TEHAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) WE have three petitions filed by three persons. The issue is one viz - Is the land in dispute Shamlat Deh or a part of the Abadi Deh ? Therefore, all three cases can be disposed of by a common order. Learned counsel for the parties have referred to the facts in CWP No. 9589 of 1998.

(2.) THE petitioner claims that he has been in possession of the land measuring 5 Biswas (approximately 200 Sq. Yds.) for the last more than 50 years. He filed a petition under Section 11 of the Punjab Village Common Lands (Regulation) Act, 1961. Vide order dated July 25, 1997, the District Development and Panchayat Officer exercising the powers of the Collector held as under :

(3.) AGGRIEVED by the order of the Commissioner, the petitioner has filed the present writ petition.