SUNDER SINGH Vs. FINANCIAL COMMISSIONER

JUDGEMENT

(1.) THE two cases raise an identical issue viz. - is a tenant absolved of the liability to pay rent as soon an order for his eviction is passed even though he does not vacate the land for more than 20 years as he has not been resettled ?

(2.) THE counsel are agreed that these can be disposed of by one order. Reference has been made to the facts as appearing on the record of C.W.P. No. 19672 of 1998, Sunder Singh v. Financial Commissioner, Revenue, Punjab and others, 2001(1) R.C.R.(Civil) 483. These may be briefly noticed :

(3.) NOTICE of the writ petition as issued to the respondents. Mr. M.C. Berry appears for respondent Nos. 1 to 4 in both the petitions, Mr. V.S. Rana appears for respondent No. 5 in C.W.P. No. 19672 of 1998 and Mr. Jagmohan Singh Chaudhary, appears for respondent No. 5 in C.W.P. No. 472 of 1999.