RAJAN GUPTA, J. - (1.) Challenge in the instant writ petition is to order dated 01.10.2013 passed by Financial Commissioner (Revenue) Punjab whereby plea of the petitioner for correction in khasra girdawari has been rejected.
(2.) Learned counsel has strenuously urged that no opportunity of hearing was afforded to the petitioner who is vendee from respondents no. 6 to 8. Thus, entry in khasra girdawari made by revenue authorities is unsustainable.
(3.) I have heard learned counsel for the petitioner.;