AMIN LAL Vs. ASSISTANT COLLECTOR IST GRADE

JUDGEMENT

(1.) THESE Writ petitions are filed for the issuance of a Writ of Certiorari to quash the orders of respondent No. 1 dated September 20, 1976, and dated August 19, 1980.

(2.) GRAM Panchayat Suhasra village filed an application under Section 7 of the Punjab Village Common Lands (Regulation) Act, 1961 (hereinafter referred to as the Act) for ejecting the petitioner from the land in Killa No. 7/2 (5 -12), 8(8 -0), 9min (5 -2), 10(7 -18), 11/1(2 -13), 12(7 -18), 13(8 -0), 17 min (3 -0), 18(7 -18), 19/1(12 -13) measuring 58 kanals 14 marlas situated in village Suhasra, on the ground that the land belonged to Gram Panchayat.

(3.) BY his order dated September 20, 1976, the Assistant Collector directed the eviction of the petitioner. The petitioner filed a suit under Section 13 -B of the Act before the Assistant Collector, who dismissed it vide his order dated August 19, 1980. Aggrieved by the same, the petitioner filed this writ petition.