AJAI LAMBA,J. - (1.) Costs have been deposited.
(2.) For Village Naro Majra, Tehsil Malerkotla, District Sangrur, Lambardar was to be appointed for Dandu Patti. District Collector, Sangrur, vide order dated 17.7.2003 (Annexure P-4), appointed respondent No.4 as Lambardar. The petitioner and one Sikander Singh carried appeals. Vide order dated 14.6.2005 (Annexure P-5), Divisional Commissioner, Patiala Division, Patiala, dismissed both the appeals. Only petitioner carried a revision, which has been dismissed vide order dated 22.10.2008 (Annexure P-7), passed by Financial Commissioner, Animal Husbandry, Punjab.
(3.) It needs to be noticed, at the first instance, that at the point in time when applications were invited for appointing Lambardar, a criminal case (FIR No.341 dated 8.12.2002 under Sections 447 and 427, Indian Penal Code, Police Station, Malerkotla) was pending against respondent No.4 which, however, culminated in judgment of acquittal dated 7.5.2008, passed by Judicial Magistrate 2nd Class, Malerkotla.;