BHARAT SINGH Vs. DISTRICT COLLECTOR, GURGAON & ORS

JUDGEMENT

(1.) The petitioner has laid challenge to the orders dated 31.12.1990 and 09.09.1991 [P-5 and P-6] whereby he was ordered to be evicted from the land in dispute under Section 7 of the Punjab Village Common Lands [Regulation] Act, 1961 in a petition filed by the Gram Panchayat of his village and his appeal against that eviction order was also dismissed.

(2.) It may be noticed at the out-set that in the proceedings initiated before the Assistant Collector 1st Grade or the Collector, Gurgaon, Wakf Board was not a party-respondent. However, this Court vide order dated 13.07.2015 has impleaded Haryana Wakf Board through its Chief Executive Officer as a party-respondent.

(3.) Brief facts of the case are that the land in dispute comprises Khasra Nos. 47, 48,49 and 50, Khewat No. 205 and 214, Khatoni No. 178 of village Hakdarpur, Tehsil Pataudi, District Gurgaon. The Gram Panchayat sought petitioner's eviction under Section 7 of the 1961 Act on the ground that the subject land vests in it and he was in its unauthorised possession.