ARVIND Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The petitioner prays for issuance of a writ in the nature of certiorari quashing the order dated 29.5.2012, passed by the Assistant Collector 1st Grade, Bilaspur, the order dated 29.11.2012, passed by the District Collector, Yamuna Nagar, and the order dated 7.3.2014, passed by the Commissioner, Ambala Division, Ambala.

(2.) Counsel for the petitioner submits that after the Gram Panchayat withdrew its petition filed under Section 13-A of 1961 Act (hereinafter to be referred as 1961 Act), the petitioner filed a petition under Section 13-A of the Punjab Village Common Lands (Regulation) Act, 1961, claiming title. The Gram Panchayat filed an application under Section 7 of 1961 Act, for the petitioner's eviction. The petitioner, therefore, filed an application that proceedings initiated under Section 7 of 1961 Act may be kept in abeyance. The application has been dismissed. The appeal etc. have also been dismissed.

(3.) Counsel for respondent No.5-Gram Panchayat and private respondent No.6 submit that the impugned orders do not suffer from any illegality. Section 7 and Section 13-A of 1961 Act operate in different fields and as the statute does not prohibit a decision of an application, filed under Section 7 of 1961 Act, during pendency of a petition under Section 13-A of 1961 Act, the writ petition may be dismissed.