GRAM PANCHAYAT BHUDIAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) Since both the supra writ petitions arise from a common verdict, as, made by the learned Revisional Court concerned, therebys both become amenable for a common verdict being made thereons.

(2.) Through the instant writ petitions, the petitioner seek the quashing of the order dtd. 30/5/2022 passed by the learned Financial Commissioner, Haryana, wherebys the revision petition filed against the order dtd. 24/11/2021, passed by the learned Commissioner concerned, became dismissed, besides therebys the order dtd. 24/12/2020, passed by the learned Collector, Ambala, and, the order dtd. 24/11/2021, passed by the Commissioner, Division Ambala dtd. 24/11/2021, thus became affirmed.

(3.) For brevity, the facts are being taken from CWP No. 29007 of 2022.