MUNICIPAL COUNCIL, ZIRAKPUR Vs. MOHINDER SINGH

JUDGEMENT

(1.) By way of this order, we shall dispose of CWPs No.11887 and 14195 of 2009 as they involve adjudication of the same questions of fact and law. For the sake of convenience, facts are being taken from CWP No.14195 of 2009.

(2.) CWP No.14195 of 2009 has been filed by Municipal Council, Zirakpur, successor to the Nagar Council and Gram Panchayat, Zirakpur, for issuance of a writ of certiorari, quashing order dated 18.03.2009 (Annexure P-3), passed by the Director-cum-Special Secretary, Punjab, Chandigarh, exercising the powers of the 'Commissioner' under the Punjab Village Common Lands (Regulation) Act, 1961 (hereinafter referred to as the "1961 Act") holding that the land, in dispute, vests in Mohinder Singh.

(3.) CWP No.11887 of 2009 has been filed by, one Karam Chand, impugning the above orders on the ground that the land, in dispute, vests in Ishro Devi and not in Mohinder Singh.