- (1.) ayer in this writ petition is for the issuance of a writ in the nature of Certiorari for quashing the impugned orders dated 21.11.2003 passed by the Deputy Commissioner, Gurdaspur, exercising the powers of the Commissioner, as also, dated 21.6.2002 passed by the Collector, Batala, Distt.Gurdaspur.
(2.) The petitioner is serving as a Pujari in mandir Shiv Swarup Sh. Chander Ashram Bada Talab, which has been in existence for the last about 400 years. The Municipal Committee, Batala, filed a petition for ejectment, under the Punjab Public Premises and Land (Eviction and Rent Recovery) Act, 1973. The said petition was dismissed by the Collector vide order dated 29.4.1988. Respondent no.3 preferred an appeal against the orders of the Collector. The Commissioner, Jalandhar, however, set aside the aforementioned order and vide order dated 6.2.1991 remanded the case to the Collector, Gurdaspur for a fresh decision. The Collector, vide order dated 5.5.1992 allowed the ejctment petition and ordered the petitioners ejectment. The petitioner, filed an appeal before the Commissioner, Jalandhar Division, Jalandhar. Vide order dated 30.11.1993, the appeal was accepted and the case was remanded to the Collector, with a specific direction to determine the issues with respect to ownership etc. It was also directed that these questions should be decided after framing issues and allowing the parties to lead evidence.
(3.) After remand, the learned Collector framed the issues and vide impugned order dated 21.6.2002, decided the case and ordered ejectment of the petitioner.;