AJAI LAMBA, J. - (1.) THIS judgment shall dispose of 3 writ petitions namely CWP No. 9365 of 2009 entitled Sheela Devi and others v. Financial Commissioner and others, CWP No. 9366 of 2009 entitled Chaman Lal and others v. Financial Commissioner and others and CWP No. 9367 of 2009 entitled Chaman Lal and others v. Financial Commissioner and others, as common questions of facts and law are involved.
(2.) FOR reference to record, CWP No. 9365 of 2009 entitled Sheela Devi and others v. Financial Commissioner and others is being taken up. This civil writ petition has been filed under Articles 226 and 227 of the Constitution of India praying for issuance of a writ in the nature of certiorari quashing order dated 17.09.2008 Annexure P-8, order dated 03.03.2008 Annexure P-6, order dated 11.05.2006 Annexure P-4, order dated 19.10.2005 Annexure P-2 and order dated 17.11.2003 Annexure P-1.
(3.) GIST of the matter is that an application was filed on behalf of the petitioners for setting aside ex parte order of ejectment dated 17.11.2003, placed on record as Annexure P-1. The application has been dismissed by various authorities in the hierarchy under the Punjab Tenancy Act, 1887 (for short the 'Tenancy Act') read with Section 9 of the Punjab Security of Land Tenures Act, 1953. The factual details are required to be given.;