CO-OPERATIVE SOCIETY OF IMPROVEMENT OF SHAMILAT PATTI HARNAM SINGH LAMBARDAR OF VILLAGE KHANNI AND ANOTHER Vs. GRAM PANCHAYAT OF VILLAGE KHANNI

JUDGEMENT

(1.) THIS second appeal arises out of a suit filed by two co -operative Societies of village Khanni. These societies were formed for the management of the two Pattis in the village, namely, Patti Harnam Singh and Patti Sarwan Singh. On the coming into force of the Punjab Village Common Lands (Regulation) Act (1 of 1954) the Shamilat belonging to these pattis was mutated in the name of the village Panchayat. It is against this order that the present suit was filed by the Co -operative Societies.

(2.) THE short question that arose for determination in the Courts below was whether the Shamilat belonging to the Pattis was such a Shamilat as would vest in the Gram Panchayat. Both the Courts below have come to a concurrent decision that the Shamilat of these Pattis vest in the Gram Panchayat. The plaintiffs, who are dissatisfied with this decision have come up in second appeal to this Court.

(3.) FOR the reasons given above, this appeal fails and is dismissed with costs.