DARSHAN RANI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioners have come up with a prayer to issue a writ in the nature of certiorari for quashing the orders dated 31.5.2004 (Annexure-10) and 21.12.2004 (Annexure P-11) passed by respondent Nos. 3 and 2 respectively.

(2.) IT may be mentioned that vide order dated 31.5.2004 (Annexure P-10), the Sub-Divisional Magistrate, Faridkot, exercising the powers of the Collector under the Punjab Public Premises of Land (Eviction and Rent Recovery) Act, 1973 (hereinafter referred to as 'the Act') held that the predecessor-in- interest of the petitioners (Late Jaswant Rai Sethi) who was husband of petitioner No. 1 and father of petitioner Nos. 2 and 3 and after his death, the petitioners are in an unauthorised possession of an area measuring 535 Sq. Ft. on National Highway No. 15, comprised in Khasra No. 8643, kilometre No. 226 at Faridkot and consequently they have been ordered to be ejected from the same. Vide order dated 21.12.2004 (Annexure P-11), the Deputy Commissioner, Faridkot, exercising the powers of "Commissioner" upheld the afore-mentioned order and dismissed the appeal filed by the petitioners.

(3.) WE are, however, not impressed by any of these submissions for the reasons discussed hereinafter.