P.RAM,J - (1.) THIS is a revision petition under section 16 of the Punjab Land Revenue Act, 1887, against the order dated 8-2-06 of Divisional Commissioner, Patiala passed in the matter of correction of khasra girdawari.
(2.) BRIEF facts of the case are that an application for correction of khasra girdawari of land falling in village Rauni, Tehsil Patiala was filed by the petitioner before the Assistant Collector Grade-II, Patiala on 19-11-99. After spot inspection and hearing the parties, the Assistant Collector Grade- II, Patiala allowed the application for correction of khasra girdawari Against this order, an appeal was preferred by the respondent in the court of Collector, Sub Division, Patiala, who vide his order dated 15-4-04 accepted the appeal and remanded the case back to the Assistant Collector Grade-II for a fresh decision. Not satisfied with this order, the petitioner filed an appeal before the Divisional Commissioner, Patiala who vide his order dated 8-2-06 rejected the appeal. Hence this revision petition. I have heard the learned counsel for both the parties. The learned counsel for the petitioner argued that the khasra girdawari entries had already been reflected in the latest jamabandi for the year 2002-03 and he was in possession of the suit land and even the civil court vide order dated 28-11-06 by the court of Mrs. Manisha Jain, Civil Judge (Junior Division), Patiala had confirmed his possession. Even the appeal against this order before Ms. Sukhwinder Kaur, Additional District Judge, Patiala was dismissed vide order dated 23-5-07. Both these documents have been taken on record. Accordingly, the remand order of the Collector, which was upheld by the Commissioner, is set aside and the order already passed by the Assistant Collector Grade-II, Patiala, dated 19-11-99, vide which he had corrected the khasra girdawari in favour of the petitioner, is maintained. If any further decision is taken in the pending civil litigation, the same will be given effect to by the revenue authorities. Announced.;