MOHINDER SINGH Vs. FINANCIAL COMMISSIONER AND ORS.

JUDGEMENT

(1.) Vide order dtd. 19/8/2015 passed by the District Collector, Patiala (Annexure P-2) Kulwinder Singh/respondent no.4 herein was appointed as Lambardar of Village Kheri Gandian, Tehsil Rajpura, District Patiala. Appeal having been preferred by the petitioner under Sec. 13 of the Punjab Land Revenue Act against appointment of respondent no.4 as Lambardar, the same was dismissed in terms of order dtd. 22/12/2015 by the Divisional Commissioner, Patiala Division, Patiala (Annexure P-3). Even a revision petition thereafter filed by the petitioner under Sec. 16 of the Punjab Land Revenue Act has met the same fate vide order dtd. 19/2/2018 passed by the Financial Commissioner, Punjab (Annexure P-5).

(2.) The instant writ petition has been filed assailing the aforenoticed orders at Annexures P-2, P-3 and P-5.

(3.) I have heard counsel for the petitioner at length as also Mr. S.S. Sarwara, Advocate appearing for caveator/respondent no.4.