Punjab-Haryana High Court
Kulwant Singh And Anr vs Financial Commissioner (Appeals) ... on 30 May, 2017
Author: Amit Rawal
Bench: Amit Rawal
Civil Writ Petition No.12061 of 2017 {1}
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Civil Writ Petition No.12061 of 2017
Date of Decision: May 30, 2017
Kulwant Singh
...Petitioner
Versus
Financial Commissioner (Appeals), Punjab, Chandigarh & others
...Respondents
CORAM: HON'BLE MR.JUSTICE AMIT RAWAL, JUDGE
Present: Mr.G.S.Nagra, Advocate,
for the petitioner.
*****
AMIT RAWAL, J. (Oral)
The grievance of the petitioner is that despite accepting the revision and remanding the matter back, the revision petition has been dismissed qua respondent No.5 (respondent No.1 before the Financial Commissioner), namely, Surta Singh.
Mr.G.S.Nagra, learned counsel for the petitioner submits that though there was no objection with regard to the share, but the factum of possession was always disputed and this is what the mode of partition had been.
In my view, if such error exists, the petitioner has a remedy for seeking recalling/reviewing of the order under Section 15 of the Punjab Land Revenue Act. Even otherwise, no explanation has come forth in approaching this Court after five months.
At this stage, learned counsel for the petitioner seeks permission of this Court to withdraw the present writ petition with liberty to move an application under Section 15 of the Act.
Ordered accordingly.
May 30, 2017 ( AMIT RAWAL )
ramesh JUDGE
Whether speaking/reasoned Yes/No
Whether Reportable: Yes/No
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