MANSHA SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS judgment will dispose of three writ petitions (CWP Nos. 3021, 3022 and 3023 of 1988) since common questions of law and facts arise for determination therein.

(2.) IN these petitions the petitioners have challenged the order dated 21-9-1987 passed by the S. D. O. (Civil) Karnal, exercising the powers of Collector, Karnal, whereby their eviction was ordered from the disputed land under the Haryana Public Premises and Land (Eviction and Rent Recovery) Act, 1972, which was affirmed on appeal by Commissioner, Ambala Division, Ambala, vide order Annexure P-7, dated 3-2-1988.

(3.) REFERENCE to facts has been made from the pleadings in CWP 3021/1988.