SANTOKH SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Notice of motion.

(2.) On being asked, Mr. Jaswinder Singh, learned Deputy Advocate General, Punjab, has accepted notice on behalf of respondents No.1 to 3 and Ms. Naiya Gill, learned counsel appearing for the caveator, has accepted notice on behalf of respondent No.4.

(3.) Petitioner has invoked jurisdiction of this Court under Article 226/227 of the Constitution of India assailing order dated 30.5.2011 passed by respondent No.1 thereby setting aside the removal order dated 14.2.2011 passed by respondent No.2 whereby respondent No.4 was directed to be removed from the post of Panch on the ground that he has encroached the Panchayat land and has been directed to be evicted in an eviction proceeding carried out against him under Section 7 of the Punjab Village Common Lands (Regulation) Act, 1961 (hereinafter referred to as 'the 1961 Act').