MEHINDER SINGH SULLAR - (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 appointed Jamil Mohd. @ Rahimdin son of Kaka Khan (respondent No.3) as Lambardar of the Village Mohammadpura, Tehsil Malerkotla, District Sangrur, by way of impugned order dated 11.06.2009(Annexure P -1).
(2.) Aggrieved by the order(Annexure P -1), petitioner -Hira Khan @ Gajala widow of Ifjal Ahmed, filed the appeal, which was dismissed as well by the Divisional Commissioner, Patiala Division, Patiala, by virtue of impugned order dated 07.04.2011(Annexure P -3).
(3.) THE petitioner still did not feel satisfied and preferred the present writ petition, challenging the impugned orders(Annexures P -1 and P -3), invoking the provisions of Articles 226/227 of the Constitution of India.;