GRAM PANCHAYAT Vs. STATE OF PUNJAB

JUDGEMENT

(1.) BY this judgment I dispose of two Civil Writ Petition Nos. 582 of 1986 (Gram Panchayat Muradpur v. State of Punjab and Ors.) and 686 of 1986 (Gram Panchayat Muradpur v. State of Punjab and Ors.) along with CM. No. 11540 of 1996 and CM. No. 15223 of 1996 under Order 1 Rule 10, Code of Civil Procedure, as common questions of law and fact are involved in both the writ petitions and both the Civil Misc. applications are common.

(2.) IN C.W.P. No. 582 of 1986 challenge has been given to orders Annexures P-2 and P-6 passed by the Director, Consolidation of Holdings, while in C.W.P. No. 686 of 1986 challenge has been given to Annexure P-2 and P-7 passed by the said Director (respondent No. 2 in both the writ petitions).

(3.) IT is also the grouse of the petitioner that the order Annexure P-2 was passed at its back. It is also averred that in spite of the stay order granted by the High Court staying the proceedings before respondent No. 2, the latter chose to continue with the proceedings and as such the orders Annexure P-2 and P-6 are bad.