ANUP SINGH Vs. MOHINDER SINGH

JUDGEMENT

(1.) THIS is a petition under Section 16 of the Punjab Land Revenue Act, 1887 seeking to set aside the order dated 8.1.2002 of the Commissioner, Ferozepur Division, Ferozepur, and the order dated 6.12.2000 of the District Collector, Ferozepur, whereby Mohinder Singh respondent was appointed as Lambardar of Village Lehra Bet, Tehsil Zira, District Ferozepur.

(2.) THE petitioner has taken the ground that he is to be preferred as he is the son of the deceased Lambardar Shabeg Singh. It appears that latter had no faith in his son and had himself moved to have the respondent appointed as the Sarbarah since 1987. The petitioner has also levelled allegations of indebtedness and involvement in a criminal case against the respondent. These allegations have been considered and rejected by the two lower Revenue Officers. It is settled law that the choice of the District Collector in the matter of appointment of Lambardar is not to be lightly set aside. That choice has been confirmed by the Commissioner and has not been shown to be perverse. Accordingly the petition is dismissed. To be communicated. Petition dismissed.