BALKAR SINGH Vs. FINANCIAL COMMISSIONER AND OTHERS

JUDGEMENT

(1.) The appellant challenges order dated 14.3.2011 passed in Civil Writ Petition No. 8763 of 2009 and orders passed by the revenue authorities appointing respondent no. 4 as a Lambardar.

(2.) Counsel for the appellant submits that the writ petition has been dismissed on the sole ground that Civil Writ Petition No. 9938 of 2007 filed by appellant's wife Gurdeep Kaur, has already been dismissed. It is argued that as the petitioner impugns the selection of respondent no.4 on merits, the dismissal of the writ petition filed by his wife, who was also a candidate for the post of Lambardar, can not be a ground, to dismiss the writ petition filed by the petitioner.

(3.) We have heard counsel for the appellant, perused the impugned order and orders passed by the revenue authorities appointing respondent no. 4 as Lambardar. The petitioner, his wife, respondent no. 4 and others, were candidates for appointment to the post of Lambardar. The Collector appointed respondent no. 4 as the Lambardar. The appellant and his wife, Gurdeep Kaur, filed separate appeals, before the Commissioner.