Rameshwar Singh Malik, J. - (1.) CM No. 7922-CWP of 2016 Applicant seeks permission to place on record the Constitution of Dharamsala, in compliance of the order dated 17.08.2015. Application is allowed, as prayed for. CM stands disposed of. CWP No.12759 of 2015
(2.) Present writ petition is directed against the order dated 31.03.2014 (Annexure P-12) passed by the Commissioner, Jalandhar Division upholding the ejectment order dated 25.05.2010 (Annexure P-11) passed by the Collector, District Tarn Taran.
(3.) Brief facts of the case are that suit land was owned by Dharamsala Bhai Chain Sahib, a registered Religious Society. Petitioners who were in cultivating possession of land owned by the religious society never claimed their ownership. It is also a matter of record that in compliance of the ejectment order dated 25.05.2010 (Annexure P-11) passed by District Collector, Tarn Taran, petitioners have already handed over the possession to the true owner i.e. the respondent-religious society. They are no more in possession as the vacant possession has been handed over by them during pendency of their appeal before the Commissioner, Jalandhar Division, as submitted by learned counsel for the petitioners. The only issue now remains to be considered is whether the petitioners are liable to pay the arrears of rent in view of the directions issued to them by the same order of ejectment dated 25.05.2010 passed by the Collector, District Tarn Taran.;