AMRIK SINGH Vs. FINANCIAL COMMISSIONER PUNJAB

JUDGEMENT

(1.) Feeling aggrieved against the impugned order dated 11.12.2013 (Annexure P-9) passed by the Financial Commissioner, Punjab, whereby he accepted the revision petition filed by respondent No.4, set aside the orders passed by District Collector and Commissioner and appointed respondent No.4 as Lambardar in place of the petitioner, petitioner has approached this Court, by way of instant writ petition under Articles 226/227 of the Constitution of India, seeking a writ in the nature of Certiorari, for quashing the impugned orders.

(2.) Notice of motion was issued and in compliance thereof, reply was filed by way of short affidavit on behalf of respondent Nos.1 to 3. Separate reply was filed on behalf of respondent No.4.

(3.) Heard learned counsel for the parties.