Punjab-Haryana High Court
Gurjant Singh And Another vs Assistant Collector 1St Grade on 25 April, 2013
Author: Rameshwar Singh Malik
Bench: Rameshwar Singh Malik
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Civil Writ Petition No. 4349 of 2013
Date of Decision: 25.4.2013
Gurjant Singh and another
....Petitioners.
Versus
Assistant Collector 1st Grade, Sri Muktsar Sahib and others
.....Respondents.
CORAM : HON'BLE MR. JUSTICE RAMESHWAR SINGH MALIK
Present : Mr. Ashok Kumar Khunger, Advocate
for the petitioners.
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RAMESHWAR SINGH MALIK J. (ORAL)
Learned counsel for the petitioners, at the very outset, fairly states that since the State of Punjab has issued notification dated 28.1.2013 restoring powers of the Financial Commissioner to entertain appropriate petitions against the impugned orders, the petitioners may be relegated to their alternative remedy before the Financial Commissioner, at the first instance.
In view of the above statement made by learned counsel for the petitioners, the petitioners are relegated to their alternative remedy before the Financial Commissioner, by moving an appropriate petition.
Disposed of accordingly.
(RAMESHWAR SINGH MALIK) JUDGE 25.4.2013 AK Sharma