DEVA SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Feeling aggrieved against the order dtd. 4/4/2016 (Annexure P-7)

(2.) passed by learned Financial Commissioner, Haryana, whereby he set aside the order of Assistant Collector 2nd Grade in a mutation matter, petitioners have approached this Court by way of present writ petition under Articles 226/227 of the Constitution of India, seeking a writ in the nature of certiorari, for quashing the impugned order.

(3.) Heard learned counsel for the petitioners.