JAGRUP SINGH Vs. FINANCIAL COMMISSIONER (REVENUE) AND ANR

JUDGEMENT

(1.) The present writ petition is directed against the order dated 22.1.2013 (Annexure P-7) passed by the Financial Commissioner (Revenue) Punjab, setting aside the orders passed by the lower revenue authorities, in the matter of correction of khasra girdawari.

(2.) Facts first.

(3.) The facts, which are necessary for disposal of the instant writ petition are that, petitioner filed an application for correction of khasra girdawari relating to 43 kanals 9 marlas of land in village Talwandi before the Assistant Collector Grade-II. Respondent No.2 raised the objection, but the application of the petitioner was allowed and girdawari was corrected in his name from the crop 2005, vide order dated 11.5.2007. An appeal and subsequent revision against the order of Assistant Collector Grade- II were dismissed by the Collector and the Commissioner, respectively. Dissatisfied, respondent No.2-Joginder Singh approached the Financial Commissioner, who set aside the orders of the lower revenue authorities and allowed the revision petition of respondent No.2, vide order dated 22.1.2013 (Annexure P-7), observing that since the orders passed by the lower revenue authorities were contrary to the orders of the civil court, the same were not sustainable in law.