SAMPURAN SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) This Letters Patent Appeal has been filed against the order dated 2.4.2012, passed by the learned Single Judge, whereby the writ petition (Civil Writ Petition No. 6127 of 2012) filed by the appellant, challenging the order 12.4.2010 (Annexure P-4) passed by the District Collector, Sangrur, appointing respondent No. 4 as Lambardar of village Gobindpura, Tehsil Moonak, District Sangrur; as well as the order dated 12.10.2011 (Annexure P-7) passed by the Divisional Commissioner, Patiala Division, Patiala, affirming the said order, has been dismissed. Though there is a delay of 28 days in filing the appeal and the appellant has filed application (CM No. 2181-LPA of 2012) for condoning the delay, yet we have heard learned counsel for the appellant on merits, and gone through the order, passed by the learned Single Judge, as well as the aforesaid orders, passed by the revenue authorities.

(2.) The Collector did not appoint the appellant as Lambardar being not found suitable, as he was in unauthorised possession of the land of the Gram Panchayat. The finding with regard to the illegal and unauthorised possession of the appellant over the land of the Gram Panchayat has been affirmed by the Commissioner as well as the learned Single Judge.

(3.) Learned counsel for the appellant argued that the said finding is contrary to the record. At this stage, we cannot appreciate this submission and go into the finding of fact recorded by the authorities below.