Rajive Bhalla, J. - (1.) Civil Writ Petition Nos. 696 of 2014, 11993 of 2014 and 18923 of 2014, shall be decided together, though, by passing separate order as there are certain points that are common.
(2.) Before proceeding to decide the matter, it would be necessary to clarify that Civil Writ Petitions No. 696 and 11993 of 2014 involve challenge to orders directing partition of agricultural land, whereas Civil Writ Petition No. 18923 of 2014 involves challenge to the grant of a licence to develop a part of the land into a colony. Civil Writ Petition No. 696 of 2014
(3.) Mir Singh and Rattan Singh, the petitioners, pray for issuance of a writ in the nature of certiorari quashing, order dated 04.12.2013 (Annexure P -18), passed by the Financial Commissioner, Haryana, Chandigarh, dismissing their revision, order dated 19.10.2011, passed, by the Assistant Collector Ist Grade, Sohna, during partition proceedings and the order dated 02.08.2012 (collectively Annexure P -10) concluding partition proceedings and drawing up the final document of partition, called, the "Sanad Takseem".;