KEWAL SINGH Vs. FINANCIAL COMMISSIONER AND ORS.

JUDGEMENT

(1.) Punjab Wakf Board filed a petition seeking the eviction of Kewal Singh and Pal Singh from land measuring 8 Kanals 15 Marias on the ground that they had not paid the rent since 1972 -73. Despite the grant of 8 opportunities, no reply was filed. Vide order dated 9.4.1996, the Assistant Collector accepted the petition and ordered the eviction of Kewal Singh, the present petitioner, and Pal Singh, respondent No. 6. Aggrieved by the order, they filed the appeal before the Collector. It was dismissed vide order dated 23.10.1996. The Petitioner and respondent No. 6 filed a revision before the Commissioner. It was dismissed vide order dated 2.9.1997. The second revision was filed before the Financial Commissioner, which was rejected vide order dated 3.6.1999. Copies of the four orders have been produced as Annexures P -5 to P -8. The petitioner prays that these orders be quashed.

(2.) A written statement has been filed on behalf of respondents No. 1 to 4 by the Sub Divisional Magistrate.

(3.) Counsel for the parties have been heard.