MAM RAJ Vs. FINANCIAL COMMISSIONER, HARYANA AND OTHERS

JUDGEMENT

(1.) The petitioner has impugned the orders dated 20.3.2002, 13.11.2003, 20.12.2005 and 22.8.2006, passed by the Assistant Collector, Ist Grade, Yamuna Nagar, District Collector, Yamuna Nagar, Commissioner, Ambala Division and Financial Commissioner by which the petitioner has been held to be in unauthorized occupation of the panchayat land and has been ordered to be evicted.

(2.) The facts of the case are that the Gram Panchayat of village Asgarpur, Block Sadhuara, District Yamuna Nagar filed application under Section 7(2) of the Punjab Village Common Lands (Regulation) Act, 1961 (for short 'the Act') for ejectment of the petitioner on the ground that he was in unauthorized occupation and the revenue authorities held that the land in dispute was being given by the Gram Panchayat on lease on year to year basis and that the petitioner himself had taken the land on lease and hence his possession over the suit land after expiry of the lease period is illegal.

(3.) Counsel for the petitioner has contended that the land in dispute belongs to the proprietors of the village and that the Gram Panchayat has no concern with the same.