SADANAND Vs. FINANCIAL COMMISSIONER

JUDGEMENT

(1.) This petition has been filed under Articles 226/227 of the Constitution of India inter alia seeking issuance of a writ in the nature of Certiorari for setting aside order dtd. 19/3/2020 (Annexure P-7) passed by learned Assistant Collector 1st Grade, Abohar and order dtd. 7/8/2024 (Annexure P-8) passed by learned Financial Commissioner (Appeals), Punjab.

(2.) According to the petitioners, their father namely Sh. Dula Ram had purchased 8 Kanals 17 Marlas land out of joint Khewat of Village Sayeed Wala, Tehsil Abohar, District Fazilka vide a registered sale deed dtd. 14/2/1978 (Annexure P-1) executed by one co-sharer namely Sh. Jai Singh.

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