AMARJIT SINGH Vs. PUNJAB STATE AND OTHERS

JUDGEMENT

(1.) Mr. Jaswinder Singh, learned Deputy Advocate General, Punjab, has fairly stated that petitioner entered into the disputed premises as a lessee, therefore, before initiating proceedings of eviction, termination of his lease is required, as provided under Section 106 of the Transfer of Property Act. Learned State counsel states that let present petition be allowed and eviction petition be dismissed with liberty to the State to initiate fresh proceedings after issuing notice under Section 106 of the Transfer of Property Act.

(2.) In view of the statement made by learned counsel for the State, present petition stands allowed. Impugned orders passed stand set aside. However, respondents shall be at liberty to initiate fresh proceedings after termination of the lease of the petitioner in accordance with law.