JOGINDER SINGH Vs. HARNAM SINGH

JUDGEMENT

(1.) The present case was reported by the Commissioner, Jalandhar Division, Jalandhar, Sh. R.P.S. Pawar, IAS, with the recommendation that the same may be accepted and remanded to the S.D.O. (C) Batala with the direction to decide the case as a contested mutation after allowing the parties to produce their evidence.

(2.) THE Commissioner did not send the case record with the reference and simply the reference was made.

(3.) THUS , the action of the Commissioner cannot be appreciated, as the disposal of this case has avoidably been delayed.