh filed application under Section 111 of the Punjab Land Revenue Act, 1887 for partition of the land measuring 61 kanals 14 marlas. In pursuance of the proceedings, mode of partition was framed and after recording statements of the parties, Naksha Bey was called. Opportunity to file objections were offered and thereafter Naksha Bey which has been placed on record as Annexure P-6 was approved vide impugned order dated 17.02.2005 (Annexure P-1). Against that, appeal was preferred before the Collector by the petitioners which has been dismissed vide impugned order dated 20.01.2006 (Annexure P-2). The revision petitions filed by the petitioners before the Commissioner, Ferozepur Division, Ferozepur and Financial Commissioner (Appeals-I), Punjab have also been dismissed vide impugned orders dated 10.06.2008 and 20.11.2008 (Annexures P-3 and P-4, respectively).
(3.) I have heard learned counsel for the parties and perused the record.;