N.K. Sud, J. - (1.) THE Petitioner is aggrieved by the order of the Deputy Commissioner, Patiala, dated 8.5.2001, condoning the delay of 860 days in filing the appeal before him by Respondent No. 3.
(2.) THE relevant facts, shorn of unnecessary details are as under: The Petitioner was an employee of Respondent No. 3 and had been allotted residential accommodation bearing House No. 2342, Rajpura Township, Rajpura, on rent. The Petitioner staked his claim for buying this house at the reserve price of Rs. 100/ - per sq. yard as per some policy of the Respondent -Corporation. His request was considered and he was offered the house at the market price. The Petitioner filed an appeal before the Chief Settlement Commissioner, Punjab, which was dismissed. The Petitioner, however, succeeded before the Financial Commissioner, who vide his order dated June 8, 1999 ordered that the house be transferred to him at the reserve price. The Respondent -Corporation filed CWP No. 815 of 1992 against the order of the Financial Commissioner, which was allowed vide order dated December 2, 1993 and the matter was remanded to the Financial Commissioner for a fresh decision. In pursuance of the said order, the Financial Commissioner dismissed the appeal of the Petitioner vide his order dated January 14, 1999 and rejected his claim for the purchase of the house at the reserve price. The Petitioner challenged the said order of the Financial Commissioner in CWP No. 6629 of 2000 which is stated to have been admitted and is pending.
(3.) THE Respondent No. 3 had also filed a petition under Section 5 of Punjab Public Premises (Land Eviction and Rent Recovery) Act, 1973 before the Collector, Rajpura, seeking eviction of the Petitioner from the house in question While disposing of the said petition, the Collector in his Order dated May 22, 1995 held that the Petitioner was not in unauthorised possession. He, however, held that since the Petitioner had not paid the rent after February, 1995, the arrears of rent be recovered from him failing which he was directed to vacate the house.;