SURJIT SINGH Vs. HARNEK SINGH

JUDGEMENT

(1.) The plaintiff is in second appeal aggrieved against the judgment and decree passed by the Courts below, whereby his suit for permanent injunction restraining defendant nos. 1 and 2 from interfering in his possession over the land in dispute, was dismissed.

(2.) It is the case of the plaintiff that he is lessee in possession since 4.6.1994. It is alleged that defendant nos. 1 and 2 were the earlier lessees. In the proceedings under Section 7 of the Punjab Village Common Land (Regulation) Act, 1961, an order of ejectment was passed against the said defendants. In terms of the said order, defendant nos. 1 and 2 were evicted but the Panchayat has handed over the possession of the suit land to the plaintiff vide Resolution dated 4.6.1994. Inspite of such handing over of the possession to the plaintiff, defendant nos. 1 and 2 are threatening to illegally and forcibly enter over the suit land and take forcible possession thereof. The said suit was filed on or about 19.7.1994.

(3.) Both the Courts have concurrently found that though the land in dispute was leased out to the plaintiff in the year 1993-94 for one year, but the Panchayat could not get the possession of the suit land from the earlier lessees. The possession of the land was delivered to the plaintiff on 4.6.1994 for one year in order to compensate the plaintiff for the lease created for an earlier year. But even after the expiry of the lease period on 18.5.1995, the plaintiff has not delivered the possession to the Panchayat, therefore, the plaintiff is not entitled to injunction. Admittedly, the lease was gratned to the plaintiff in the year 1993-94 but made effective from 4.6.1994 was not extended after the expiry of one year. Therefore, the plaintiff is not entitled to injunction in respect of the suit land after the expiry of lease period. A Full Bench of this Court in Roshan alias Roshan Lal and others Vs. the Secretary, Govt. of Haryana and others 1998(2) PLJ 260, has held that after the expiry of lease period, the lessee becomes an unauthorised occupant.