LAJJA RAM Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) This writ petition has been filed with a prayer to quash orders dated 6.11.2009, 27.4.2011 and 20.11.2012 (P7 to P9 respectively), vide which the petitioner was ordered to be ejected from the land measuring 8 marla.

(2.) It is on record that in the year 1994, the Gram Panchayat filed an application under Section 7 of the Punjab Village Common Lands (Regulation) Act, 1961 (in short, the act) for ejectment of the petitioner from the above said land. Both the parties led evidence. Spot was inspected, it transpired that old construction raised by the petitioner exists in the property, in dispute. Taking note of the same, the Assistant Collector 1st Grade, Thanesar ordered that let the Gram Panchayat sell this land to the petitioner for an amount of Rs.14,000/-.

(3.) It is necessary to mention here that in that application ejectment was sought from an area measuring 8 kanal, however, vide order dated 30.5.1994, 14 marla of land was ordered to be sold in favour of the petitioner. Relevant portion of the order reads thus:-