GEETIKA KALHA, J. - (1.) THIS is a review petition filed under Section 15 of the Punjab Land Revenue Act, 1887, by Satnam Singh respondent No. 1 against the order dated 5.4.2004, passed by Shri J.S. Kesar IAS, Ld. previous F.C. Cooperation, Punjab.
(2.) THE brief facts of the case are, that, to fill up the vacancy of Lambardar in village Krawar, Tehsil Balachaur, District Kapurthala, which was caused with the death of previous Lambardar, a proclamation was made in the village for inviting applications from the desirous candidates and for that 14 candidates had submitted their applications. The SDM recommended the name of Kabul Singh and District Collector Nawanshehar, vide his order dated 17.5.2001 appointed Kabul Singh as Lambardar of the said village. Kabul Singh was stated to be of 45 years of age, studied upto matric and his financial position was stated to be very sound. Aggrieved by this order, Satnam Singh filed appeal before Commissioner (Appeals) Jalandhar Division, Jalandhar, who vide his order dated 8.1.2003 accepted the appeal and set aside the order dated 17.5.2001 passed by District Collector Nawanshahar and appointed Satnam Singh as Lambardar of the said village. Aggrieved by this order Kabul Singh filed a revision petition before Ld. F.C. Cooperation, Punjab, who vide his order dated 5.4.2004 accepted the revision petition, set aside the orders of Commissioner, Jalandhar Division, Jalandhar dated 8.1.2003 and upheld the order dated 17.5.2001 passed by the District Collector Nawanshahar. Against this order Satnam Singh has filed this review petition. I have heard the counsel for both the parties and perused the available record. After careful consideration of the facts and the circumstances of the case, I am of the view that the present review petition has no merits and the same deserves to be rejected. The Ld. Counsel for the respondent (applicant) has not advanced any convincing reasons, as to why the impugned order, the review of which has been sought, should be reviewed. My predecessor, Shri J.S. Kesar IAS, the then F.C. Cooperation Punjab had passed well reasoned and speaking order and there is no mistake on the face of the record and no new and important matter or evidence has been produced on the basis of which those orders are required to be reviewed. In view of this, I find no merit in the present review application and hereby dismiss the same. Petition dismissed.;