ROSHNI Vs. COMMISSIONER ROHTAK DIVISION

JUDGEMENT

(1.) By way of this order, we shall dispose of CWP Nos.9257, 9371, 10236 of 2010, 3903, 4246, 4260 and 4994 of 2010 as they involve adjudication of common questions of fact and law. Facts necessary for adjudication are being taken from CWP No.3903 of 2010.

(2.) The petitioners pray for issuance of a writ of certiorari for quashing orders dated 25.06.2008, 25.02.2009 and 11.12.2009, passed by the Assistant Collector, Ist Grade, Panipat, the Collector, Panipat and the Commissioner, Rohtak Division, Rohtak, respectively, and to restrain the respondents from implementing these orders.

(3.) The dispute, in the present case, pertains to proprietary and possessory rights in the land, in dispute. The Gram Panchayat, Village Urlana Khurd, District Panipat, claims that the land, in dispute, was reserved during consolidation for the village Panchayat and other common purposes of the village as Jumla Mushtarka Malkan, whereas the petitioners, claim that the land was not so reserved and, therefore, belongs to proprietors.