(1.) Through a petition instituted before the ld. Collector concerned, under Sec. 11 of the Punjab Village Common Lands (Regulation) Act, 1961 (hereinafter referred to as the 'Act of 1961'), the petitioners claimed a declaratory relief in their favour, qua title over the petition land(s), measuring 21 Kanals 13 Marlas, situated in Village Meham, Block Rajpura, District Patiala. However, the above relief, as claimed in the petition (supra), was declined by the ld. Collector concerned, vide order dtd. 27/9/2012 (Annexure P-3).
(2.) Feeling aggrieved by the dismissal order (supra), the petitioners made an unsuccessful attempt to challenge the validity thereof, by filing a statutory appeal before the learned statutory appellate authority, i.e. respondent No.1. However, the appeal so preferred by the petitioners was also dismissed vide order dtd. 19/2/2015 (Annexure P-4).
(3.) Consequently, the petitioners, through the instant writ petition, by invoking the superintendence powers of this Court, as envisaged under Article 227 of the Constitution of India, have challenged the concurrent orders passed by the statutory authorities below. SUBMISSIONS BY COUNSEL FOR THE PETITIONERS