HARI KISHAN Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) This order shall dispose of Civil Writ Petition Nos.18140, 18142, 18150, 18151, 18157, 18165, 18167, 18180, 18186, 18200, 18201, 18204 and 18249 of 2015 as common questions of law and facts are involved in these cases. For brevity, the facts are being extracted from CWP No.18140 of 2015.

(2.) The challenge herein is to the order dated 26.09.2014 of the Director, Rural Development and Panchayat, Punjab, passed in exercise of powers of the Commissioner-cum-Appellate Authority under the Punjab Village Common Lands (Regulation) Act, 1961. Vide the aforesaid order, the Appellate Authority has condoned the delay of 1 year, 5 months and 23 days in the appeal filed by the Gram Panchayat of village Koi, Tehsil Dasuya, District Hoshiarpur against the petitioner(s). The impugned order reads as follows:-

(3.) It may be mentioned at this stage that since the delay was condoned in a bunch of appeals, the Appellate Authority decided to pass one common reasoned order. It is for this reason that the impugned order recites that "separate order will be passed".