Rameshwar Singh Malik, J. - (1.) Feeling aggrieved against the impugned appellate order dated 28.02.1997 (Annexure P-5) passed by Joint Development Commissioner, Punjab, exercising the powers of Commissioner, whereby appeal of the petitioner was dismissed and his ejectment from the land in question ordered by District Development and Panchayat Officer, Amritsar, exercising the powers of Collector under the Punjab Public Premises (Eviction and Rent Recovery) Act, 1973 ('Act of 1973' for short) was upheld, petitioner has approached this Court, by way of present writ petition under Article 226/227 of the Constitution of India, seeking a writ in the nature of certiorari, for quashing the impugned orders.
(2.) Notice of motion was issued by a Division Bench of this Court vide order dated 07.04.1997 and status quo, as it existed on that day, was ordered to be maintained. Respondent-Gram Panchayat filed its written statement and petitioner filed his replication thereto. Thereafter, the writ petition was admitted for regular hearing vide order dated 02.09.1998 passed by a Division Bench of this Court and operation of the impugned orders was stayed. That is how, this Court is seized of the matter.
(3.) Heard learned counsel for the State as well as learned counsel for respondent No.3.;