N.K. Sud, J. - (1.) THE private respondents No. 5 to 8 are Non Resident Indians (for short 'NRIS') and have been living in England for the last more than 30 years. They own 172 bighas and 17 biswas of agricultural land in village Ranbirpura, Tehsil and District, Patiala, in which the petitioners were the tenants. The private respondents filed a suit for ejectment of the petitioners from the land in dispute under Sections 7, 7 -A and 8 of the Pepsu Tenancy Agricultural Lands Act, 1955 (for short 'the Act') and for recovery of Rs. 1,30,000/ - as arrears of rent for the year 1997 -98. The Assistant Collector 1st Grade, Patiala, vide his order dated 28.4.1999 ordered the ejectment of the petitioners on the ground that the private respondents were NRIs and, therefore, they were entitled to get the petitioners evicted from their land without proving any of the grounds mentioned in Sections 7 and 7 -A of the Act. Regarding the arrears of rent, it was found that only a sum of Rs. 16,620/ - against Rs. 1,30,000/ - claimed by the private respondents was due. A copy of the order of the Assistant Collector has been produced on record as Annexure P -1.
(2.) AGGRIEVED by the order of the Assistant Collector, the petitioners filed an appeal before the Collector, Patiala, which was dismissed by him vide order dated 21.9.1999, a copy of which has been produced on record as Annexure P -4. The petitioners filed a revision petition against the order of the Collector before the Commissioner, Patiala Division, Patiala, which was also dismissed vide order dated 7.2.2000, a copy of which has been attached as Annexure P -6 with the writ petition.
(3.) NOT satisfied, the petitioners filed a further petition before the Financial Commissioner (Appeals -Il), Punjab, Chandigarh, which was also dismissed on 15.12.2000. A copy of the order of the Financial Commissioner has been attached as Annexure P -8 with the writ petition. It is against these orders that the present writ petition has been filed.;