MADAN LAL Vs. JEET SINGH

JUDGEMENT

(1.) The petitioner through the medium of the present petition which has been preferred under Article 227 of the Constitution of India is seeking quashment of the order dtd. 6/6/1998 passed by the Assistant Commissioner, Rajouri and also the order dtd. 6/9/2023 passed by the learned Financial Commissioner, Jammu in revision titled Madan Lal and ors. Vs. Jeet Singh and ors, whereby, the revision petition filed by the petitioner has been dismissed.

(2.) Before adverting to the grounds of challenge, it would be advantageous to give a brief history of the case which has been projected by the petitioner in the instant writ petition.

(3.) Learned counsel for the petitioner submits that being aggrieved of order dtd. 6/6/1998, the father of the petitioner filed a revision before the Ld. Divisional Commissioner, Jammu on 25/6/1998 and the same was dismissed on 18/11/2000. Feeling aggrieved thereby, a revision was preferred before the learned Financial Commissioner, Jammu on 4/1/2001 and the same was dismissed on 6/9/2023.