AJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS order shall dispose of Civil Writ Petitions No. 4214 and 4421 of 1983 as both questions of law and facts involved in these petitions are common. For the sake of brevity, the facts are taken from Civil Writ Petition No. 4214 of 1983.

(2.) AJIT Singh petitioner has approached this Court under Article 226 of the Constitution of India, for issuance of a writ in the nature of Certiorari for quashing the order dated October 20, 1982 issued on April 12, 1983 (Annexure P-2), whereby his contention, that the interest evacuee in the lands described as Shamlat deh never vested in the Gram Panchayat under the provisions of the Punjab Village Common Lands (Regulation) Act, 1961 and as such the Gram Panchayat (respondent No. 4) was not competent to seek his eviction from the evacuee land in his possession, was rejected.