PUNJAB WAKF BOARD Vs. GRAM PANCHAYAT, JAINPUR

JUDGEMENT

(1.) The Wakf Board concerned, and, one Sandeep Kumar become aggrieved from the concurrently made orders by the statutory authorities concerned. The above concurrent orders were made, upon a motion made by the Gram Panchayats concerned, under Sec. 11, and, under Sec. 7 of the Punjab Village Common Lands (Regulation) Act, 1961 (for short 'the Act'). The Punjab Wakf Board is aggrieved from the above concurrently made orders against it, and, is led to constitute thereagainst Civil Writ Petition No. 12538 of 2010, and, Civil Writ Petition No. 28699 of 2017, before this Court. Petitioner Sandeep Kumar being also aggrieved from the above made concurrent order, has also instituted Civil Writ Petition No. 27039 of 2017, before this Court.

(2.) Though, the properties encapsulated in the writ petitions (supra), are located in different mohals, but since the revenue entries in relation to all the writ petitions, are almost common. Moreover, when the hereinafter formulated common questions of law, arise for determination in the writ petitions (supra). Therefore, all the writ petitions are capable of being decided through a common verdict.

(3.) Moreover, the aggrieved concerned, from the verdicts, as made respectively by the Wakf Tribunal concerned, on 20/10/2005, and, on 16/10/2010, have also made a challenge to the verdicts (supra), through constituting thereagainst Civil Revision No. 1699 of 2012, and, Civil Revision No. 5608 of 2014, before this Court. Since even for the makings of effective adjudication(s), upon the Civil Writ Petitions (supra), the hereinafter formulated questions of law, are also common to the Civil Revision Petitions (supra), besides when they relate to almost the same revenue entries, as occurring in the relevant revenue records. Thus, though the petition lands are located in different mohals, yet the Civil Revision Petitions (supra) are also capable of being decided along with the Civil Writ Petitions (supra), rather through a common verdict. Facts of CWP No. 12538 of 2010