JOGINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Application for listing Review Petition in open Court is rejected.

(2.) The order passed by the Collector was affirmed by the Financial Commissioner in revision and by the Single Judge in a writ petition arising therefrom. The Letters Patent Appeal having been rejected by the High Court, the special leave petition was preferred in this Court.

(3.) After hearing learned counsel for the parties, the view taken by the High Court was affirmed and the special leave petition was dismissed. We have gone through the grounds taken in the review petition, which do not make out any error apparent on record. This review petition is, therefore, dismissed.