(1.) The request sent by Field Kanungo, Ganaur seeking police assistance for purported removal of encroachments from the shamlat deh land in village Shahpur Taga, Tehsil Ganaur, District Sonepat, is the subject-matter of controversy in the instant case.
(2.) It is not necessary to give facts in detail. Suffice to observe that 7th respondent filed an eviction petition under Section 7 of the Punjab Village Common Lands (Regulation) Act, 1961 (for short, 'the 1961 Act') as applicable to the State of Haryana, against 17 persons alleging that they have encroached upon the shamlat land which is abadi deh. That application was allowed by the Assistant Collector 1 st Grade,
(3.) The appeal filed against that order was dismissed on 20.02.2003.