GURCHARAN SINGH Vs. JOINT DEVELOPMENT COMMISSIONER, PUNJAB

JUDGEMENT

(1.) Through a petition instituted before the ld. Collector concerned, under Ss. 4 and 5 of the Punjab Public Premises and Land (Eviction and Rent Recovery) Act, 1973, (hereinafter referred to as the 'Act of 1973'), the respondent No.2- Gram Panchayat, sought eviction of the petitioners from the petition land(s). The petition (supra) was accepted by the ld. Collector concerned, vide its order dtd. 5/9/2019, thereby ordering for the eviction of the petitioners from the petition land(s).

(2.) Feeling aggrieved by the eviction order (supra), the petitioners threw a challenge thereto, by filing a statutory appeal before the learned statutory authority, i.e. respondent No.1. However, the appeal so preferred by the petitioners was also dismissed vide order dtd. 16/12/2020.

(3.) Consequently, the petitioners, through the instant writ petition, challenge the concurrently made orders against them by the statutory authorities below. SUBMISSIONS BY COUNSELS FOR THE PARTIES