JASBIR SINGH,J. - (1.) In view of reasons mentioned in this application, which is accompanied by an affidavit, it is allowed and 3 days delay in filing the appeal stands condoned. C.M.No.2602 of 2011 LPA No. 927 of 2011
(2.) This appeal has been filed against an order dated 8.3.2011, vide which, CWP No.7370 of 2009, filed by the appellant, was dismissed by the learned Single Judge. LPA No. 927 of 2011(O&M)
(3.) As per facts on record, in the above writ petition, the appellant had laid challenge to an order passed by the Collector on 7.1.2008 and also by the Financial Commissioner on 20.1.2009, appointing the respondent No.5 as a Lambardar of village Baghwali.;