VINOD KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) (The aforesaid presence is being recorded through video conferencing as the proceedings are being conducted in virtual court)

(2.) The present writ petition has been preferred by the petitioners under Article 226/227 of the Constitution of India for issuance of a writ in the nature of certiorari, quashing order dated 21.09.2020 (Annexure P-11) passed by respondent No.1, vide which request of petitioners for purchase and proposal of Gram Panchayat, Village Pirthala, for sale of Shamlat Land at market price, under Section 12(4) of the Punjab Village Common Lands (Regulations) Rules, 1964 (for short ?the Rules') has been rejected.

(3.) The facts of the case are that in the year 1956 during consolidation under government scheme, some small size plots were carved out from village common land for poor inhabitants of Village Pirthala, Tehsil Tohana, District Fatehabad. The ancestors of the petitioners were allotted 0-8 marla plots, adjoining to Khasra Nos. 426 and 428. In the year 1960, houses were constructed on the said plots. as per the site plan Annexure P/1, there existed a gair mumkin rasta (1 Kanal 4 Marla) in Khasra No. 426 in the revenue record and Khasra No. 428 was lying vacant.