SUNIL DUTT Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) On 3/3/2021, following order was passed:-

(2.) In compliance with the order passed by this Court, the Block Development and Panchayat Officer, Sohna, has filed an affidavit dtd. 16/3/2021, wherein it has been stated that 123 families were found eligible under the Mahatama Gandhi Gramin Basti Yojna by the Gram Panchayat, Haryaheda, District Gurugram. Out of them, one of the beneficiaries was Smt.Parli Devi widow of Sh.Rameshwar. Gift deed about 100x100 Sq.yards land was registered in favour of Smt.Parli Devi vide Vasika No. 1693 dtd. 1/6/2012 in Mustil No.23, Killa No.6,7,8/1, 3/2, 4/1 min, which was owned by Gram Panchayat, Haryaheda. Thereafter a rectification/tatim deed Vasika No.3703 dtd. 15/11/2013 was registered in favour of Smt.Parli Devi in Mustil No.16, Killa No.12/1/2 and 13/1/2 owned by Gram Panchayat Haryaheda. In the year 2017, the Gram Panchayat, Haryaheda, demarcated the above mentioned land alongwith other lands. However, in the above land as well, the possession could not be delivered by the Gram Panchayat to Parli Devi due to illegal possession on the said land and unavailability of sufficient land.

(3.) The ejectment proceedings under Sec. 7 of the Punjab Village Common Lands (Regulation) Act, 1961 were initiated against the illegal occupants found on the panchayat land. Smt.Parli Devi was also found in illegal possession of Khasra Nos.60 and 75, which are the gair mumkin johar owned by Gram Panchayat, Haryaheda. Order dtd. 30/10/2020 was passed by the Assistant Collector 1st Grade-cum-Sub Divisional Officer (Civil), Sohna, directing ejectment of Smt.Parli Devi from Khasra Nos.60 and 75. Appeal, which was preferred by her, has also been dismissed by the District Collector, Gurgaon, vide order dtd. 22/12/2020.