SONA WANI Vs. FINANCIAL COMMR.

JUDGEMENT

(1.) By the medium of this writ petition, petitioner has questioned and sought quashment of order dated 9th of April, 2001, passed by Financial Commissioner J&K Government-respondent No. 1 in respect of land falling under survey No. 1048 situated at village Malmoha Tehsil Pattan on the grounds taken in the writ petition.

(2.) Precisely the case of the petitioner is that an application was moved before Settlement Officer Consolidation of Holdings who passed order dated 29.09.1997 in favour of private respondents, was subject matter of appeal before Director Consolidation Appeals which was filed by present petitioner, came to be allowed vide order dated 03-07-1999 and impugned order set-aside with the direction to the settlement officer consolidation to conduct enquiry. Private respondents questioned the order by the medium of appeal.

(3.) In that appeal an order was passed on 24th of April, 2000 which was questioned by the petitioner by the medium of revision petition No. 19/AP-FC instituted on 9th of May, 2000 and decided on 29th of September, 2000 and revision petition came to be dismissed. A review petition was filed by the private respondents and questioned the order passed by the Financial Commissioner.