ASHWANI KUMAR MAHAJAN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) These are the applications filed under Sec. 151 of the Code of Civil Procedure for placing on record the additional affidavit(s) of the petitioner(s).

(2.) The said writ petition (CWP-2607-2025) has been filed under Articles 226/227 of the Constitution of India inter alia seeking issuance of writ in the nature of Certiorari for quashing order dtd. 30/5/2022 (Annexure P-5) whereby, learned District Development and Panchayat Officer-cum-Collector, SAS Nagar, Punjab (respondent No.3) while allowing the eviction petition filed by Panchayat Samiti, Kharar (respondent No.2) against the petitioner, has upheld the demand of arrears.

(3.) At the outset, it is required to be mentioned that Sh. Vikram Preet Arora, Advocate had appeared on behalf of Panchayat Samiti, Kharar/ Municipal Council, Kharar (in short 'M.C.') and he has handed over a copy of application bearing CM No. 914/2013 in CWP 2524 of 1987 filed on behalf of petitioner's in the abovesaid three cases. He has also handed over a copy of order dtd. 25/1/2013, whereby the aforesaid CM No. 914/2013 was dismissed. The reference of this application (CM No. 914/2013 in CWP 2524 of 1987) shall be made in the narration of facts below; however, certain orders passed by Division Bench of this Court in CWP 2524 of 1987 are being taken from the aforesaid application and accordingly, mentioned in the factual matrix below.