CHARAN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioners have filed the instant writ petition, infer alia, seeking a writ in the nature of Certiorari to set aside order dtd. 24/12/2012 (Annexure P-3) passed by the learned Assistant Collector, Ist Grade, Palwal; order dtd. 4/6/2013 (Annexure P-5) passed by the learned District Collector, Palwal; order dtd. 15/4/2014 (Annexure P-6) passed by the learned Commissioner, Gurgaon Division; and order dtd. 16/12/2016 (Annexure P-7) passed by the learned Financial Commissioner, Haryana.

(2.) Briefly, respondents No.5 to 7 herein filed an application under Sec. 14 (A) of the Punjab Security Land Tenures Act, 1953 (in short 'the 1953 Act') under form 'L', seeking eviction of the present petitioners from the land in question, on the grounds that they have not paid the rent for the years 2007-10 without any reason and they have also refused to execute a Kabuliatnama.

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