DIDAR SINGH Vs. THE JOINT DIRECTOR PANCHAYAT, PUNJAB

JUDGEMENT

(1.) BY this judgment, I propose to dispose of the above titled writ petitions as common question is involved in all these petitions. The necessary facts for decision of these writ petitions are taken from C.W.P. No. 8148 of 1987.

(2.) IN this petition under Articles 226 and 227 of the Constitution of India, the petitioner prays for the issuance of an appropriate writ, order or direction quashing order dated 26.9.1987, Annexure P-4 to the writ petition and order dated 6.12.1984 passed by the appellate Authority, Annexure P-3 to the writ petition, vide which the petitioner has been ordered to be evicted from the land in dispute.

(3.) TO these cases, the Gram Panchayat had pleaded that under Section 2(g) of the Act the Shamilat land vests in the Gram Panchayat. The Gram Panchayat is actually the owner in possession of the disputed land and, thus, it filed petition under Section 7 of the same Act for ejectment of the petitioner herein.