MANJIT SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS writ petition has been filed with a prayer to quash an order dated 9.1.1990 (P -4), passed by respondent No. 2, refusing to interfere in a revision petition filed against an order, passed by the Collector under Section 13A of the Punjab Village Common Lands (Regulation) Act, 1961 (in short 'the Act')'. Respondent No. 5 -Gram Panchayat had filed an application under Section 7 of the Act, against the petitioner, seeking his ejectment from land measuring 121 kanals and 15 marlas. It is case of the Gram Panchayat that after taking the land on lease, on expiry of the lease period, the petitioner has failed to hand over possession of the land to it.

(2.) DURING pendency of that application, the petitioner filed an application, claiming title in the land in dispute, stating that the Gram Panchayat is not owner of the land. As per revenue record, it was only mentioned that the Gram Panchayat derived income from the said land.

(3.) THE petitioner went in appeal, which was dismissed on 13.12.1989 by observing as under: -