Punjab-Haryana High Court
Ram Nath vs Financial Commissioner, Co-Operation ... on 1 May, 2006
Equivalent citations: (2006)144PLR141
Author: Ashutosh Mohunta
Bench: Ashutosh Mohunta, Mahesh Grover
JUDGMENT Ashutosh Mohunta, J.
1. This is a case relating to correction of khasra girdawari between the petitioner and respondent Nos. 5 and 6, who are father and sons. The Financial Commissioner, vide order dated 29.3.2004 (Annexure P.11) has remanded the case to the Sub Divisional Magistrate-cum-Collector, Nawanshahar with a direction that he should appoint a Commission consisting of two officers ( other than the Assistant Collector, 2nd Grade who had earlier carried out the inspection) and get the spot inspection done in the presence of respectables of the village and decide the case accordingly. In our view, the order passed by the Financial Commissioner is just and fair because two officers have been appointed as Commission to go into the matter.
2. We do not find any infirmity in the impugned order and the writ petition is dismissed being without merit.