BABA NIHAL GIR Vs. COMMISSIONER AMBALA DIVISION

JUDGEMENT

(1.) In the impugned order of the Collector, it has not been disputed that a question of title was raised by the petitioner in proceedings under section 7 of the Punjab Village Common Lands (Regulation) Act. It has been repeatedly held by this Court that once a question of title has been raised in proceedings under section 7, the authorities under the Act have no jurisdiction to proceed under that section till the question of title is decided under section 13 of the Act. This petition is, consequently, allowed with costs and the impugned order being wholly without jurisdiction is hereby quashed. Costs assessed at Rs. 500/- Petition accepted.