HARBHAJAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present writ petition is directed against the order dated 13.03.1996 (Annexure P-6) passed by Commissioner, Jalandhar Division, Jalandhar, whereby he accepted the appeal filed by the respondent-Municipal Committee and remanded the case to the Collector for fresh decision, in the matter of ejectment under The Punjab Public Premises and Land (Eviction and Rent Recovery) Act, 1973 ('the Act' for short).

(2.) Notice of motion was issued by a Division Bench of this Court vide order dated 31.03.1997 and dispossession of the petitioner was stayed. Contesting respondent No.4-Municipal Committee, filed its written statement and the petitioner filed his replication thereto. Thereafter, the writ petition was admitted for regular hearing vide order dated 03.11.1997 passed by a Division Bench of this Court and interim order was ordered to continue. That is how, this Court is seized of the matter.

(3.) During pendency of the writ petition, Sh. Harbhajan Singh @ Bhajan Singh son of Bhagat Singh-petitioner died and his legal representatives were brought on record vide amended memo of parties dated 29.06.2015. Heard learned counsel for the parties.