ZAIL SINGH Vs. JOINT DEV. COMMISSIONER (IRD) PUNJAB

JUDGEMENT

(1.) The present petitioner becomes aggrieved from Annexure P, whereby the Competent Appellate Authority after allowing appeal No.2 of 1995, as became preferred before him, by the Gram Panchayat Mangewal, Tehsil Nabha, District Patiala against Annexure P-2, thus proceeded to after accepting the Gram Panchayat's appeal, rather annul Annexure P-2, whereby the learned Collector concerned, had assigned the espoused declaratory relief, to the present petitioner.

(2.) Before proceeding to dwell upon, and, also before proceeding to make an adjudication with respect to the validity of the drawing of impugned Annexure P-3, it is deemed imperative to refer to the genesis of the litigation which erupted amongst the contesting litigants before this Court.

(3.) In that regard, it is important to refer to a decision made by this Court, on 1/5/2013, respectively upon CWP-1410-1987, and, upon CWP-15771-1995. Both the said writ petitions were respectively instituted by the Gram Panchayat concerned, and, by the present petitioner.