JAGAT SINGH Vs. JOINT DEVELOPMENT COMMISSIONER, PUNJAB

JUDGEMENT

(1.) THIS order shall dispose of aforesaid two writ petitions since common questions of law and facts are involved in the same. The facts are taken from CWP No.12392 of 2012.

(2.) THE two petitioners are stated to be the proprietors of Village Gopalpur, Tehsil Anandpur Sahib, Block Nurpur Bedi, District Roop Nagar. They have been established to have come in possession for the first time over 3 Kanals and 17 Marlas of agricultural land, as per jamabandi for the year 1985 -86 (Annexure P -11), which is recorded as "Jumla Mushtarka Malkan".

(3.) SINCE they had entered into unauthorized possession, the Gram Panchayat filed a petition on 27.10.2010 (Annexure P -1) under Sections 4 and 5 of the Punjab Public Premises and Land (Eviction and Rent Recovery) Act, 1973 (for short "1973 Act") for their eviction from the said land before the prescribed Authority under the 1973 Act.