Mehinder Singh Sullar, J. - (1.) HAVING completed all the codal formalities as envisaged under the provisions of The Punjab Land Revenue Act, 1887 and the Rules framed thereunder (hereinafter to be referred as "the Act and the relevant Rules"), the District Collector (respondent No.3) appointed Harpal Singh son of Gian Singh (respondent No.4) as Lambardar of village Bhajoli, Tehsil Kharar, District Mohali, by means of impugned order dated 31.8.2010 (Annexure P1).
(2.) AGGRIEVED by the order (Annexure P1), petitioner Sukhdev Singh and Jaswant Singh son of Ram Singh filed their respective appeals, which were dismissed as well, by the Divisional Commissioner, Patiala Division (respondent No.2), by way of impugned order dated 20.4.2011 (Annexure P2). The petitioner still did not feel satisfied and preferred the instant writ petition, challenging the impugned orders (Annexures P1 & P2), invoking the provisions of Articles 226/227 of the Constitution of India.
(3.) AFTER hearing the learned counsel for the petitioner, going through the record with his valuable help and after deep consideration over the entire matter, to my mind, there is no merit in the present writ petition.;