HARBANS SINGH Vs. SATNAM SINGH

JUDGEMENT

(1.) THIS is an appeal directed against the order of Commissioner, Patiala Division, dated 10.3.93 by Harbans Singh, under section 16 of Punjab Land Revenue Act before this Court.

(2.) THE brief facts of the case are that due to the death on 16.12.1986 of Sh. Mehma Singh, Lambardar of village Bajpur, Teh. Anandpur Sahib, Distt. Rupnagar, a post of Lambardar fell vacant. After adopting the due procedure, the Sub-Divisional Officer (C) recommended the name of Harbans Singh for appointment as Lambardar. On the recommendation of S.D.O. (Civil), the Distt. Collector, Ropar, appointed Sh. Harbans Singh, as Lambardar of village Bajpur, vide his order dated 29.1.1990. Against this order Sh. Satnam Singh, the other candidate for the Lambardari filed an appeal before the Commissioner, Patiala Division, who vide his order dated 10.3.93 accepted the appeal and appointed Sh. Satnam Singh as Lambardar of village Bajpur by setting aside the order of Collector. Aggrieved by this order, Sh. Harbans Singh has filed the present appeal.

(3.) AN application was filed on 10.4.1996 by the Respondent requesting the Court to direct Sh. Harbans Singh to produce his Passport and other related documents because he is not living in the village and is away to Canada. This matter has also been taken up for consideration. Sh. Satnam Singh has appeared before me on 24.7.1996 and has stated he went to Canada for 15 days. The application is, therefore, disposed of as having no effect at all on the merits of the case.