BHAGWAN TYAGI Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Learned counsel, appearing on behalf of respondent-Gram Panchayat (respondent No.5), as well as, learned Assistant Advocate General, Haryana, have made statement at the Bar that petitioner shall not be dispossess without adopting due procedure of law. Both the learned counsel have stated that an appropriate proceeding for eviction against the petitioner shall be carried out either under Section 7 of the Punjab Village Common Lands (Regulation) Act or under the Public Premises Act.

(2.) On the statement of the learned counsel for the respondents, learned counsel for the petitioner seeks permission to withdraw this petition.

(3.) Present petition is dismissed as withdrawn.