NAND LAL Vs. FINANCIAL COMMISSIONER HARYANA

JUDGEMENT

(1.) Nand Lal and Kishan Chand have filed this petition under Articles 226 and 227 of the Constitution of India, for the issuance of an appropriate writ, order or direction, quashing the orders of Secretary, Social Welfare Department, Haryana, exercising powers of the Commissioner, Ambala Division, and the Financial Commissioner, dated 16th December, 1969 and 11th October, 1971, (copies Annexures 'F' and 'G' to the petition) respectively.

(2.) In order to correctly decide the point raised before me, it is necessary to recapitulate certain salient features of this case as given in the petition, which are as follows :-

(3.) The respondents have been served; but no one appears on their behalf nor has any written statement been filed. Accordingly, they are proceeded against ex parte.