Manpreet Singh vs Financial Commissioner Punjab And ...
2024 Latest Caselaw 8128 P&H

Punjab-Haryana High Court

Manpreet Singh vs Financial Commissioner Punjab And ... on 18 April, 2024

Author: Deepak Sibal

Bench: Deepak Sibal

                                  Neutral Citation No:=2024:PHHC:052169-DB




                                                                  2024:PHHC:052169-DB
            IN THE HIGH COURT OF PUNJAB & HARYANA
                        AT CHANDIGARH

( Sr. No. 248 )                                      LPA No. 660 of 2024 (O&M)
                                                     Date of decision: 18.04.2024

Manpreet Singh
                                                                       ..... Appellant
                  Versus

Financial Commissioner (Revenue), Punjab and others

                                                                     .....Respondents



CORAM : HON'BLE MR. JUSTICE DEEPAK SIBAL
                  HON'BLE MR. JUSTICE DEEPAK MANCHANDA


Present :         Mr. Ripudaman Singh Sidhu, Advocate for the appellant.
                  Mr. Amit Goyal, Addl. A. G., Punjab.
                  Mr. Ankush Singla, Advocate for respondent No.4.
                         ***

DEEPAK SIBAL, J. (Oral)

(1) The appellant filed a writ petition through which challenge had

been made to the appointment of respondent No.4 as Lambardar of village

Rajalheri, Tehsil Moonak, District Sangrur. In response to the notice issued

in the appellant's petition the State as also respondent No.4 filed their

respective responses after consideration of which a learned Single Judge of

this Court disposed of the appellant's writ petition with the direction to the

Collector, Sangrur to decide afresh, preferably within two months, the matter

with regard to appointment of Lambardar of the aforesaid village. Such

order of the learned Single Judge is challenged through the instant intra

court appeal in which notice and notice regarding stay was issued. In the

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Neutral Citation No:=2024:PHHC:052169-DB LPA No. 660 of 2024 (O&M) [2] 2024:PHHC:052169-DB

meanwhile, this Court is informed that in compliance with the directions

given in the impugned judgment, through an order dated 20.03.2024, the

Collector, Sangrur has, after reconsideration of the matter afresh, directed

appointment of respondent No.4 as Lambardar of village Rajalheri.

(2) In the light of the afore subsequent development, we deem it

appropriate to dispose of the present appeal with liberty to the appellant, if

so advised, to challenge the aforesaid order dated 20.03.2024 passed by the

Collector, Sangrur, in accordance with law.

(3) Needless to add that if any challenge to the order of the

Collector, Sangrur, the liberty of which has been granted through the instant

order, is made by the appellant, he will be at liberty to raise therein all

grounds that will be available to him in law, which would include the issues

taken up in the instant appeal.

(4) All pending miscellaneous application(s) also stand disposed

of.

                                                      (DEEPAK SIBAL)
                                                          JUDGE



18.04.2024                                         ( DEEPAK MANCHANDA )
sunil yadav                                               JUDGE

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




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