TARLOK SINGH Vs. FINANCIAL COMMISSIONER CO-OPERATION

JUDGEMENT

(1.) THE petitioner, by way of the present writ petition, seeks the issuance of a writ in the nature of certiorari for quashing the orders of the Assistant Collector IInd Grade, Phagwara dated October 04, 1996 (Annexure P-4), also of the Assistant Collector IInd Grade, Phagwara, dated November 07, 1997 (Annexure P-6), of the Collector, Phagwara, dated August 05, 1999 (Annexure P-7), of the Additional Commissioner (Appeals), Jalandhar Division, Jalandhar, dated January 25, 2001 (Annexure P-9) and of the Financial Commissioner (Co-operation) dated October 23, 2002 (Annexure P-11).

(2.) A brief narrative of the facts will be essential :

(3.) ON September 27, 1996, the Assistant Collector IInd Grade, Phagwara, visited the disputed land and vide order dated October 04, 1996 (Annexure P- 4), held that the private respondents were in cultivating possession of the afore-mentioned land and therefore ordered correction of the Khasra Girdawari entries from 'Sauni' 1993 to 'Haari' 1996.