HARI RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in the present writ petition, filed under Articles 226/227 of the Constitution of India inter alia is for issuance of a writ in the nature of Certiorari for setting aside the orders dtd. 4/8/2023 (Annexure P-4) and 11/11/2024 (Annexure P-6) passed by the learned Financial Commissioner, Haryana.

(2.) Briefly, petitioner submitted an application before the revenue authorities seeking correction of Khasra Girdawari in respect of land measuring 15 kanal 2 maria comprised in Killa Nos.79//2/l(5-2), 2/2(2-9) and 3(7-11) in khewat/khata No.232/266 as per Jamabandi for the year 2012-13.

(3.) In the aforementioned circumstances, the present writ petition has been filed before this Court, seeking relief(s) as noticed hereinabove.