MANMOHAN SINGH Vs. FINANCIAL COMMISSIONER

JUDGEMENT

(1.) ON September 28, 1990, 1 kanal and 12 marlas of land situate in village Sultanpur was sold to petitioner-Raghbir Singh for Rs. 5000/-. Respondent No. 2 objected to the sale. His objections were rejected by the Sub Divisional Officer (Civil) exercising the powers of the Sales Commissioner. He filed an appeal before the Chief Sales Commissioner, Jalandhar. Vide order dated July 17, 1992, the appeal was accepted. The petitioner filed a revision petition before the Commissioner, Jalandhar Division. It was dismissed vide order dated November 23, 1993. The petitioner then approached the Financial Commissioner. Vide order dated July 7, 1997, the Financial Commissioner rejected the second revision petition. Aggrieved by the order dated July 7, 1997, the legal representatives of petitioner-Raghbir Singh (since deceased) have filed the present writ petition.

(2.) THE petitioners allege that the action of the respondent-authorities in cancelling the auction is wholly illegal. They pray that the order of the Financial Commissioner, a copy of which has been produced as Annexure P.5 with the writ petition, be quashed.

(3.) COUNSEL for the parties have been heard.