PUNJAB WAKF BOARD Vs. PUNJAB STATE

JUDGEMENT

(1.) THIS is a petition filed under Articles 226 and 227 of the Constitution of India, challenging the order of the District Development and Panchayat Officer-cum-Collector, Hoshiarpur dated 24.3.1982 and that of the Appellate Authority-Joint Director, Panchayat, Punjab, dated 25.11.1982.

(2.) NO body appears on behalf of the respondents. Keeping in view the pendency of this petition for a considerable number of years, I see no reason to defer hearing.

(3.) GRAM Panchayat Salehrian Kalan, Tehsil Dasuya, District Hoshiapur, had filed an application through its Sarpanch under Section 11 of the Punjab Village Common Lands (Regulation) Act 1961, for declaration that the land in dispute has vested and is owned by the Gram Panchayat of the village and Punjab Wakf Board has no title or interest in the land which is shamlat deh.