GRAM PANCHAYAT AYALI KALAN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Case has been heard through video conferencing on account of COVID-19 Pandemic.

(2.) This common order shall dispose of the above captioned writ petitions, as in all these cases impugned orders which are under challenge are one and the same.

(3.) The petitioner-Gram Panchayat in all these writ petitions have challenged order dated 16.5.2019 (Annexure P-4) passed by respondent No.3-The Divisional Deputy Director, Rural Development and Panchayats, Patiala and the order passed by the Appellate Authority dated 15.9.2020 (Annexure P-6), on the ground that both the said orders were passed against the law specifically against the provisions of Section 2(g) of the Punjab Village Common Lands Act, 1961 (hereinafter referred as 'the Act of 1961').