STATE OF HARYANA Vs. CHATAR SINGH

JUDGEMENT

(1.) THE epitome of the facts & material, culminating in the commencement, relevant for deciding the instant revision petition and emanating from the record, is that initially, petitioner -State of Haryana through Executive Engineer, PWD (B&R), has instituted an ejectment petition against respondent Chatar Singh son of Chhanva under the provisions of The Haryana Public Premises and Land (Eviction & Rent Recovery) Act, 1972. The respondent contested the claim of State, filed the written statement, stoutly denied all the allegations contained in the ejectment petition and prayed for its dismissal.

(2.) HAVING completed all the codal formalities, the ejectment petition was accepted and respondent was ordered to be ejected from the property in dispute, by way of order dated 18.8.1993 by the Collector.

(3.) AGGRIEVED thereby, the respondent filed the appeal, which was accepted by the appellate Court, by means of impugned judgment dated 22.8.1994.