Jawahar Lal Gupta, J. - (1.) ON September 20, 1989, the petitioner filed an application for correction of the Khasra Girdawari in respect of land measuring 9 Kanals 2 Marias. On three occasions, the Assistant Collector, IInd Grade dismissed the application. Final order in this behalf was passed on May 19, 1993. The petitioner challenged this order. Vide order dated August 16, 1994, the Collector accepted the appeal. Respondent No. 5 filed an appeal before the Commissioner, which was dismissed vide order dated April 20, 1995. By order dated August, 1, 1996, the Financial Commissioner accepted the revision petition. A copy of this order has been produced as Annexure P4 with the writ petition. Aggrieved by the order, the petitioner has approached this Court through the present writ petition. He prays that the impugned order be set aside.
(2.) COUNSEL for the parties has been heard. Mr. R.S. Sangwan, learned counsel for the petitioner contends that the Financial Commissioner has erred in reversing the concurrent findings recorded by the Collector and the Commissioner. It is further submitted that the Khasra Girdawari could not have been changed without notice to the petitioner.
(3.) THE claim made on behalf of the petitioner has been controverted by Mr. Mahabir. Sandhu, appearing for respondent No. 5.;