SUKHWANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By this common judgment, two writ petitions, being CWP No.8131 of 2025 Sukhwant Singh (deceased) through LR v. State of Punjab and others and CWP No.8272 of 2025 Mandir Thakur Dawara v. State of Punjab and others, are being disposed of, as common questions of fact and law arise therein. For the sake of brevity, the facts of CWP No.8131 of 2025 (Sukhwant Singh (deceased) through LR v. State of Punjab and others) are being taken into consideration.

(2.) The petitioner in CWP No.8131 of 2025 has prayed for issuance of a writ of certiorari for quashing of the impugned order dated February 21, 2025 (Annexure P-17) passed by respondent No.2-Director, Rural Development and Panchayats, Punjab, exercising the powers of Commissioner under Punjab Village Common Lands (Regulations) Act, 1961 (hereinafter referred to as "the 1961 Act"). Furthermore, stay of further proceedings in Appeal No.270 of 2020 filed by the respondent No.3-Gram Panchayat, has also been prayed for.

(3.) The facts leading to the instant petition are narrated hereinafter: