JOGINDER SINGH Vs. FINANCIAL COMMISSIONER AND OTHERS

JUDGEMENT

(1.) This petition has been filed by Joginder Singh to challenge the order of remand passed by Financial Commissioner, dated April 17, 2007.

(2.) Originally 39 Kanals 16 Marlas was allotted to Gulzar Singh on March 30, 1983 but when he did not deposit the consideration under the provisions of Punjab Utilization of Surplus Area Scheme, 1973 the allotment was cancelled. Subsequently same land was reallotted to Joginder Singh on May 12, 1983.

(3.) The allotment in favour of Joginder Singh was recommended for review because Gulzar Singh had not been heard before the allotment in his favour was cancelled. Both orders of allotment, the one in favour of Gulzar Singh dated March 30, 1983 and the one in favour of Joginder Singh dated May 12, 1983 were reviewed. The Collector during the review upheld the cancellation of Gulzar Singh.