JOGINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed under Article 226/227 of the Constitution of India, seeking issuance of a writ, particularly in the nature of mandamus, directing respondent Nos.1 to 3 to take necessary and lawful action against respondent No.4 for having illegally handed over possession of the village common land (Shamlat land) to respondent Nos.5 and 6, in contravention of law.

(2.) The case as set up by the petitioner, in the instant petition, is as follows:

(3.) Learned counsel for the petitioner, at this stage, limits his prayer and submits that the petitioner would be satisfied if a direction is issued to respondent No.2 to consider and take a conscious decision on the representation (Annexure P-2) made by the petitioner in a time bound manner.