RAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS petition is directed against the order dated 17.7.1987 passed by the Joint Director, Panchayats, Punjab (exercising the powers of Commissioner), dismissing the appeal of the petitioner against the order of the Collector (D.D.P.O.), Punjab, dated 19.5.1984 by which he had ordered the ejectment of the petitioners from the land in dispute.

(2.) THE respondent-Gram Panchayat, Bibipur, Tehsil and District Patiala, had filed a suit under Sections 7 and 11 of the Punjab Village Common Lands (Regulation) Act, 1961, claiming that the land in dispute vested with the Gram Panchayat and the petitioners were in unauthorised possession thereof. Accordingly, the ejectment of the petitioners was sought from the said land. The petitioners set up a case that they had purchased the land in dispute and, as such, were in possession of the same as owners. However, no evidence in this regard was adduced. The claim of the Gram Panchayat was accepted and order of their eviction was passed. Not satisfied, the petitioners filed an appeal before the Joint Director Panchayats. Punjab. The same was dismissed with the following observations :-

(3.) NO one is present on behalf of the petitioners. Dismissed for non- prosecution. Petition dismissed.