SURJIT SINGH Vs. FINANCIAL COMMISSIONER, APPEALS-1, PUNJAB

JUDGEMENT

(1.) Petition herein is, inter alia, seeking a writ in the nature of Certiorari, for quashing the order dtd. 20/3/1979 (Annexure P-2) passed by learned Collector, Ferozepur; order dtd. 5/9/1984 (Annexure P-3) passed by learned Commissioner, Ferozepur Division, Ferozepur and order dtd. 4/3/1999 (Annexure P-4) passed by learned Financial Commissioner Appeals(I), Punjab.

(2.) A perusal of order sheets reveals that on 21/10/2024, the following order was passed by this Court:-

(3.) As per office report, fresh notices could not be issued to the petitioner as the correct address of the petitioner was not provided by the learned counsel for the petitioner.