SURJU Vs. JOINT DEVELOPMENT COMMISSIONER, PUNJAB

JUDGEMENT

(1.) This order shall dispose of CWP No.10744 of 2017 (Surju @ Suraj Bhan v. Joint Development Commissioner and others), CWP No.10892 of 2017 (Rampal v. Joint Development Commissioner and others), CWP No. 10895 of 2017 (Baljit Singh v. Joint Development Commissioner and others) and CWP No.10937 of 2017 (Prem Singh v. Joint Development Commissioner and others).

(2.) In all the writ petitions, petition (s) under Ss. 4 and 5 of the Punjab Public Premises and Land (Eviction and Rent Recovery) Act, 1973 (for short, '1973 Act'), filed by respondent-Gram Panchayat against petitioner(s) herein was/were allowed vide separate orders of even date i.e., 14/10/2016 by respondent No.3 - District Development and Panchayat Officer, Sangrur (exercising the powers of Collector). Appeal(s) filed by the petitioner(s) was/were decided by a common order dtd. 9/2/2017 passed by respondent No.1 - Joint Development Commissioner (exercising the powers of Commissioner). Therefore, on request and with consent of learned counsel for the parties all the abovenoted writ petitions are taken up together for hearing and decision.

(3.) For the sake of convenience facts are being extracted from CWP No.10744 of 2017.