JOGINDER PAL Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Joginder Pal son of Nanak Chand petitioner was tenant on the land owned by Amrit Lal Sood, respondent No.2. The proforma respondents were the other legal heirs of said Nanak Chand. Amrit Lal Sood, respondent No.2 filed an ejectment petition under Section 9(1) of the Punjab Security of Land Tenures Act,1953 for eviction of the petitioner and proforma respondents on the ground of non payment of rent and that the tenants used the land in such a manner which has rendered the same unfit.

(2.) The petitioner and other proforma respondents contested the case.

(3.) However, the ejectment petition filed by Amrit Lal Sood, respondent was accepted by the Assistant Collector 1st Grade, Hoshiarpur vide order dated 07.11.2002 on the ground of non payment of rent as well as on the ground that the tenants have rendered the land unfit for cultivation.