PARKASH SINGH Vs. COMMISSIONER

JUDGEMENT

(1.) Through the instant petition, a challenge is made to the order dtd. 26/3/1999, as carried in Annexure P-2, besides a challenge is also made to order dtd. 3/6/1999, as carried in Annexure P-3.

(2.) Gram Panchayat, Mand Kulan, through its Sarpanch Gurmeet Singh instituted case No. 5/DDPO of 1998 before the Collector concerned. The above case was filed under Sec. 7 of the Punjab Village Common Lands Act, 1961 (hereinafter for short called 'the Act'). Through the above petition, a relief was claimed for ejectment of the respondent therein, from the panchayat land, as he had raised Haveli thereons.

(3.) On the above petition, an affirmative order became recorded/drawn on 26/3/1999, by the learned Collector concerned.