GURJIT SINGH Vs. COMMISSIONER

JUDGEMENT

(1.) BY this order, I dispose of CWPs No. 3305 and 3457 of 1992, as common question of law and fact is involved and in the opinion of this Court, both the writ petitions can be disposed of by one order.

(2.) ADMITTEDLY , the petitioners are the licensees of various booths/shops constructed by the respondent-Corporation at the Bus Stand, Bathinda. The petitioners did not pay the licence fee as a result of which the Corporation filed the proceedings under the Public Premises Act before the Collector, who passed the order of ejectment. The petitioners filed appeals before the appellate authority, who also dismissed the appeals. Aggrieved by the order of the Collector and the appellate authority the petitioners came in the High Court and challenged the impugned orders on various grounds. The notice of the petitions was given to the respondents and the writ petitions were admitted by the Hon'ble D.B.

(3.) I have heard the counsel for the parties. It has been submitted by the counsel for the petitioners that their case is similar to the one which was disposed of by the Hon'ble D.B. vide order dated 9.7.1999 and, in these circumstances, the present writ petitions may be disposed of in the same terms.