HARBHAJAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This writ petition is directed against the order of the Commissioner, Jullundur Division, Jullundur dated 20.5.1984 (Annexure P.2 and the order of the Collector dated 29.10.1982).

(2.) On the application of the Municipal Committee under Section 7 of the Punjab Public Premises and Land (Eviction and Rent Recovery) Act, 1973, the Collector ordered the petitioner to be evicted from the land in dispute. The petitioner contested before the Collector that the land in dispute is not a public premises and therefore, the Collector has no jurisdiction to entertain this matter. The Collector held that the land in dispute is a public premises and ordered the eviction of the petitioner and also directed that the petitioner should pay damages for use and occupation amounting to Rs. 220/-.

(3.) Aggrieved by the order of the Collector, the petitioner filed an appeal before the Commissioner Jullundur Division, Jullundur. The Commissioner has dismissed the appeal vide his order dated 30.5.1984.