MOHAN LAL Vs. GRAM PANCHAYAT JARTHAL

JUDGEMENT

(1.) The petitioners are residents of village Panchgawan, Tehsil and District Rewari. They have laid challenge to the orders dated 07th December, 1993 and 12th April, 1994 [P-1 and P-2] respectively. Vide the first order eviction petition filed by the Gram Panchayat of village Jarthal, under Section 7 of the Punjab Village Common Lands [Regulation] Act, 1961, was allowed and the petitioners were ordered to be evicted from the agricultural land measuring 38 kanals 14 marlas, situated within the revenue estate of Village Siwana [Jarthal], Tehsil & District Rewari and the second order is of rejection of their appeal against the eviction order.

(2.) Brief facts are to the following effect.

(3.) The respondent Gram Panchayat claiming itself to be the owner of suit land filed the eviction petition alleging that the petitioners are trespassers and in its un-authorised possession. Since there was an injunction decree passed by the Civil Court not to dispossess the petitioners except in the due course of law, a resolution was passed and eviction proceedings were initiated.