SURJIT SINGH Vs. BALBIR SINGH

JUDGEMENT

(1.) THIS is a revision petition under Section 16 of he Punjab Land Revenue Act, 1887, against the order dated 14-8-07 of the Divisional Commissioner, Patiala, passed in the matter of appointment of a lambardar of village. Madanpur Tehsil Rajpura, District Patiala.

(2.) BRIEF facts of the case have already been given in the impugned order dated 12-9-06 of the District Collector, Patiala, which need not to be repeated and may be read as a part of this order.