VIJAY KUMAR Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Aggrieved against the order of dismissing the writ petition, passed by the learned Single Judge, where the issue was regarding appointment of Lambardar of village Dullewala, the appellant has filed the present intra court appeal.

(2.) The contentions raised are that candidature of the appellant has been wrongly rejected. Rule 15 of Punjab Land Revenue Act, 1887 (for short 'the Act') does not require that the candidate for the post of Lambardar had to be a resident of the same village and further he was acquitted in the criminal case registered against him.

(3.) After hearing the learned counsel for the appellant, we do not find any error in the order passed by the learned Single Judge. The criminal case registered against the appellant was disposed of by this Court vide order dated 08.11.2012, passed in Criminal Misc. No. M-31480 of 2012, as the matter in dispute was compromised. It was not a case of acquittal. The FIR was registered under Sections 452, 336, 427, 348, 188 of the Indian Penal Code and Section 25-54-59 of the Arms Act. Further, it is not in dispute that the appellant is residing in Ferozepur City. As per report submitted by learned Sub Divisional Magistrate, Ferozepur, the residential address of the appellant is 'Bharat Nagar, Ferozepur City' and a gas connection is also installed at the same address. Once, the appellant wants to be appointed as a Lambardar of village, he should always be available in the same village for serving the residents.