SURJEET SINGH Vs. COMMISSIONER, AMBALA

JUDGEMENT

(1.) The petitioner has challenged orders dated 25.11.2010 passed by respondent No. 2; and 14.9.2011 passed by respondent No. 1, qua his ejectment from the land in dispute. The brief facts of the case are that the State of Haryana filed a petition under the Public Premises & Land (Eviction and Rent Recovery) Act, 1973 [for short "the Act"] seeking eviction of the petitioner from the land measuring 4 kanals 3 marla comprising in Khewat/Khatauni No. 16/34 Khasra No. 31/1/2 min measuring 1 kanal 10 marla and Khewat/Khatauni No. 39 min/60 Khasra No. 30/1/1(1-12), 1/3(1-1) situated at Village Lakhanaur Sahib H.B. 183 Tehsil & District Ambala. It is alleged in the petition that the petitioner herein is in unauthorised and illegal possession over the land in dispute since 1990-1993 and has failed to vacate the said land despite notice. In the written statement, the stand taken by the petitioner was that he is occupying the land in question in his own right as allottee/owner because he had deposited Rs. 1777/- towards 1/4th of the total sale consideration of Rs. 10725/-.

(2.) It is pertinent to mention that in his entire written statement he did not utter a word that he is in possession by way of inheritance of some tenancy rights possessed by his predecessors-in-interest.

(3.) The Collector, vide his detailed order dated 25.11.2010, found the petitioner to be in unauthorized possession without payment of any Chakota etc. and ordered his eviction besides asking him to pay Rs. 5000/- per acre per year, from the year 1992 as compensation and damages to the State. The appeal filed by the petitioner was also dismissed by the Commissioner Ambala Division, Ambala on 14.9.2011.