SUDESH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

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

(2.) The respondent No.6-Bharat Bhushan filed an ejectment petition against the petitioners and respondent No.7 under Section 7 of The Punjab Village Common Lands (Regulation) Act, 1961 (for short 'Act of 1961') on 21.7.2016 (Anneuxre P-2). The petitioners submitted reply (Annexure P-4) thereto. After adjudicating upon the controversy, the Assistant Collector Ist Grade, Indri, by his order dated 12.2.2018 (Annexure P-5) allowed the petition and gave directions that the petitioners and other encroachers be ejected from the land bearing Khasra No.26//14, 23/2 and 47.

(3.) Aggrieved by the order passed by Assistant Collector Ist Grade, Indri dated 12.2.2018 (Annexure P-5), the petitioners preferred an appeal before the Collector, Karnal. The aforesaid appeal was dismissed by the Collector, Karnal, after hearing both the parties, vide order dated 22.10.2018 (Annexure P-7). The petitioners being dissatisfied with the said two orders i.e. Anneuxre P-5 and Anneuxre P-7, filed a revision petition impugning the same before the Commissioner, Karnal Division, Karnal. The revision petition filed by the petitioners was also dismissed by an order dated 9.3.2020 (Annexure P-9). The instant writ petition has been filed by the petitioners impugning the aforesaid orders passed by the different revenue authorities.