AJMER SINGH (DIED) THROUGH LRS SUCHA SINGH AND OTHERS Vs. THE DIRECTOR, RURAL DEVELOPMENT AND PANCHAYATS, PUNJAB AND OTHERS

JUDGEMENT

(1.) This order will dispose of two writ petitions bearing CWPs No. 14786 of 1992 and 8289 of 1996, as common questions of law and facts are involved therein. To dictate the order, facts are being taken from CWP No. 14786 of 1992.

(2.) Respondent No.3-Gram Panchayat filed an application under Sec. 7 of the Punjab Village Common Lands (Regulation) Act, 1961 (in short 'the Act'), seeking ejectment of the petitioner from land measuring 72 Bighas and 7 Biswas. Detail of the land is available on page 24 of the paper book (P-12).

(3.) After notice, reply was filed by the petitioner wherein it was averred that the disputed land was Muslim Property, he had taken possession after partition of the country and made improvements thereupon by spending huge amount. It was further stated that he had cultivated only 12 Bighas and 17 Biswas of land and his possession relates back to 26.1.1950.