AVTAR SINGH Vs. FINANCIAL COMMISSIONER

JUDGEMENT

(1.) Petitioner (Avtar Singh) has filed the instant writ petition under Articles 226 and 227 of the Constitution of India, inter alia, seeking a writ in the nature of Mandamus for directing the Financial Commissioner, Punjab (respondent No.1) and the Deputy Commissioner-cum-District Revenue Officer, District Hoshiarpur (respondent No.2) to initiate/conduct appropriate enquiry and take appropriate action as per law against the Assistant Collector, 1st Grade, Tanda, District Hoshiarpur (respondent No.3), who has failed to perform his assigned official duties.

(2.) As per the petitioner, he had purchased land measuring 32 Kanal in Village Miani, Sub Tehsil Tanda, Tehsil Dasuya, District Hoshiarpur, vide Sale Deed dtd. 27/11/2003 (Annexure P-1), from one Ishar Singh son of Nanak Singh. It is stated that out of the aforesaid 32 Kanal of land, the area measuring 16 Kanal-7 Marla was exclusively owned and possessed by said Ishar Singh and the remaining 15 Kanal-13 Marla of area was jointly owned and possessed by Ishar Singh along with other co-sharers.

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