JARNAIL SINGH Vs. TIRATH SINGH

JUDGEMENT

(1.) THESE are two interconnected revision petitions under Section 16 of the Punjab Land Revenue Act, 1887, against the order dated 29.1.2003 passed by the Commissioner (Appeals), Jalandhar Division, Jalandhar whereby the Commissioner upheld the order dated 13.11.2000 of District Collector, Hoshiarpur.

(2.) THESE revisions pertain to Lambardari of village Mohnowal, Tehsil Garhshankar, District Hoshiarpur. On the demise of the previous Lambardar, in order to fill up the vacancy so caused and after observing the due formalities, the District Collector had appointed Tirath Singh as the Lambardar of the village vide his order dated 13.11.2000. The appeals by the present petitioners before the Commissioner resulted in a dismissal. Now they have come to this Court in the revisions stating therein the grounds that they are more meritorious than Tirath Singh and Tirath Singh had wrongly identified a woman in a mutation case, but they have failed to corroborate this statement with any evidence. Finding no merit in both the revision petitions, the same are dismissed. Announced. Petitions dismissed.