JANAK SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This judgment shall dispose of titled Janak Singh v. State of Punjab and Ors. civil writ petition No. 19447 of 2008 and titled Ranjit Singh v. State of Punjab and Ors. civil writ petition No. 14845 of 2009, as common questions of law and facts are involved. For brevity sake, facts are being taken from civil writ petition No. 19447 of 2008.

(2.) The Petitioner, by invoking the writ jurisdiction of this Court, has challenged the order Annexure P-2, which reads as under:

(3.) The facts, which are admitted, are that vide mutation No. 1394 dated 1.2.1995 the land in dispute situated in the revenue estate of village Balamgarh, Block and District Ropar, was recorded as shamilat deh, hasab risab zail in the name of pattidars in the revenue record. As per jamabandi for the year 1998-99, the pattidars were shown as makbuja malkan in the column of ownership. The major chunk of land was barren and gair mumkin, except the bushes and the wild grass, there was no productivity in the land.