BHUPINDER SINGH Vs. NARINDER SINGH

JUDGEMENT

(1.) THE petitioner, Bhupinder Singh was ignored by the Collector, Ropar and the Commissioner, Patiala Division, Patiala in appointment of Lambardar for village-Chanalo, Patti-Phoolan Rajput because he had sold most of his land and used to be living in Muskat. In his revision petition against these orders dated 20.5.1999 of District Collector and dated 22.8.2003 of Commissioner, Patiala Division, he has taken following arguments :-

(2.) THE petitioner is 6th class pass against matriculate qualification of the respondent, Narinder Singh. Out of his total land holding of 11 Kanal 11 Marlas, he sold 10 Kanal 11 Marlas on 13.1.2005 to Smt. Roop Kiran. He is thus virtually landless now compared to 3 acres of land owned by the respondent. He used to be living in Muskat and ration card of his family was, therefore, made in the name of his wife. Only recently he got another ration card made showing him as head of the family. In his written arguments, the petitioner's counsel has said nothing in defence of his land-holding or the earlier ration card which was made in his wife's name. I have also perused the arguments submitted by the petitioner in appeal before the Commissioner and that also lacks substance.

(3.) THE revision petition is, therefore, dismissed. Announced. Petition dismissed.