JOGINDER SINGH Vs. FINANCIAL COMMISSIONER AND ORS.

JUDGEMENT

(1.) THIS is a petition under Articles 226 and 227 of the Constitution impugning an order made by the Financial Commissioner on 20th October, 1961, in certain execution proceedings pending between the Petitioner who is tenant and the Respondents who are landlords.

(2.) MR . Tirath Singh who appears for the Petitioner has invited my attention to Section 7A of the Act according to which no tenancy shall be terminated except in accordance with its provisions or any of the grounds which are specified therein. Section 7A deserves to be reproduced as the Petitioner's counsel has relied mainly on its provisions: