DAULAT RAM Vs. JOINT DEVELOPMENT COMMISSIONER

JUDGEMENT

(1.) Through the instant writ petition, the petitioner has prayed for the issuance of a writ in the nature of Certiorari, seeking therebys the quashing of the order dtd. 5/8/2015 (Annexure P-1), passed by respondent No.2 in the proceedings launched against the petitioner under the Punjab Public Premises and Land (Eviction and Rent Recovery) Act, 1973 (hereinafter referred to as the Act of 1973'), as well as of the order dtd. 20/3/2024 (Annexure P-3), as passed by respondent No.1,whereby the appeal preferred by the petitioner against Annexure P-1 became dismissed.

(2.) The brief facts of the case are that in the year 1973-74, a piece of land measuring 5 Marla comprised in Khasra No.16//10, Hadbast No.189, situated within the revenue limits of Village Kaulpur, Block Hajipur, Tehsil Mukerian, District Hoshiarpur was allotted to Shri Amir Chand (father of the petitioner) whereons the allottee constructed a residential house. After his demise, the petitioner (who also died) had renovated the said house and had constructed shops on the ground floor, whereas, on the first floor, he had constructed a residential accommodation.

(3.) It is averred in the petition that owing to some party faction in the village and as the petitioner and his family had been supporting respondent No.5-Manjit Singh, as the Sarpanch in the village, thereupons the Panchayat Officer of the Gram Panchayat-respondent No.4, filed an application before respondent No.2 under Ss. 3, 4 and 5 of the Act of 1973, seeking the eviction of the petitioner from the land allotted to his father, by the Gram Panchayat, in the year 1973-74.