Full Judgment Text
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION(CIVIL)NO. 267 OF 2022
IN
SPECIAL LEAVE PETITION (CIVIL)NO.23306 OF 2019
JOGINDER SINGH AND ANR. …Petitioners
Versus
STATE OF PUNJAB AND ORS. …Respondents
O R D E R
Application for listing Review Petition in open Court is rejected.
The order passed by the Collector was affirmed by the Financial
Commissioner in revision and by the Single Judge in a writ petition arising
therefrom. The Letters Patent Appeal having been rejected by the High
Court, the special leave petition was preferred in this Court.
After hearing learned counsel for the parties, the view taken by the
Signature Not Verified
Digitally signed by Dr.
Mukesh Nasa
Date: 2022.03.10
09:43:07 IST
Reason:
High Court was affirmed and the special leave petition was dismissed. We
have gone through the grounds taken in the review petition, which do not
make out any error apparent on record. This review petition is, therefore,
dismissed.
………………………………J.
[Uday Umesh Lalit]
………………………………J.
[S. Ravindra Bhat]
New Delhi;
rd
3 March, 2022.