WASAN SINGH Vs. JOINT DIRECTOR PANCHAYAT, PUNJAB

JUDGEMENT

(1.) THE petitioner impugns the orders dated 28.07.1986 and 14.06.1991 whereby on an application moved by the respondent Gram Panchayat under Section 4, 5 & 7 of the Punjab Public Premises and Land (Eviction and Rent Recovery) Act, 1974, he was ordered to be evicted from Khasra No.353 min measuring 7 kanal situated in village Talwandi Chaudhrian, Tehsil Sultanpur Lodhi, District Kapurthala and appeal against the eviction order was also dismissed by the Joint Director Panchayats exercising the powers of Commissioner under the Act.

(2.) THE precise case of the petitioner is that he originally belongs to village Pakhopur, Tehsil Tarn Taran, District Amritsar. Their family came down and settled in village Talwandi Chaudhrian in the year 1947 and occupied the subject land where residential house has been constructed on an area measuring 1 kanal 18 marla. Rest of the vacant land was used for allied and miscellaneous purposes.

(3.) ON the other hand, Gram Panchayat's case is that the petitioner is in unauthorized occupation of its land since 1985. The version of the Gram Panchayat was accepted by the authorities and consequently the eviction order has been passed. When this writ petition came up for hearing before this Court on 22.10.2013, the following order was passed: -