AMRIK SINGH Vs. JASSI RAM

JUDGEMENT

(1.) The petitioners are aggrieved against the notice Annexure P. 1 issued under section 6 of the Punjab Religious Premises and Land (Eviction and Rent Recovery) Act, 1997 (hereinafter referred to as the Act) calling upon the petitioners to show cause as to why an order requiring them to pay the arrears of rent should not be made.

(2.) Such show cause notice has been issued on an application filed by the Receiver appointed by the Civil Court on 31.5.2000 in a suit filed by respondents No. l to 4 under Section 92 of the Code of Civil Procedure read with Section 14 of the Punjab Religious Premises and Land (Eviction and Rent Recovery) Act, 1997 for removal of the defendant as Mohatmim (Trustee) of Thakurdwara situated at Village Kheri Naga.

(3.) Initially, Mr. Naveen Markan, Advocate, was appointed as Receiver but it is admitted at the bar that subsequently, Sub Divisional Magistrate, Sunam has been appointed as Receiver. Receiver has moved an application calling upon the tenants such as the petitioners to pay arrears of rent under the provisions of the aforesaid Act. A show cause notice has been issued. It is at that stage, the petitioners have moved to this court.