LAWS(P&H)-2011-3-240

KEWAL SINGH Vs. COMMISSIONER

Decided On March 22, 2011
KEWAL SINGH Appellant
V/S
COMMISSIONER Respondents

JUDGEMENT

(1.) This petition has been filed for issuance of writ in the nature of certiorari quashing order dated 22.06.2000 (Annexure P-2), passed by Collector, Ellenabad.

(2.) Municipal Committee, Rania, District Sirsa filed an application under Sections 4, 5 and 7 of the Haryana Public Premises and Land Eviction and Rent Recovery Act, 1972 (for short, 'the Act, 1972) with the contention that Municipal Committee is owner of the disputed land. The petitioner is in unauthorized possession of the same and, therefore, the petitioner be evicted from the land in question and occupation charges, accordingly, be awarded. The application has been allowed.

(3.) The petitioner went up in appeal before Commissioner, Hisar Division, Hisar that has been dismissed by him vide impugned order dated 26.10.2006 (Annexure P;5) essentially recording a finding that it stands established that neither the petitioner had been able to prove the nature of his possession nor his right to continue in possession as a lessee or owner.