- (1.) Heard counsel for the parties.
(2.) The notice dated 15.1.2013, under Section 4 (1) of the Public Premises (Eviction of Unauthorized Occupants) Act, 1971 and the order dated 31.01.2013 passed under Section 5(1) of the said Act, directing the petitioner to vacate the lands in question are under challenge in this writ petition.
(3.) The grounds for challenge primarily are that the petitioner is a lawful purchaser of the said land devolved upon him through the original raiyat Gulam Ali and purchased by his father in the year 1979 through registered sale deed, copy of khatian is annexed at Annexure 1.;