Rameshwar Singh Malik, J. - (1.) Present writ petition is directed against the order dated 31.03.2015 (Annexure P-9), passed by the Financial Commissioner, Haryana, whereby orders of District Collector as well as Commissioner, appointing the petitioner as Lambardar were set aside and the case was remanded to the District Collector, to decide the case afresh.
(2.) Notice of motion was issued and in compliance thereof, written statements have been filed on behalf of the respondents.
(3.) Heard learned counsel for the parties.;