MEHTA SHRI RAM Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioners filed this writ petition for issuance of a writ of certiorari to quash the order of the Collector, Patiala dated 29.12.1980, which was confirmed by the Joint Director Panchayats, in his order dated 24.4.1988 (Annexure P3).

(2.) THE Gram Panchayat, Bhagwasi filed an application before the Collector, Patiala under Section 11 of the Punjab Village Common Lands (Regulation) Act. 1961 (for short 'the act') for declaring that the Gram Panchayat is the owner of the land measuring 194 Bighas 12 Biswas in Khasra No. l to 50 situated in Village Bhag - wasi, Tehsil Rajpura, District Patiala. The said application was allowed by the Collector under Annexure P2. The petitioner, who was respondent namely Shri Ram Mehta filed an appeal under Section 11(2) of the Act to the Joint Director, Panchayats Punjab who was exercising the powers of Commissioner under the Act. By his order dated 24.4.1981, the Joint Director Panchayats, Punjab confirmed the orders of the Collector. Challenging the same, the writ petitioner Shri Ram Mehta filed this writ petition. During the pendency of the writ petition, the petitioner died. His legal representatives have been brought on record.

(3.) SECTION 11 of the Punjab Village Common Lands (Regulation) Act, 1961 reads as follows: -