JAGE RAM Vs. COMMISSIONER, GURGAON DIVISION AND OTHERS

JUDGEMENT

(1.) The petitioners have laid challenge to the orders Annexures P-1, P-2 and P-3, which have been passed at the instance of the Gram Panchayat as well as private respondent No.6 who instituted an eviction application under Section 7 of the Punjab Village Common Lands (Regulation) Act, 1961 inter alia alleging that the petitioners have encroached upon a part of the public passage.

(2.) The appeal, revision etc. against the eviction order were also dismissed.

(3.) The aggrieved petitioners came to this Court. Ad interim stay was granted and their dispossession was stayed.