GURNAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is Petitioners' application under section 151 of the Code of Civil Procedure for allowing the writ petition in view of Full Bench decision of this Court in Gram Panchayat village Bathoi Kalan v. Jagar Ram and others, 1991 1 RRR 368.

(2.) I have perused the judgment and have also gone through the paper book. I find that matter is squarely covered by Gram Panchayat, Bathoi Kalan's case .

(3.) In this writ petition filed under Articles 226/227 of the Constitution, the petitioners have prayed for quashing of order dated 28.2.1979 copy Annexure P-5 to the writ petition passed by Collector/District Development and Panchayat Officer, Patiala dispossessing the petitioners from the land in dispute. Vide order dated 6.8.1990, Joint Director, Panchayats, Punjab, dismissed the appeal of the petitioners.