MANJIT SINGH Vs. RAJINDERPAL SINGH

JUDGEMENT

(1.) THIS revision petition has been filed against the order dated 11.3.2002 of Commissioner Faridkot Division, Faridkot and as well as the order dated 31.8.2000 of the District Collector, Faridkot under section 16 of the Punjab Land Revenue Act.

(2.) THE facts of the case have already been discussed in detail by the District Collector and as well as the Divisional Commissioner. There is therefore no need to reproduce them these may be read as part of this order.

(3.) IT transpires that the main reason for appointment of the respondent as Lambardar and for ignoring the candidature of the petitioner Shri Manjit Singh has been that he has concealed relevant information and filed an affidavit without giving the factual details. He has been found to be involved in a criminal case under section 326 IPC. He has been a defaulter of State Bank of India, Malout and as well as the Cooperative Agricultural Society of village Kutian Wali. He has not disclosed these facts in his affidavit filed before Naib Tehsildar, Lambi. On account of this concealment he has been observed to be as a man of not good character who will be unsuitable to man the important office of the Numberdar.