GURDEV SINGH Vs. JOINT DEVELOPMENT COMMISSIONER

JUDGEMENT

(1.) The Gram Panchayat concerned, instituted an appeal under Sec. 11(2) of the Punjab Village Common Lands (Regulation) Act, 1961 (hereinafter for short called as the 'Act of 1961'), against the order dtd. 30/1/2019 (Annexure P-2), as made by the Collector concerned, whereby, the title suit filed by the present petitioners under Sec. 11 of the 'Act of 1961', has been accepted.

(2.) The said raised statutory appeal before the competent Appellate Authority was time barred, as such, a separate application along with the said statutory appeal, seeking condonation of delay of 92 days in filing the appeal, thus, became appended therewith. Through a decision made on the said delay application, on 6/8/2024 (Annexure P-9), the learned Commissioner concerned, condoned the delay of 92 days in filing the said appeal.

(3.) The aggrieved therefrom, the present petitioners approached this Court and reared thereagainst a writ petition under Sec. (sic Article) 226/227 of the Constitution of India, for the issuance of a 'writ in the nature of certiorari', for quashing and setting aside the impugned order dtd. 6/8/2024 (Annexure P-9) passed by the learned Commissioner concerned.