SURENDER Vs. FINANCIAL COMMISSIONER

JUDGEMENT

(1.) Petitioners have filed the instant writ petition under Article 226 of the Constitution of India for setting aside of order dtd. 22/3/2022 (Annexure P-2) passed by the learned Collector, Jhajjar and also order dtd. 15/10/2024 (Annexure P-1) passed by the learned Financial Commissioner, Haryana.

(2.) Briefly, petitioners No.1 to 3 claim to have purchased land measuring 4 kanals from petitioners No.4 and 5 vide sale deed dtd. 28/8/2006 (Annexure P-3).

(3.) Feeling aggrieved against the aforesaid order dtd. 22/3/2022 (Annexure P-2), the present petitioners preferred a revision petition (ROR No.394 of 2022) before the learned Financial Commissioner, Haryana, which came to be disposed of vide order dtd. 15/10/2024 (Annexure P-1).