DEV RAJ Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of CWP No.37677 of 2019 (Dev Raj and others v. State of Punjab and others) and CWP No.5549 of 2020 (Harpreet Singh and others v. State of Punjab and others) which are taken up together for hearing on request and with consent of learned counsel for the parties.

(2.) The petitioners in both the abovenoted writ petitions claim that they were allotted plots measuring 300 sq. yards at different points of time in the year(s) 2002, 2004 and 2005. They further pray for quashing of notice dtd. 18/12/2019 and subsequent notice dtd. 31/1/2020 being additionally challenged in CWP No.5549 of 2020. For the sake of convenience facts are being extracted from CWP No.37677 of 2019.

(3.) It is submitted that respondent-Gram Panchayat had earlier filed petitions under Sec. 7 of the Punjab Village Common Lands (Regulation) Act, 1961 (hereinafter referred to as the 'Act') seeking eviction of the petitioners from the plots in question. The said petitions were decided vide separate orders of even date i.e. 25/9/2017, clearly concluding that the present petitioners were allotted the land in question in accordance with law and that they are reflected as owners thereof in the revenue record. The petition was accepted only to the extent that in case any of the petitioners are in possession of excess of the area allotted to them, they are liable to be evicted.