SIRI RAM Vs. GRAM PANCHAYAT

JUDGEMENT

(1.) THIS revision petition filed under Article 227 of the Constitution of India challenges the order dated 315.2001 passed by the District Collector, Gurgaon dismissing the revision petition of the petitioner in which the orders dated 1.2.2001 and 19.2.2001 of the Assistant Collector, 1st Grade, Gurgaon were impugned. The Assistant Collector, 1st Grade, Gurgaon in his order dated 19.2.2001 has closed the evidence of the respondent -petitioner.

(2.) BRIEF facts of the case which have led to the filing of the present petition and as unfolded in the pleadings of the parties are that on 20.10.1998. Respondent Gram Panchayat filed an application for ejectment of the petitioner under Section 7 of the Punjab Village Common Lands (Regulation) Act, 1961 (for brevity the Act') in the Court of Assistant Collector 1st Grade alleging that the petitioner is in unauthorised occupation over the passage. Notice of the application was issued to the petitioner and he contested the application. It is appropriate to mention here that the application is directed against three persons namely Siri Ram, Hari Ram and Munni Devi. Hari Ram and Siri Ram are brothers.

(3.) IT appears that the Assistant Collector 1st Grade became sick and tired from the attitude adopted by the petitioner and other persons who are facing ejectment proceedings like Hari Ram and Munni Devi and eventually passed an order closing the evidence of the petitioner on 19.9.2001 and the revision petition filed under sub section 2 of Section 13B of the Act before the District Collector against the afore mentioned order has been dismissed by the District Collector on 31.5.2001 by recording the following order: