KRISHAN Vs. KRISHAN

JUDGEMENT

(1.) THIS revision been filed against orders of the Commissioner Hisar Division dated 1.12.98 in a lambardari case. The main point taken by the revision petitioner is that the application for lambardari was submitted by the respondent, Krishan Kumar s/o Pokher, one day late. The last date for submission of application for the lambardari was 23.1.95 and the respondent submitted his application on 24.1.95.

(2.) I have heard the counsel for the two parties and have also perused the record. On the application dated 23.1.95 submitted by the respondent the receipt has been recorded on 24.1.95, but there is a cutting in the date and it appears that by this cutting the date 23rd has been changed into 24th. As pointed out by the counsel for the respondent, the name of respondent was considered for the lambardari after the Collector allowed the same vide his orders dated 21.2.95.