GURBAKHSH SINGH Vs. THE DEPUTY COMMISSIONER

JUDGEMENT

(1.) GURBAKHSH Singh, a Lambardar of village Mahana, tehsil Tarn Taran in district Amritsar, in this writ petition has challenged the proceedings initiated by the Collector to collect some dues from him as arrears of land revenue by putting him under arrest and directing a sale by auction of his property under Section 75 of the Land Revenue Act.

(2.) THE order passed by the Collector is challenged on every con -ceivable ground and the sole Respondent in this case, who is the Depute Commissioner of Amritsar has filed a return which shows that the assertions made by the Petitioner on questions of fact have been controverted.

(3.) THE Petitioner had been put under arrest and later released for recovery of this sum and it is only when his land was attached and put to auction that he has filed this writ petition.