KARAM SINGH Vs. FINANCIAL COMMISSIONER

JUDGEMENT

(1.) Karam Singh, petitioner filed an application under Section 14-A(i) of the Punjab Security of Land Tenures Act (hereinafter called the Act) before the Assistant Collector I Grade, for ejectment of his tenant Bhagtu on the ground that he had failed to pay the rent regularly without sufficient cause for the crops of Kharif, 1966 to Rabi, 1970. This application was granted by the Assistant Collector on September 18, 1970. He ordered the ejectment of Bhagtu respondent.

(2.) The appeal filed by Bhagtu against this order was dismissed by the Collector on October 30, 1970. Bhagtu filed a revision petition against this order and the same was dismissed by the Commissioner on December 4, 1970.

(3.) Dissatisfied with these orders, he filed a revision petition before the Financial Commissioner which was allowed on August 6, 1971. Karam Singh, the landowner, has filed this petition assailing the order of the Financial Commissioner.