JAGDISH AND ORS v. STATE OF HARYANA AND ORS

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

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