ISHWAR Vs. GRAM PANCHAYAT PARLI KHURD

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order dtd. 3/2/2020 passed by the High Court of Punjab and Haryana at Chandigarh, by which the High Court has allowed the Regular Second Appeal No. 4309 of 2014 preferred by the respondent- Gram Panchayat and has quashed and set aside the decree passed by the learned trial Court, the original plaintiff has preferred the present Special Leave Petition.

(2.) We have heard learned counsel appearing for the respective parties.

(3.) The issue/dispute centers around on interpretation of Sec. 13 of the Punjab Village Common Lands (Regulation) Act, 1961 (for short 'the Act'). Sec. 13 reads as under:-