SATISH KUMAR Vs. DALJIT SINGH

JUDGEMENT

(1.) THIS is a revision petition, under section 16 of the Punjab Land Revenue Act, 1887, against the order dated 10-6-09 of the Divisional Commissioner, Patiala, passed in the matter of appointment of a lambardar of village Bhambuan, Tehsil and District Patiala.

(2.) BRIEF facts of the case have already been given in the impugned order dated 15-7-08 of the District Collector, Patiala, which need not to be repeated and may be read as a part of this order.