ANGREJ SINGH Vs. KULDEEP SINGH

JUDGEMENT

(1.) THIS revision petition is under Section 16 of the Punjab Land Revenue Act against the order dated 28.8.2002 of Commissioner, Jalandhar Division, Jalandhar and order dated 14.3.2001 of the Collector, Amritsar.

(2.) THE brief facts of this case are that respondent Kuldeep Singh son of Santokh Singh, vide his application dated 23.2.2002, addressed to Tehsildar Amirtsar, stated that the lambardar of the village Varpal Kalan, Tehsil and District Amritsar had died on 14.2.1997. He requested for his appointment as lambardar of the village. Accordingly the Collector Amritsar vide order No. Reader/D.C./425 dated 13.6.2000 allowed the striking off the name of lambardar Prem Singh from Sr. No. 263 of Lambardari Register and to initiate proceedings for the appointment of new lambardar. After getting the Mushtri Munadi done, Tehsildar Amritsar-II, recommended the name of Kuldeep Singh for appointment of lambardar of village Varpal Kalan, Tehsil and District Amritsar, vide No. Reader/1257 dated 8.8.2000, read with No. 1639/Reader dated 7.11.2000, that no other application has been received. The SDM also recommended the name of the respondent on 9.1.2001 and sent the case to District Collector Amritsar who appointed the respondent Kuldeep Singh as Lambardar vide his order dated 14.3.2001.

(3.) AGGRIEVED by the order dated 14.3.2001 Angrej Singh filed appeal before the Commissioner, Jalandhar Division, Jalandhar who dismissed the same vide his order dated 28.2.2002. Still aggrieved Angrej Singh filed revision before this Court.