GRAM PANCHAYAT, LAMME Vs. JOINT DEVELOPMENT COMMISSIONER (IRD)

JUDGEMENT

(1.) The case has been called twice. Counsel for respondent No. 2 is not present. Under these circumstances, we proceed to decide the case on merits.

(2.) The instant writ petition has been filed by Gram Panchayat of village Lamme, Tehsil Bhulath, District Kaputhala. It lays challenge to the order dated 18.11.2015 passed by Joint Development Commissioner (IRD), Punjab, in exercising of his powers as Appellate Authority under Section 9 of the Punjab Public Premises and Land (Eviction and Rent Recovery) Act, 1973 (for brevity, 'the 1973 Act') whereby the appeal filed by respondent No. 2 against the order of eviction dated 21.11.2013 was allowed and the eviction petition filed by the Gram Panchayat under Sections 4, 5 and 7 of the 1973 Act has been dismissed.

(3.) The facts may be noticed briefly:-