COMMISSIONER Vs. DHARAM SINGH @ DHARAM PAL

JUDGEMENT

(1.) This Letters Patent Appeal filed under clause X of the Letters Patent challenges the judgement and order dated 22.10.2016 passed by learned Single Judge allowing the writ petition filed by the petitioner (respondent herein).

(2.) Aggrieved by the impugned order dated 31.03.2008 passed by Commissioner, Ambala Division, Ambala; order dated 21.09.2007 passed by Settlement Commissioner, Ambala and order dated 17.11.2006 passed by District Revenue Officer-cum-Settlement Officer (Sales), Ambala declining approval to the deposit of Rs. 1,27,350/- by the petitioner towards his outstanding installments as well as interest, the petitioner invoked extra-ordinary jurisdiction conferred upon this Court under Article 226 of the Constitution of India.

(3.) Facts relevant for the purpose lie in a very narrow compass. Petitioner being the highest bidder was auction purchaser of a land measuring 21 kanals 4 marlas in a restricted auction held on 20.02.1991. A sum of Rs. 8450/- was deposited by him at the time of auction which was confirmed by Settlement Officer (Sales) vide order dated 002.1992 and the possession of the said land was also delivered to him on 28.04.1992. The balance amount was to be deposited by him in 15 half yearly equated installments.