Bakhshish Kaur, J. - (1.) BADRI Parshad has filed this revision petition under Article 227 of the Constitution of India for issuance of an order, or, direction setting aside/quashing the order dt. 2.8.1999 (Annexure P -14) passed by the Additional District Judge, Sirsa and the Additional Civil Judge (Sr. Division), Dabwali.
(2.) FACTS giving rising to this petition, briefly stated, are as under: - The petitioner was a big land owner. Surplus area case of the petitioner was decided by the Collector, Surplus Area, Sirsa 28.9.1961, thereby reserving 60 ordinary acres as permitted by the Act as land owner's permissible area. On 12.12.1968, Birbal -respondent No. 1, filed an application for purchase of land measuring 125 kanals 17 marlas which was under his possession. This land was owned by the petitioner and formed part of 60 ordinary acres left as permissible area.
(3.) THE Asstt. Collector 1st Grade, Sirsa, had dismissed the aforesaid application under Section 18 of the Punjab Security of Land Tenures Act, 1953 (hereinafter referred to as 'the Act'). Copy of order is Annexure P -1. Had not filed any appeal. The petitioner then filed an application for ejectment of respondent No. 1, which was allowed by the Asstt. Collector 1st Grade, vide his order dated 3.9.1974. He was ordered to be ejected from the land measuring 125 kanals 12 marlas. Since respondent No. 1 did not pay the rent in respect of the remaining land for which his ejectment had been ordered. The petitioner then filed an application for ejectment on the ground of non -payment of rent, which was allowed by the Asstt. Collector 2nd Grade on 21.1.1983.;