SAWAN SINGH Vs. JOINT DIRECTOR OF PANCHAYATS

JUDGEMENT

(1.) THE petitioner (deceased, through his legal representatives) has filed this writ petition under Articles 226/227 of the Constitution of India for issuance of a writ of Certiorari to quash impugned order dated 21st May, 1985, Annexure P/3, passed by respondent No. 1 against the provisions of Punjab Common Lands (Regulation) Act, 1961 (for short 'the Act').

(2.) BRIEFLY , it was the case of the petitioner that he filed an application under Section 11 of the Act before the Sub Divisional Officer (Civil) exercising powers of Collector, Rajpura, for getting possession of land measuring 27 Bighas 13 Biswas, description of which was given in the application, referred to above. It was case of the petitioner that he being co-shares was entitled to get possession of the above said land.

(3.) FEELING aggrieved from the order dated 31st July, 1984, Gram Panchayat- respondent No. 2 filed an appeal before respondent No. 1. Appeal was allowed, vide order dated 21st May, 1985, Annexure P/3, in favour of the Gram Panchayat and the order passed by the Sub Divisional Officer (Civil) Rajpura was set aside. Hence this Civil Writ Petition.