GURNAM SINGH Vs. JOINT DIRECTOR PANCHAYATS, PUNJAB

JUDGEMENT

(1.) A short but significant common question that falls for determination in these writ petitions namely C.W.P. Nos. 4790, 4925, 4926, 4959, 4960, 5061, 5062, 5144, 5198, and 5968, of 1983, is as to whether decrees obtained by the petitioner from the Civil Court (which had become final either because that no appeal had been filed against the same or the appeals filed had been disposed of and decrees have been sustained) whereby they became owner of the disputed land before the enforcement of Punjab Act 19 of 1976 could be ignored by virtue of the amendment effected in the Punjab Village Common Lands, (Regulation) Act, 1961 by the said Amending Act.

(2.) The matter is not res integra and on principle is covered in favour of the petitioners by a Division Bench Judgment of this Court reported as Baljinder Singh v. The Assistant Collector Ist Grade, Guhla,1983 PunLJ 116. We entirely concur in the view that this Court had taken in Baljinder Singh's case .

(3.) In view of the above, the writ petitions are allowed and the impugned orders are quashed with no order as to costs.