SURINDER SINGH Vs. FINANCIAL COMMISSIONER REVENUE

JUDGEMENT

(1.) Present writ petition is filed under Articles 226/227 of the Constitution of India for issuance of a writ in the nature of certiorari for quashing the impugned order dtd. 6/1/2021 (P-12), passed by respondent No. 1-Financial Commissioner Revenue, Punjab, whereby the application for transfer of the review petition pending before respondent No.3-Commissioner Roop Nagar has been rejected.

(2.) Contends that transfer application is purported to have been decided through Video-Conference hearing, but the petitioner was never intimated about the date fixed. It is also the contention that MLA of the Constituency is interfering in the matter pending before respondent No.3, thus, the petitioner would suffer an irreparable loss on account of political interference.

(3.) Heard learned Counsel for the petitioner and perused the paper-book.