- (1.) The petitioners are the owners of the land measuring 5 kanals 15 marlas. They filed an application under Section 14-A of the Punjab Security of Land Tensure Act, 1956 (in short, the Act), for ejectment of the respondent Nos.4 and 5 from the land in dispute, on the ground that they had failed to make payment of rent due, from Kharif 1996 to Rabi 1999. Their application was dismissed. They also failed in appeal. In revision, the Commissioner set aside the orders passed by the authorities below and allowed their application, ordering ejectment of the respondent Nos.4 and 5 on the ground that they had failed to make payment of rent due, to the petitioners- landlords. Respondent Nos.4 and 5 went in revision before the Financial Commissioner, who, vide order dated 26.2.2007, allowed their revision, orders passed by the Commissioner and also by the Collector and Assistant Collector, were set aside and the matter was remitted to the Assistant Collector Ist Grade, to decide the same afresh, by taking note of the provisions of proviso to Section 14-A (i) of the Act.
(2.) In this writ petition, prayer is to quash the order Annexure P/4 passed by the Financial Commissioner and to restore the order passed by the Commissioner (Annexure P/3).
(3.) After hearing counsel for the parties, we are satisfied that the order passed by the Financial Commissioner, is perfectly justified.;