GRAM PANCHAYAT Vs. SUMAN GARG AND ORS.

JUDGEMENT

(1.) Vide this order, above mentioned ten petitions would be disposed of as the controversy involved in all the cases, is the same.

(2.) Learned Counsel for the petitioner-Gram Panchayat has submitted that the land in question was shamilat deh and vested in the Gram Panchayat. Civil Court had no jurisdiction to try the suit in view of the Section 13 of the Punjab Village Common Lands (Regulation) Act, 1961 (hereinafter referred to as 'Act'). In support of his arguments, learned counsel has placed reliance on Ajit Singh versus State of Punjab and others, 2011 3 RCR(Civ) 67, wherein it was held as under:-

(3.) Learned counsel has also relied on Joginder Singh through L.Rs versus State of Punjab and others,2008 1 LAR 445, wherein it was held as under:-