Mukhtiar Singh vs Financial Commissioner ...
2023 Latest Caselaw 483 P&H

CWP-36051-2019                                                            1

      IN THE HIGH COURT OF PUNJAB & HARYANA AT
                   CHANDIGARH
                      ***

CWP-36051-2019 Date of decision : 11.01.2023

Mukhtiar Singh

... Petitioner

Versus

The Financial Commissioner (Revenue) Punjab and others

... Respondents

CORAM: HON'BLE MR.JUSTICE VIKAS BAHL

Present: Mr.Suresh Kumar Aneja, Advocate for the petitioner.

Mr.Ferry Sofat, Addl.A.G. Punjab for respondents no.1 to 3.

VIKAS BAHL, J.(ORAL)

This is a civil writ petition under Articles 226/227 of the

Constitution of India for issuance of a writ in the nature of certiorari for

quashing the impugned order dated 15.07.2019 passed by the Financial

Commissioner (Revenue) Punjab as well as order dated 16.10.2015 passed

by the Commissioner, Ferozepur Division, Ferozepur and order dated

21.11.20213 passed by the District Collector-cum- Deputy Commissioner,

Fazilka.

On 12.12.2019, a coordinate Bench of this Court was pleased to

pass the following order:-

"Learned counsel for the petitioner prays for an adjournment to place on record the orders/judgments passed by the criminal Courts in the FIRs which are alleged to have been registered against respondent No.4.

Adjourned to 19.02.2020.

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12.12.2019 (AUGUSTINE GEORGE MASIH) JUDGE"

Thereafter the matter has been repeatedly adjourned and on

11.10.2022, a coordinate Bench of this Court was pleased to pass the

following order:-

"This is a Lambardari matter. The Collector appointed respondent No. 4 as the Lambardar. Aggrieved, the petitioner and respondent No. 5 preferred appeals which were dismissed. Further revisions before the Financial Commissioner also failed and, thus, the present writ petition has been filed.

Learned counsel for the petitioner prays for more time to comply with order dated 12.12.2019.

Adjourned to 11.01.2023 finally. A photocopy of this order be placed on the file of connected case.

(SUDHIR MITTAL) JUDGE October 11, 2022"

Learned counsel for the petitioner, in view of the above, seeks

to withdraw the present petition with the liberty to file a fresh petition after

giving full and better particulars.

In view of the statement made by learned counsel for the

petitioner, the present petition is dismissed as withdrawn with the aforesaid

liberty.

(VIKAS BAHL) JUDGE January 11, 2023 Davinder Kumar

Whether speaking / reasoned Yes/No Whether reportable Yes/No

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