Amaritpal Singh vs The Financial Commissioner (Appeals) ...
2024 Latest Caselaw 8857 P&H

Punjab-Haryana High Court

Amaritpal Singh vs The Financial Commissioner (Appeals) ... on 25 April, 2024

Author: Deepak Sibal

Bench: Deepak Sibal

                                  Neutral Citation No:=2024:PHHC:056548-DB




                                                                  2024:PHHC:056548-DB


            IN THE HIGH COURT OF PUNJAB & HARYANA
                        AT CHANDIGARH

( Sr. No. 147 )                                LPA No.908 of 2024 (O&M)
                                               Date of decision: 25.04.2024

Amaritpal Singh
                                                                       ..... Appellant
                  Versus

The Financial Commissioner (Appeals) Punjab and others
                                                                     .....Respondents


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


Present :         Mr. Ashish Verma, Advocate for the appellant.
                         ***

DEEPAK SIBAL, J. (Oral)

(1) The instant intra court appeal is directed against the judgment

dated 12.02.2024 by a learned Single Judge of this Court dismissing the

appellant's writ petition filed by him to challenge therein the orders passed

by the Collector, Hoshiarpur appointing respondent No.4 as Lambardar of

village Lidhran. Through his writ petition the appellant had also challenged

the orders passed by the Commissioner, Jalandhar and the Financial

Commissioner, Punjab upholding the aforesaid order of the Collector.

(2) After securitizing the inter se merits of the appellant and

respondent No.4 the Collector, through a speaking and reasoned order,

appointed respondent No.4 as Lambardar of village Lidhran. On an appeal

preferred by the appellant against the order of the Collector, the

Commissioner through a reasoned order upheld the Collector's order. A

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Neutral Citation No:=2024:PHHC:056548-DB LPA No.908 of 2024 [2] 2024:PHHC:056548-DB

revision petition filed by the appellant before the Financial Commissioner to

challenge therein the orders of the Collector and the Commissioner has also

been dismissed.

(3) After examining the record, the learned Single Judge found no

perversity in the order of Collector as also no illegality in the orders of the

Commissioner and the Financial Commissioner.

(4) We have also gone through the aforesaid orders of the

Collector, Commissioner and Financial Commissioner and find that

respondent No.4 has been recommended to be appointed as Lambardar

because the authorities found no substantial difference in the age of the

appellant and respondent No.4 and respondent No.4 was found to be more

mature and intelligent.

(5)            Dismissed.

(6)            All pending miscellaneous application(s), if any, also stand

disposed of.


                                                      (DEEPAK SIBAL)
                                                          JUDGE



25.04.2024                                         ( DEEPAK MANCHANDA )
sunil yadav                                               JUDGE

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




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