SUKHWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By way of this order, we shall decide CWP Nos.69, 84, 343, 365, 1110 and 1132 of 2015, as they relate to the same dispute. Facts are being taken from CWP No.69 of 2015.

(2.) The petitioners pray for issuance of a writ in the nature of mandamus to restrain the respondents from dispossessing the petitioners by relying upon Rapat Roznamcha (Annexure P-8).

(3.) Counsel for the petitioners submits that the official respondents and the Gram Panchayat initiated eviction proceedings at the behest of and under the influence of respondent No.5, a Cabinet Minister. The eviction proceedings have been decided against the petitioners. The petitioners have filed a petition under Section 11 of the Punjab Village Common Lands (Regulation) Act, 1961 (hereinafter to be referred as the Act, 1961) claiming title which is pending adjudication. The respondents have on the basis of eviction orders recorded paper entries showing that the petitioners have been evicted and are interfering in the petitioners' possession.