GRAM PANCHAYAT OF VILLAGE JAWAHARKE, TEHSIL AND DISTRICT MANSA Vs. ADDITIONAL DIRECTOR, CONSOLIDATION, PUNJAB AT JALANDHAR AND OTHERS

JUDGEMENT

(1.) This writ petition is directed against the order dated 26.5.1993, passed by respondent No.1-the Additional Director of Consolidation, Punjab at Jalandhar, order dated 11.1.1994, passed by respondent No.3-the Consolidation Officer, Jalandhar and order dated 13.12.1994, passed by respondent No.2-the Additional Director of Consolidation, Punjab at Mohali.

(2.) Before we comment on the merits of the case, we would have to adjudicate upon the application i.e. CM-4257-LPA-2009 filed by applicantMunicipal Committee, Mansa with a prayer to substitute it as a petitioner in place of Gram Panchayat of village Jawaharke.

(3.) By virtue of notification dated 18.12.1994, the area of Village Jawaharke was included in the Municipal Committee, Mansa.