MANGAT RAM Vs. GRAM PANCHAYAT

JUDGEMENT

(1.) THIS judgment will dispose of five writ petitions i.e. C.W.P. Nos. 9402, 8959, 9269, 9270, and 9271 of 2006 involving similar questions of facts and law. For reference, C.W.P. No. 9402 of 2006, Mangat Ram v. Gram Panchayat Pir Khera and others is being taken up. Petitioner was ordered to be ejected from the land measuring 17 kanals 19 marlas falling in Khasra No. 3//11 (6 -16), 19 (3 -16), 20 (7 -7) situated in village Moranwali Tehsil Rania, District Sirsa by an order passed by Collector on 03.05.2002. His appeal was dismissed by the Commissioner on 09.03.2006. Above orders are under challenge in this writ petition.

(2.) AS per facts on record, Gram Panchayat, claiming ownership and management of the land in dispute, filed an application under Sections 5 and 7 of the Haryana Public Premises and Land (Eviction and Rent Recovery) Act, 1972 (in short the Act') seeking ejectment of the petitioner from the land in dispute. It was further stated by respondent No. 1 -Gram Panchayat that since from the date consolidation took place in the village, Gram Panchayat had been managing the land in dispute. The petitioner entered into unauthorized occupation of the same and is continuing as such without payment of rent to the Gram Panchayat.

(3.) BESIDES ordering ejectment of the petitioner, he was also directed to pay an amount of Rs. 5,000/ - per hectare per annum from the Kharif 1995 towards mesne profits. Appeal was also dismissed by noting above said facts.