BALJIT SINGH Vs. HARDIAL SINGH

JUDGEMENT

(1.) THIS is an appeal filed under Section 13 of Punjab Land Revenue Act, 1987 against the order of Commissioner, Jalandhar Division, Jalandhar (14.12.1999).

(2.) ON the death of Arjan Singh, Lambardar of village Litran, proceedings were initiated to fill up this vacancy. As a result of proclamation made in the village three candidates namely Baljit Singh, Baldev Singh and Daljit Singh applied. Baldev Singh and Daljit Singh remained absent before Tehsildar so they were proceeded against ex-parte leaving Baljit Singh in the fray. His name was recommended by Tehsildar/SDM Nakodar to District Collector, Jalandhar who finding nothing against this candidate appointed him as Lambardar of village Litran (27.1.1999).

(3.) SH . G.S. Nagra, Advocate on behalf of the petitioner argued that Commissioner has wrongly accepted the appeal filed by the Respondent No. 1 who was neither a candidate before the Collector nor had locus standi to file time barred appeal - 1999(I) PLJ page 525. Due to party faction in village, the petitioner was involved in a false criminal case in which he has been acquitted by the Court. The counsel contended that proclamation was made in the village and the Patwari entered Rapat No. 471 dated 22.7.1998 in the Rapat Roznamcha. The counsel urged that when Lambardari Sanad and Identity Card have already been issued to the petitioner on 23.2.1999, impugned order of 14.12.1999 should be set aside and order of the Collector be restored.