(1.) This appeal takes exception to the judgment and final order passed by a Full Bench of the High Court of Punjab and Haryana at Chandigarh[Hereinafter referred to as the 'High Court'.] in Civil Writ Petition No. 5877 of 1992 wherein the High Court partly allowed the writ petition preferred by the proprietors/landowners, (Respondents herein), challenging the amendments carried out in the Punjab Village Common Lands (Regulation) Act, 1961[Hereinafter referred to as '1961 Act'.], as inserted by the Haryana Act No. 9 of 1992, published on 11/2/1992 after the assent of the President of India.
(2.) The facts which give rise to the present proceedings are as follows:
(3.) We have heard Shri Vinay Navare, learned Senior Counsel, appearing on behalf of the appellant-State as well as Shri Manoj Swarup, Shri Narender Hooda and Shri Rameshwar Singh Malik, learned Senior Counsel, appearing on behalf of the respondent-landowners.
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