GRAM PANCHAYAT, BARI KARORAN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is an application filed by the petitioner for disposal of the present writ petition in consonance with the judgment dated 21.5.2014 passed by the Hon'ble Supreme Court in Civil Appeal Nos. 4682-4683 of 2005(Annexure P/20).

(2.) Averments contained in the application are taken on record which are to be examined for disposal of the writ petition and the application accordingly stands disposed of.

(3.) The present writ petition lays a challenge to the two notifications both dated 13.8.2010 (Annexures P/8 and P/9) to the extent they impose what are alleged to be necessary restrictions with regard to use of land which is de-notified under the Punjab Land Preservation Act, 1900 (hereinafter to be referred to as "the PLPA"). Certain other consequential reliefs are also being sought including acceptance of building plans of inhabitants of the area of Naya Gaon. A relief is also sought for implementation of the Final Master Plan-2021 A.D. providing for a road from PGI to Village Kaimbala passing through villages Karoran and Kansal and a road from Khuda Ali Sher to Kaimbala side as per map (Annexure P/14). The petitioner also seeks de-notification of the remaining area falling in the revenue estate of villages Karoran and Nada from the list of forest areas and, thus, removal of restrictions, regulations and prohibition imposed under Sections 4 and 5 of the PLPA.