MOHINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner is aggrieved of the impugned order dtd. 15/3/2012 (Annexure P-4) of the Financial Commissioner (Revenue), Punjab, which has been passed in pursuance to the direction rendered by this Court in CWP No.18837 of 2007 vide order dtd. 28/4/2010.

(2.) Mr. S.S. Rangi, learned counsel appearing on behalf of the petitioner submits that the application at the instance of respondent No.2- Satish Kumar, was moved before the Financial Commissioner (Revenue), Punjab and the Additional Secretary, Revenue-cum-Inquiry Officer, on his directions, held the inquiry at the back of the petitioner with regard to the jambandi for the years 1978-79, 1981-82, 1986-87, 1991-92, 1996-97, 2001-02 regarding Khasra No.394 (4-4) of the Village Bapraur Tehsil Rajpura, District Patiala, Punjab.

(3.) He submits that this Court had particularly directed the FCR (Revenue) to go into the matter in detail, but the FCR (Revenue) instead of applying its own mind had again reiterated the stand taken by the previous FCR (Revenue) in the order dtd. 13/1/2005 by drawing the attention of this Court to the order dtd. 15/3/2012 which reads thus:-