UMRAO SINGH Vs. COMMISSIONER, GURUGRAM DIVISION

JUDGEMENT

(1.) Petitioner has filed the instant writ petition under Articles 226/227 of the Constitution of India, inter alia, seeking a writ in the nature of certiorari for setting aside the order dtd. 29/8/2011 (Annexure P-3) passed by the learned Collector, Sub Division Mahendergarh; whereby the petitioner was ordered to be evicted from the suit land. A further prayer has been made for setting aside the order dtd. 22/3/2024 (Annexure P-5) passed by the learned Commissioner, Gurgaon Division, Gurgaon; whereby the appeal filed by the petitioner against his eviction order dtd. 29/8/2011 (Annexure P-3) was dismissed.

(2.) Briefly, respondent No.3 filed an application under Sec. 5 read with Sec. 7 of the Haryana Public Premises and Land (Eviction and Rent Recovery) Act, 1973(sic 1972) (in short 'the 1973 Act') seeking eviction of the petitioner from the land described in the site plan by letters 'ABC' and bounded as under :-

(3.) In the afore-mentioned circumstances, the petitioner has filed the present writ petition before this Court for the relief as noticed here-in-above.