NARAIN SINGH Vs. STATE OF HARYANA AND ORS

JUDGEMENT

(1.) The petitioners, who are 16 in number, pray for issuance of a writ of mandamus to direct the respondents not to dispossess the petitioners and/or demolish their houses without following the procedure prescribed by the Punjab Village Common Lands (Regulation) Act, 1961 (hereinafter referred to as 'the 1961 Act').

(2.) Counsel for the petitioners submits that as the land, in dispute, is recorded in possession of "Makbooja Harijan Chamaran", the Gram Panchayat should be restrained from forcibly dispossessing the petitioners on the premise that the land, in dispute, has been reserved for extension of a school. It is further submitted that, though, the petitioners have filed a representation, dated 06.08.2012, before the Deputy Commissioner, no action has been taken in the matter.

(3.) Counsel for the Gram Panchayat submits that the petitioners are guilty of concealing relevant entries as only part of the land, in dispute, is recorded as "Makbooja Harijan Chamaran". It is further submitted that revenue entries do not record the existence of any houses. The writ petition may, therefore, be dismissed.