RAJINDER KAUR Vs. DIRECTOR

JUDGEMENT

(1.) Challenge in the present petition is to an order dated 08.12.2009 (Annexure P-1) passed by the Collector in a petition under Section 7 of the Punjab Village Common Lands (Regulation) Act, 1961 (for short 'the Act') filed by Gram Panchayat and the order dated 13.07.2011 passed by the Commissioner affirming the said order.

(2.) Respondent No.2 Gram Panchayat sought eviction of the petitioners from the land comprising in Khewat Khatoni No.24/25, Khasra No.44 min (3-0) situated at Village Bishangarh, Tehsil & District Patiala. The petitioners denied that the land vest in Gram Panchayat. It was asserted that the present petitioners or their predecessors-in-interest are in possession of the land for more than 50 years, therefore, the petitioners are not liable to be evicted.

(3.) In evidence, the petitioners produced jamabandies for the years 1950-51 as Ex.R-1; 1958-59 as Ex.R-3, 1962-63 as Ex.R-4, 1967-68 as Ex.R-5, 1972-73 as Ex.R-6, 1977-78 as Ex.R-7, 1983-84 as Ex.R-8, 1988-1989 as Ex.R-9, 1993-94 as Ex.R-10, 1994-95 as Ex.R-2, 1998-99 as Ex.R-11 & 2003- 04 as Ex.R-12 apart from producing Khasra Girdawaries and other documents.