GURPREET SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The challenge in the present writ petition is to an order passed by the District Magistrate on 30.09.2015 ordering the petitioner to be ejected from the house of respondent No.4 - Mohinder Singh within a period of one month.

(2.) The brief facts out of which the present petition arises is that the petitioner is son of respondent No.4 - Mohinder Singh staying in a house measuring 124 square yards in which the petitioner, his wife and two daughters are said to be residing in an area of 24 square yards. The remaining portion is said to be in possession of father of the petitioner and another brother of the petitioner.

(3.) The petitioner has alleged that the petitioner toiled hard in the family and has been earning for the family out of which the house in question was purchased in the year 1986. The father of the petitioner is said to be not happy with the petitioner with the birth of his two daughters and that the respondent started maltreating the wife of the petitioner. The petitioner is said to be working in a Departmental Store of his father and that a First Information Report was lodged against his father though it resulted in acquittal. As per the petitioner, revision against the order of acquittal is pending before this Court.