(1.) CIVIL Writ Petition No. 2475 of 1982 was taken up for final disposal along with C.W.P. Nos. 2604 of 1982, 5351 of 1982, 5007 of 1984 and 5008 of 1984. All the aforesaid writ petitions were allowed by a learned Single Judge of this Court on 11.12.1996.
(2.) THE private respondents, who were adversely affected by the judgment rendered in the instant writ petition on 11.12.1996 filed Civil Misc. No. 6047 of 1997 for setting aside the order passed by the learned Single Judge on 11.12.1996, on account of the fact that they had not been duly served. The aforesaid Civil Misc. No. 6047 of 1997 was allowed by the same learned Single Judge who had originally decided CWP No. 2475 of 1982 on 11.12.1996, by a detailed order, dated 15.1.1998. Accordingly, judgment dated 11.12.1996 rendered in the instant writ petition was recalled, and CWP No. 2475 of 1982 was restored to its original number for final disposal.
(3.) LEARNED counsel for the private respondents has, however, invited the attention of this Court to a notification dated 8.4.1996, whereby Section 2 of Punjab Act 18 of 1961 came to be amended insofar its applicability to the State of Haryana is concerned. As per the aforesaid amendment, sub-clause (ii-a) was inserted in Section 2 of the Punjab Village Common Lands (Regulation) Act, 1961. The inserted sub-clause which is relevant for the present controversy, is being extracted hereunder :-