BAKHTAWAR SINGH Vs. FINANCIAL COMMISSIONER

JUDGEMENT

(1.) IN this writ petition filed under Articles 226/227 of the Constitution of India, the petitioner prays for quashing the orders dated 7.5.1963, 4.5.1987 and 16.6.1988 (Annexures P-3, P-4 and P-5) passed by the Special Collector, Commissioner and Financial Commissioner, Punjab respectively.

(2.) THE facts that have led to the filing of the present writ petition need not be adverted to in detail as the learned Financial Commissioner has primarily dismissed the revision petition, filed by the petitioner, on the ground that the appeal filed before the Commissioner was barred by limitation.

(3.) THE petitioner filed objections, which were dismissed on 13.3.1984, whereafter he preferred an appeal before the Commissioner, Ferozepur Division, Ferozepur, impugning the original order declaring, the land which had been received by him in exchange, as surplus.