MANU RAM Vs. JOGINDER SINGH

JUDGEMENT

(1.) This is a revision petition under Section 39(3) of the Pepsu Tenancy and Agricultural Lands Act, 1955 read with Section 84 of the Punjab Tenancy Act, 1887 against the order dated 3.11.1981 passed by the Commissioner, Hissar Division in an ejectment case.

(2.) The facts of the case in brief are that the present respondents (1) to (6) filed a suit against the petitioners before the Assistant Collector, Ist Grade, Narwana on 11.2.1976 for the ejectment of petitioners from the land in dipute measuring 361 kanals 14 marlas as the petitioners have not paid the rent (Batai) for the crops from Rabi 1973 to Kharif 1975. The Assistant Collector, Ist Grade after hearing the parties and examining the recoreds came to the conclusion that the land in dispute is in the possession of the petitioners and they have not paid the rent amounting to Rs. 13011.83 paise for crops Rabi 1973 to Rabi 1975 to the respondents. The respondents are entitled to the said payment. So the Assistant Collector accepted the suit and passed ejectment order, vide order dated 5.1.1981. Feeling aggrieved with the said order, the petitioners filed an appeal before Collector, Jind on 20.1.1981. The Collector Jind after hearing the parties and perusal of the records dismissed the appeal and upheld the orders dated 9.3.1981. Against the order of Collector Jind, the petitioners filed a revision petition befor ethe Commisioner, Hissar Division on 1.5.1981, who after hearing the counsel for the petitioners, dismissed the revision petition in kacha hearing vide order dated 3.11.1981.

(3.) Feeling aggrieved with the said orders, the petitioners have come up in revision petition before the Financial Commissioner, Haryana on 25.3.1982 and prayed that the orders of the Courts below be set aside.