NATHI RAM Vs. FINANCIAL COMMISSIONER

JUDGEMENT

(1.) The petitioners claiming themselves to be owners of the land in dispute and claiming the predecessors-in-interest of respondent Nos. 5 to 7, namely, Punna Ram as their tenant over the said land, filed an eviction petition against Punna Ram under Section 14-A of the Punjab Security of Land Tenures Act, 1953 seeking eviction of Punna Ram on the ground that he has failed to pay batai since Rabi, 1997 without any sufficient reason. The land in dispute is 11 kanal 5 marla comprising Rectangle No. 31, Khasra No. 22 and Rectangle No. 36, Khasra No. 2/2, situated within the revenue estate of village Dhakwala, District Karnal. The Assistant Collector, 1st Grade, exercising the powers of Collector, Karnal, dismissed the eviction petition vide order dated 12.01.2010 holding as follows:-

(2.) The petitioners unsuccessfully challenged the above-stated order firstly before the Commissioner, Rohtak Division, namely, the Appellate Authority and then before the Financial Commissioner, Haryana, i.e., the Revisional Authority. Both these Authorities also dismissed the appeal and revision petition. The Revisional Authority has held as follows:-

(3.) Regardless of the delay of more than one year in filing the writ petition, we have heard learned counsel for the petitioners on merits at a considerable length and gone through the records.