GURJEET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Through the instant writ petition, the petitioner herein prays for the hereinafter extracted reliefs.

(2.) The Gram Panchayat Village Papri, Block Kharar, District SAS Nagar (Mohali) owned 46 kanals 7 marlas of land comprised in Khewat No. 57, Khatoni No. 61, Khasra No. 24 (43-18), Khatoni No.66, Khasra No. 48(0-9) and Khatoni No. 67, Khasra No. 14//21 (2-0) situated in Village Papri, Tehsil and District SAS Nagar (Mohali).

(3.) Out of this 46 kanals 7 marlas land, 43 kanals 18 marlas of land is gair mumkin drain (Nalla) and 0-9 marlas land is Gair mumkin rasta (passage) and 2 kanals 0 marlas is Abhi.