BAHADUR SINGH Vs. FINANCIAL COMMISSIONER

JUDGEMENT

(1.) The prayer in the present petition is for issuance of a writ in the nature of certiorari for quashing impugned order dated 12.03.2018 (Annexure P-12), passed by the Financial Commissioner, Punjab, whereby order dated 14.01.2015 (Annexure P-4), passed by the Commissioner, Faridkot Division, Faridkot has been affirmed and orders dated 08.08.2013 and 30.09.2014 (Annexures P-2 and P-3, respectively), passed by the Assistant Collector 1st Grade, Bathinda and the Collector Bathinda, respectively, have been set aside and mutation sanctioned in favour of petitioner has been rejected.

(2.) Being aggrieved by the order of entering mutation, the private respondents filed appeal before the Collector but he affirmed order dated 08.08.2013 passed by the Assistant Collector 1st Grade. The appeal filed by the respondents was dismissed. Thereafter, revision was filed before the Commissioner, which was allowed on 14.01.2015. Said order dated 14.01.2015 was challenged in appeal filed before the Financial Commissioner but it was dismissed vide order dated 12.03.2018.

(3.) Order dated 12.03.2018 passed by the Financial Commissioner, Punjab is the subject mater of challenge in the present petition.