S.S. Kang, J. - (1.) Civil Writ Petitions Nos. 4107 and 4108 of 1970 shall be disposed of together by this judgment as common questions of law and fact are involved.
(2.) Shrimati Rukman filed an application under Sec. 9 of the Punjab Security of Land Tenures Act, 1953 (hereafter called the Act) for ejectment of Ladhu, her tenant on the ground that, the area comprised in his tenancy was the reserved area of the Applicant Ladhu, the tenant filed an application under Sec. 18 of the Act for the purchase of the land in dispute.
(3.) The Assistant Collector tried both the applications simultaneously. He dismissed the application filed by the landlady for ejectment and allowed the purchase application filed by the tenant vide his order dated 27th of April, 1967. The landlady filed two appeals against this order which were dismissed on December 12, 1967 by the Collector. The revision petitions filed by the landlady against these orders of the Collector, were dismissed by the Commissioner on 26th of February, 1969, she filed revision petitions before the Financial Commissioner and the same were also dismissed by him on 15th of June. 1970. Dissatisfied with these orders Shrimati Rukman has filed this writ petition.;