AMANDEEP KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Certain village proprietors, who claimed rights in shamlat deh land owned by the Panchayat deh, had filed Civil Writ Petition bearing No.29954 of 2022 titled as "Alamgir Khan Vs. Sukhwinder Singh Tiwana". In the said writ petition relief was claimed that illegal and unauthorized occupations over shamlat deh land, rather were made by certain encroachers.

(2.) On the said writ petition, the hereinafter extracted mandamus was passed upon the respondent concerned.

(3.) The learned Senior Deputy Advocate General, Punjab places, on record an order rendered by the learned Contempt Bench of this Court, contents whereof become reproduced hereinafter. Reading of the hereafter extracted order reveals, that post the passing of the supra mandamus, by this Court, an eviction petition cast under Sec. 7 of the Punjab Village Common Lands (Regulation) Act, 1961, (hereinafter in short to be referred as the Act of 1961'), became instituted against the present petitioners and which ultimately resulted in a decree of eviction being passed against the present petitioners.