SIRI RAM Vs. FINANCIAL COMMISSIONER, PUNJAB & ORS.

JUDGEMENT

(1.) HAVING completed all the codal formalities as contemplated under the provisions of The Punjab Land Revenue Act, 1887 and the Rules framed thereunder (hereinafter to be referred as "the Act and the relevant Rules"), the District Collector (respondent No.3) appointed Bharat Singh son of Lehna Singh (respondent No.4) as Lambardar of village Jhanjheri, Tehsil Kharar, District S.A.S.Nagar, by virtue of impugned order dated 10.6.2008 (Annexure P3).

(2.) AGGRIEVED by the order (Annexure P3), the petitioner filed the appeal, which was dismissed as well, by the Divisional Commissioner, Patiala Division (respondent No.2), by way of impugned order dated 3.3.2009 (Annexure P4).

(3.) THE petitioner still did not feel satisfied and preferred the instant writ petition, challenging the impugned orders (Annexures P3 to P5), invoking the provisions of Articles 226/227 of the Constitution of India.