LAWS(P&H)-1975-11-16

CHAND PARKASH Vs. STATE OF PUNJAB

Decided On November 14, 1975
CHAND PARKASH Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) Return filed on behalf of the respondents has been perused. It has been stated therein that the land underneath the shop belongs to the P.W.D. and so the Government is entitled to throw out the petitioners from the premises in dispute.

(2.) Even a trespasser in possession of Government land has some valuable rights. He cannot be evicted save in accordance with due process of law. This petition is, therefore, allowed. It shall be open to the respondents to evict the petitioners in accordance with the procedure established by law. No costs. Petition accepted.