PAWAN Vs. GRAM PANCHAYAT SINGHPURA KALAN

JUDGEMENT

(1.) By this order, we propose to dispose of nine Civil Writ Petitions i.e. CWP Nos.21004, 21014, 21017 to 21020, 21022, 21023 and 21364 of 2021. Counsel for the petitioners has requested that the facts in these writ petitions are almost the same except for the finding that the area which has been found to have been encroached upon by the petitioners is different in each of these cases and rest of the pleadings and the facts including the orders are the same. Counsel for the petitioners has further submitted that CWP No.21004 of 2021, titled as 'Pawan Vs. Gram Panchayat Singhpura Kalan and others', may be treated as a lead case.

(2.) Briefly, the facts of CWP No.21004 of 2021 are that according to the petitioner, his forefathers were in possession of the Gram Panchayat land total measuring 508 square yards since more than 40/50 years and are in continuous and uninterrupted possession since then. One Shri Raghubir remained Sarpanch of the village Singhpura Kalan for approximately 30 years and he, after having received payment from the forefathers of the petitioner about 30 years back, had allotted the land in dispute to them. It is, on this piece of land, that the house has been built by the petitioner.

(3.) On 19/5/2009, because of there being political factionalism in the village, Gram Panchayat Singhapura Kalan, Tehsil and District Rohtak filed an application under Sec. 7 (2) of the Punjab Village Common Lands (Regulation) Act, 1961, for ejectment of the petitioner and other similarly placed persons including the petitioners in the connected writ petitions. The said application was allowed by the District Development and Panchayat Officer-cum-Assistant Collector 1st Grade, Rohtak - respondent No.4 vide order dtd. 8/8/2011 (Annexure P-2).