SHEO SINGH Vs. COMMISSIONER, AMBALA DIVISION, AMBALA ETC

JUDGEMENT

(1.) This petition was filed for quashing the orders of the Assistant Collector 1st Grade, the Collector and the Commissioner, Annexures 'A', 'B' and 'C' whereby an application under Section 7(1) of the Punjab Village Common Lands (Regulation) Act, 1961 filed by the Panchayat for ejectment of the petitioner was allowed. The sole ground urged at the time of the hearing before me was that the petitioner having been proved to be a tenant according to the entries in the revenue record, his ejectment could not be ordered except in proceedings under the Punjab Security of Land Tenures Act, 1953. The contention is wholly misconceived. The Assistant Collector after taking into consideration the evidence produced by the parties, recorded a finding of fact that the petitioner had not been proved to be a tenant to the land in dispute and the occupation was unauthorised. The finding was confirmed by the Collector and the Commissioner. No illegality or infirmity having been pointed out in the finding recorded by the revenue authorities, it is not open to this Court to interfere with that finding by reappraising the evidence. Consequently, this petition is devoid of any merit and is accordingly dismissed with costs.