AMAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) AMAR Singh petitioner died during pendency of the present writ petition. His seven legal heirs were brought on record vide order dated 25.4.1994, who have now stepped into the shoes of Amar Singh.

(2.) THE petitioners are seeking a writ in the nature of certiorari quashing the impugned judgment (Annexure P-3) dated 2.9.1985 passed by the Joint Director Panchayat Punjab (exercising the powers of Commissioner), vide which it has been observed that the land in dispute vests in Gram Panchayat Bhullarheri, Tehsil Malerkotla, District Sangrur and Amar Singh (since deceased) had absolutely no claim over this land.

(3.) I have heard Mr. D.D. Bansal, Advocate, for the petitioner, Mr. Yogesh Kumar Dahiya, A.A.G., Punjab for respondent Nos. 1 and 2 and Mr. Balbir Singh, Advocate, for respondent No. 3. With their assistance I have gone through the entire record on file minutely.