SHISH RAM Vs. COMMISSIONER, GURGAON DIVISION & ORS

JUDGEMENT

(1.) The petitioner impugns the orders dated 29.04.2011, 30.03.2012 and 30.10.2014 [P-5, P-6 and P-7] respectively. Vide the first order, Assistant Collector 1st Grade, Kosli allowed the eviction application filed by respondent No. 4 under Section 7 of the Punjab Village Common Lands [Regulation] Act, 1961 as the petitioner was found to have encroached upon the public street, measurements whereof are given in the ultimate paragraph of the order. Vide the subsequent orders, petitioner's appeal and revision, have been dismissed by the Collector and Commissioner, Gurgaon Division, Gurgaon, respectively.

(2.) The stand of the petitioner before the Authorities was that he has constructed a house on his own plot and there is no encroachment on the public street.

(3.) On the other hand, the allegation of the complainant respondent No. 4 was that the petitioner has encroached upon and raised construction on a part of the street.