BHAN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS is a petition for quashing penalty part of order dated 23.3.1985 (Annexure P.1) passed by Assistant Collector Ist Grade, Hissar (respondent No. 1) and order dated 14.5.1985 (Annexure P.2) passed by Collector, Hissar (respondent No. 2) respectively under the Punjab Village Common Lands (Regulation) Act, 1961 (for short, the Act).

(2.) A perusal of the averments contained in the writ petition, which have remained uncontroverted due to non-filing of the written statement by the respondents show that Gram Panchayat, Charnaund, Tehsil and District Hissar (respondent No. 3) filed an application under Section 7 of the Act for eviction of the petitioners from land measuring 127 kanals 10 marlas on the ground that they were in unauthorised occupation thereof. Respondent No. 3 also prayed for imposition of penalty on the petitioners.

(3.) THE appeal filed by the petitioners was dismissed by respondent No. 1 vide order Annexure P.2. Paragraph 4 of that order reads as under :-