GRAM PANCHAYAT OF VILLAGE GULABGARH, TEHSIL AND DISTRICT BATHINDA, THROUGH ITS SARPANCH SHRI KARAM SINGH Vs. COMMISSIONER, FARIDKOT DIVISION, FARIDKOT AND ANOTHER

JUDGEMENT

(1.) Present writ petition is directed against the order dated 24.7.1997 (Annexure P-1), whereby appeal of respondent No.2 filed against eviction order dated 7.5.1996 (Annexure P-9) was allowed by the Commissioner, Faridkot Division, Faridkot-respondent No.1, setting aside the eviction order, holding that since petitioner-Gram Panchayat was not the owner of the suit land, it had no authority to seek eviction of respondent No.2.

(2.) Notice of motion was issued and respondent No.2 was restrained from alienating the land in dispute. Written statement was filed by respondent No.2. Thereafter, writ petition was admitted for regular hearing, vide order dated 10.8.1999 passed by a Division Bench of this Court. That is how, this Court is seized of the matter.

(3.) Heard learned counsel for the petitioner.