KISHAN SINGH Vs. FINANCIAL COMMISSIONER HARYANA

JUDGEMENT

(1.) This appeal by certificate is directed against an order dated 2-9-1968, of the High Court of Punjab and Haryana dismissing in limine a writ petition filed by the appellant, to impugn certain orders of the Collector, the Commissioner and the Financial commissioner passed in proceedings under the Punjab Security of Land Tenures Act (hereinafter called the Act).

(2.) The facts are as follows:

(3.) The appellant owns land in village Desu Malkana, Tehsil Sirsa, District Hissar in the State of Haryana.