(1.) The Commissioner, Jalandhar Division, Jalandhar vide orders dated 21.3.2001 has recommended for acceptance these references under section 24 of the Punjab Security of Land Tenures Act, 1953 seeking to revise the orders dated 29.11.2000 of the Collector, Gurdaspur, and the orders dated 7.2.2000 of the Assistant Collector Ist Grade, Gurdaspur. The issues are same in all 3 cases. Hence they are disposed of by a single order. However, a copy of the order shall be placed on each file.
(2.) In all 3 cases, the Assistant Collector and the Collector ordered ejectment of the petitioners in Form 'L' proceedings instituted by the respondent Punjab Wakf Board. U/s 36-F of the Wakf Act, 1954 a lease or sub- lease of Wakf Property cannot extend for a period exceeding three years. Accordingly proceedings in Form 'L' under the Punjab Security of Land Tenures Act, 1953 are not maintainable. It is therefore not necessary to go into the further questions posed by the Commissioner. The impugned orders are set aside.