SURJIT SINGH Vs. BUDH SINGH

JUDGEMENT

(1.) THE president is a review application dated 23.10.1996, made under Section 15 of the Punjab Land Revenue Act, 1887, for re-calling the order dated 11.9.1996, passed by my learned predecessor in ROR No. 241 of 1995-1996, in a Lambardari case, and for further setting aside the orders dated 27.11.1995, passed by the Commissioner (Appeals), Patiala Division, Patiala, as well as, the order dated 18.03.1994, passed by the District Collector, Sangrur.

(2.) THE facts of this case are, that, with a view to and fill up a vacancy of a Lambardar in village Manki, Tehsil Malerkotla, Distt. Sangrur, the District Collector, Sangrur, after considering the personal merits of the close contestants, namely, Surjit Singh and Budh Singh, vide his order dated 18.03.1994, had ordered the appointment of Budh Singh s/o Ajaib Singh, as Lambardar of village Manki. Aggrieved by this order, Surjit Singh had filed an appeal before the Commissioner (Appeals), Patiala Division, Patiala, which was rejected vide order dated 27.11.1995, passed by the Commissioner (Appeals), Patiala Division, Patiala; the operative part of which reads as follows :-

(3.) FOR seeking review of this order, the present review application has been made, on the grounds stated in the application dated 23.10.1996.