AMARJIT SINGH Vs. SHANKAR LAL

JUDGEMENT

(1.) THIS is a petition u/s 16 of the Punjab Land Revenue Act, 1887 seeking to revise the order dated 21.11.2001 of the District Collector, Ferozepore, appointing the respondent as Scheduled Caste lambardar of v. Dotarian Wali, tehsil Abohar, district Ferozepore, and the order dated of the Commissioner, Ferozepore Division, Ferozepore, upholding that order in appeal.

(2.) THE District Collector vide order dated 10.8.2000 directed that proclamation be effected inviting applications up to 27.9.2000. The petitioner was the sole applicant. Thereafter an application of the respondent dated 19.6.2000 was unearthed. An application dated 14.7.2000 of one Bagu Ram was not considered.