GULZAR SINGH Vs. JOINT DIRECTOR, PANCHAYATS

JUDGEMENT

(1.) THESE petitions are directed against orders dated 30.9.1982 and 9.11.1984 passed by District Development and Panchayat Officer, Kapurthala (respondent No. 2) and Joint Director, Panchayats, Punjab [exercising the powers of the Commissioner under Punjab Village Common Lands (Regulation) Act, 1961] (respondent No. 1).

(2.) FOR the sake of convenience, I have noticed the facts from C.W.P. No. 2736 of 1985.

(3.) IN April, 1961, surplus evacuee agricultural land which had vested in the Custodian under the 1950 Act was transferred to the State Government by way of "Package Deal". The latter framed rules for disposal thereof and also issued press notes during 1962 onwards for transfer of rights on the occupants of the rural agricultural land.