MEHNGA SINGH Vs. FINANCIAL COMMISSIONER (APPEALS-I)

JUDGEMENT

(1.) CM No.15387-CWP of 2016 Applicants seek permission to place on record Annexures P-6 to P- 8 and also seek exemption from filing certified copies thereof.

(2.) Application is allowed, as prayed for.

(3.) CWP No.18606 of 2016 Present writ petition is directed against the order dtd. 6/8/2015 (Annexure P-4) passed by learned Financial Commissioner (Appeals-I), Punjab, whereby revision petition filed by the petitioners was dismissed, upholding the order dtd. 12/9/2014 (Annexure P-3) passed by learned Commissioner, Rupnagar Division, Rupnagar, order dtd. 17/9/2013 (Annexure P-2) passed by learned Collector-cum-Sub Divisional Magistrate, Anandpur Sahib and the order dtd. 1/2/2013 (Annexure P-1) passed by Assistant Collector 1 st Grade, Anandpur Sahib, in a case of partition of land.