GRAM PANCHAYAT DHANUR Vs. COLLECTOR, SIRSA

JUDGEMENT

(1.) Through the instant writ petition, the petitioner-Gram Panchayat lays a challenge to the order dtd. 12/12/1995 (Annexure P7), as made by the Collector, Sirsa whereby the latter allowed the suit of the plaintiff thereins, whereby he claimed that mutation in respect of the disputed lands be entered in his favour. Brief facts of the case.

(2.) It has been averred in the writ petition that the petitioner-Gram Panchayat is the owner of the disputed lands which was being leased out by the Gram Panchayat from time to time.

(3.) That the land in question is Gair Mumkin Chhapar which was being used for the benefit of the village community. The entry in the name of Gram Panchayat has been done in terms of Notification No.6653/R/11/61/6239-57 dtd. 22/9/1961 and necessary mutation in favour of Gram Panchayat was entered into vide mutation No. 300 dtd. 22/2/1965. Since, 1965 till date the Gram Panchayat is in possession of the land in question as owner and the same is being used for the common purposes.