BALWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The matter has been taken up through video conferencing in the light of COVID-19 pandemic.

(2.) The petitioners in these two writ petitions are in possession of a portion of land, which is stated to be shamlat deh land of village Durd. It is in this background, notices were issued to various persons. In response to that, two petitions are filed, one by Balwinder Singh in CWP-15563-2020 and another by Gurbax Singh and Gurbachan Singh as petitioners, in CWP-16487-2020 and that all the aforesaid three persons are brothers. It is stated that some other persons similarly placed were also issued with notice on the same line, where other two persons by name Labh Singh and Gurmail Singh had filed writ petition in CWP-14500-2020 in challenging the same. The said writ petition, when opposed was subsequently withdrawn on the ground that, the petitioners therein would approach the competent authority to seek necessary relief with reference to their entitlement to the property.

(3.) In this proceeding, when we take CWP-16487-2020 for consideration, we notice that a direction was issued to the petitioners to place on record the documents, supporting their title to the property in question, which reads as under: "Learned counsel for the petitioners is directed to place on record the documents to show as to how they acquired the ownership/possession of the land in question."