HUKUM CHAND Vs. FINANCIAL COMMISSIONER

JUDGEMENT

(1.) This writ petition came up for admission on 12th September, 2003, and has been adjourned on successive dates. With consent of parties, it is taken up for disposal.

(2.) Petitioner, by this writ petition, assails the order dated 17.10.2002, passed by the Financial Commissioner, respondent No.1 in revision and orders of the Consolidation Officer dated 21.5.2002 passed under Section 43-A of East Punjab Holdings Consolidation and Prevention of Fragmentation Act, 1948 (hereinafter referred to as the Act) and 28.9.1984 passed by Consolidation Officer of amended allotments in consolidation proceedings.

(3.) The facts giving rise to the present petition insofar as they are relevant for its disposal may be noticed: