IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Sr. No.131 CWP-22538-2015
Decided on : 19.10.2015
Jagdish and others .... Petitioners
VERSUS
State of Haryana and others ..... Respondents
CORAM: HON'BLE MR. JUSTICE RAJIVE BHALLA
HON'BLE MS. JUSTICE REKHA MITTAL
Present: Mr.Neeraj Gupta, Advocate, for the petitioners.
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RAJIVE BHALLA, J. (ORAL)
The petitioners' grievance against order dated
10.07.2015, passed by the Financial Commissioner, Haryana, in our
considered opinion, is entirely misconceived.
The Financial Commissioner, Haryana has accepted the
revision filed by the petitioners and directed the Commissioner,
Gurgaon Division, Gurgaon, to record a finding based upon the
material on record whether the land, in dispute, was reserved or not
for common purposes, during consolidation. The petitioners, in our
considered opinion, should have been satisfied by this order, which
set aside the adverse order passed by the Commissioner, holding that
the petitioners have not been able to prove that the land, in dispute, is
not Jumla Mushtarka Malkan.
Consequently, the writ petition is dismissed by directing
the Commissioner, Gurgaon, Division, Gurgaon, to decide the matter
pending before him within three months, from receipt of a certified
copy of this order.
[ RAJIVE BHALLA ]
JUDGE
19.10.2015 [ REKHA MITTAL ]
shamsher JUDGE
Neutral Citation No:=2015:PHHC:096454-DB
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Neutral Citation No:=2015:PHHC:096454-DB