GURMEJ SINGH Vs. THE COMMISSIONER AND ORS.

JUDGEMENT

(1.) This letters patent appeal is directed against the order dated 29.01.2015 of the learned Single Judge whereby the appellant's writ petition challenging the eviction order passed in respect of a 'religious premises' comprising agricultural land, was dismissed.

(2.) The facts may be noticed briefly.

(3.) The agricultural land measuring 25 kanal 12 marlas situated in village Vallah, District Amritsar (the most of the area now falls within the municipal limits of Amritsar City), is admittedly owned by Gurdwara Kotha Sahib, the management of which now vests in Siromani Gurdwara Parbandak Committee (for short, 'SGPC').