RAM BHAJ Vs. COMMISSIONER AND ORS.

JUDGEMENT

(1.) Petitioner assails the order dated 31.08.1988 (Annexure P-4) passed by the Commissioner, Ambala Division, Ambala -respondent No. 1.

(2.) Brief facts culminating in filing the present petition are that respondent No. 4-Gram Panchayat filed an eviction petition under Section 7 of Punjab Village Common Lands (Regulation) Act, 1961 (hereinafter referred to as the '1961 Act') against the petitioner before respondent No. 3 which was dismissed vide order dated 06.04.1970. The aforesaid order was assailed by respondent No. 4-Gram Panchayat in appeal, which was also dismissed by respondent No. 2. Further, a revision was filed against the order passed by Appellate Authority before respondent No. 1. The revision was allowed and an order of ejectment was passed against the petitioner.

(3.) Against the order passed by respondent No. 1, petitioner approached this Court by filing CWP No. 1589 of 1972 titled as Ram Bhaj v. Commissioner, Ambala Division, Ambala Cantt. etc. The writ petition was allowed vide order dated 27.09.1972, whereby order passed by respondent No. 1 was quashed and the case was remanded to respondent No. 3 for fresh decision.