SARDARA SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioners in this case have been found to be in unauthorised occupation of two pieces of land measuring 95 Kanals 13 Marlas and 114 Kanals 4 Marlas respectively. On this basis, the Assistant Collector vide his orders dated October 15, 1998, copies of which have been produced as Annexures P2 and P3 respectively, ordered their eviction. The petitioners filed an appeal. It was dismissed by the Collector vide order dated July 10, 2000. A copy is at Annexure P-4. The petitioners filed a revision petition, which was dismissed by the Commissioner on October 18, 2000. Copy of the order passed by the revisional authority is at Annexure P6. Aggrieved by the orders at Annexures P2, P3, P4 and P6, the petitioners have approached this Court through the present writ petition.

(2.) MR . Ramesh Sharma, learned counsel for the petitioners contends that the possession was not unauthorised. They have decrees in their favour from the Civil Court. Thus, the impugned orders are vitiated.

(3.) MR . Sharma submits that the petitioners are willing to make the deposits now. Even this plea is not acceptable. The land in tehsil Pehowa carries an annual rent of more than Rs. 5,000/- per acre. The petitioners have remained in possession for the last more than 18 years without paying a penny. Now they are offering to pay Rs. 150/- per acre for the land measuring about 12 and 14 acres respectively. There is no warrant for accepting such a submission.