P.RAM,F.C. - (1.) THIS is a revision petition under section 16 of the Punjab Land Revenue Act, 1887, against the order dated 10-6-08 of Divisional Commissioner, Ferozepur passed in the matter of appointment of lambardar of village Rukanwala, Tehsil and District Ferozepur.
(2.) BRIEF facts of the case are given in detail in the order of the District Collector, Ferozepur, which need not be repeated and may be read as part of this order. I have heard the learned counsel for the petitioner. I find that the main ground in this case on which the candidature of the petitioner was ignored, was the registration of criminal case which appears to be justified. There is nothing intangible against the candidature of the respondent and he was rightly appointed by the Collector and endorsed by the Commissioner. I see no justification to differ with the conclusion drawn by the Collector or the Commissioner and dismiss the revision petition in limine. Petition dismissed.;