JOGINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioners are aggrieved of Rapat No.302 dtd. 27/5/2020 (Annexure P1) entered in revenue record on the basis of order dtd. 14/5/2020 passed by the Collector, Sub Division, Moga allegedly without issuance of any notice for eviction of the petitioners from the land measuring 30 Kanals 02 Marlas situated in the revenue estate of village Kishanpura Kalan, Tehsil Dharamkot, District Moga. Petitioners further seek direction to the respondents not to interfere in their possession of the land in question.

(2.) It is pleaded that the petitioners are residents of village Kishanpura Kalan and they are in actual, physical possession of the land in dispute. Prior thereto, husband of petitioner No.1 and father of petitioners No.2 and 3, Sukhdev Singh is stated to be in actual, physical possession of the land in question.

(3.) Reference is made to copy of Jamabandi for the years 1969-70, 1979-80, 1984- 85, 1989-90, 1994-95, 1999-2000, 2004-05, 2009-2010 and 2014-2015 (Annexure P2) and copy of Khasra Girdawari for the year 2014-2015 (Annexure P3). Petitioners, it is stated, are sought to be evicted from the land in question without even affording them an opportunity of hearing and have been condemned unheard. Petitioners tried to get a certified copy of order dtd. 14/5/2020 but to no avail. It is, thus, submitted that Rapat No.302 dtd. 27/5/2020 has been entered in the revenue record in an illegal and arbitrary manner in violation of the principles of natural justice, specifically Rule 20 of the Punjab Village Common Lands (Regulation) Rules, 1964.