K. Kannan, J. - (1.) CM No.10711 of 2011. C.Ms is allowed as prayed for. CWP No. of 2011
(2.) THE petitioner who is faced with an order of ejectment under Public Premises Act pleads that like him there were other tenants who were ordered to be evicted but on the basis of the decisions taken by Municipal Committee to allow them to continue in possession if they were willing to pay an increase in rent, they could be allowed to continue. The petitioner files a decision of this Court in CWP No.17813 of 1991 and 3810 of 1994 decided on 26.5.2011 allowing the impugned orders of ejectment to be set aside and directing that the municipal committee to regularize the tenancy in respect of the shops in their possession on fresh terms of lease. The petitioner claims to be a tenant under similar terms under the same Municipal Committee. The writ petition is allowed setting aside the order of ejectment and directing the Deputy Director, Local Bodies, Ferozepur region and the Municipal Committee, Mansa to regularize the tenancy of the petitioner on the shop in his possession on fresh terms as agreed between the parties in terms of the Municipal Resolution that is said to have been passed. Counsel for the petitioner says that he shall make a calculation of arrears and deposit the same of all past years by making provision for increases in rents in the manner contemplated by the resolutions, within a period of four weeks from today. If there is any default arising for the period subsequent to the period mentioned already, the respondent shall be at liberty to take appropriate action in accordance with law.;