HARGOBIND Vs. REVENUE COMMISSIONER

JUDGEMENT

(1.) APPLICATION is allowed. Copy of order dated 28.4.2005 is taken on record as Annexure P-8. This petition has been filed under Article 226/227 of the Constitution of India in challenge to orders dated 29.11.2004 and 29.11.2006, Annexures P-4 and P-7 respectively, passed under the provisions of Haryana Public Premises and Land (Eviction & Rent Recovery) Act, 1972 (for short, 'the Act').

(2.) THE facts are not in dispute. The petitioner was a lessee under the Municipal Committee, Narnaul. The Municipal Committee sold the property to one Kailash Chand vide registered sale deed dated 28.2.1994.

(3.) IT seems that the petitioner brought an appeal which, however, has been dismissed vide Order dated 29.11.2006, Annexure P-7. The issue of jurisdiction as noticed above, has not been considered even by the appellate authority.