Bakshish Kaur, J. - (1.) THIS is a petition under Article 227 of the Constitution for setting aside the order dated November 4, 2000 passed by the District development and Panchayat Officer, exercising the powers of Collector, Gurdaspur, being arbitrary and opposed to the basic legal principles.
(2.) AVTAR Singh -respondent No. 2 had filed an application under Section 5 of the Punjab Public Premises (Eviction and Recovery of Rent) Act, 1973 (hereinafter referred to as 'the Act') for the eviction of Ravi Singh, Balwant Singh, Hari Singh and Kamal Kishore from the land situated in village Chewa, Tehsil & District Gurdaspur. During the pendency of the eviction proceedings, compromise was effected between the parties, therefore, the eviction application was dismissed on 25th October, 1999. Later, on an application filed by Avtar Singh -respondent No. 2. the case was restored to its original stage. The application for restoration of the case was accepted vide order dated 14th November, 2000. It is this order which has been challenged in this revision petition.
(3.) I have heard Shri Sanjay Majithia, learned counsel for the petitioner, Shri S.K. Khaira, learned counsel for the respondents and Shri A.S. Grewal, learned Deputy advocate General for the State of Punjab.;