JAGAT SINGH Vs. FINANCIAL COMMISSIONER, PUNJAB

JUDGEMENT

(1.) PRAYER , in this writ petition, filed under Articles 226/227 of the Constitution of India, by the petitioners is for the issuance of a writ in the nature of certiorari for quashing the orders dated 23.5.1984 (Annexure P-4) and dated 26.12.1980 (Annexure P-3).

(2.) THE facts, in brief, are as follows :-

(3.) THE Assistant Collector, Ist Grade, Fazilka, vide order dated 14.4.1978 (Annexure P-1), decided the preliminary issue with regard to maintainability of the aforementioned suit in favour of the petitioners and held that a relationship of landlord and tenant subsisted between the parties. An appeal, filed by the tenant-respondent No. 5, before the Collector was dismissed, vide order dated 9.11.1978 (Annexure P-2).