MAKAN DHARAMSHALA KANSIWALA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) As common issues are involved in the captioned petitions, with the consent of both sides, the same are hereby disposed of by this common order. For the sake of brevity and convenience, facts are borrowed from CWP-4786-1993.

(2.) The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking setting aside of orders passed by Revenue Authorities whereby respondent has declared its land as surplus land.

(3.) The petitioner claims that it is a religious and charitable institution of Udasin Sampradai and holds large property in the form of buildings, land, houses, shops and dharamshalas in different parts of the country. Sanction regarding appointment of its Mohatmim is accorded by Government. The petitioner owns a dharmashala in Village Salina, Tehsil Moga which was built more than 120 years back for religious teaching, free food and boarding to general public. The land was donated to institution by Zamindars.