SURAJMAL Vs. COMMISSIONER, ROHTAK DIVISION, ROHTAK

JUDGEMENT

(1.) Prayer in the instant civil writ petition filed under Articles 226/227 of Constitution of India, inter alia, is for issuance of a writ in the nature of certiorari for setting aside the order dtd. 17/9/2024 (Annexure P-5), passed by Commissioner, Rohtak Division, Rohtak (in short 'Divisional Commissioner'), whereby the petitioners have been evicted from the land in question.

(2.) Briefly, petitioners claim to be tenants on land measuring 16 Kanal - 0 Marla, comprised in Khasra No. 12//9, 12, situated in village Sumda Khera, District Bhiwani, on the basis of 1/3rd crop sharing (batai). Concededly, the aforesaid land in question is in the ownership of respondents No. 4 to 10 herein.

(3.) In the aforementioned circumstances, the petitioners have filed the instant civil writ petition before this Court, for the relief(s), as noticed hereinabove.