GURMUKH SINGH Vs. GRAM PANCHAYAT

JUDGEMENT

(1.) SARVSHRI Gurmukh Singh, Gian Singh and Santokh Singh, the present petitioners have filed the present writ petition under Articles 226/227 of the Constitution of India praying for the issuance of a writ of certiorari/mandamus and they have prayed for the quashment of Annexures P. 3 and P. 4 by which the petitioners have been ordered to be evicted from the land in question.

(2.) THE case set up by the petitioners is that they are in continuous possession of the land measuring 24 kanals forming part of Khasra No. 40-Min situated in village Ghaimi Badeshan, Tehsil and District Amritsar since 1968 as pattedars of the Punjab Wakf Board, respondent No.

(3.) I have heard Shri Viney Mittal, Advocate, on behalf of the petitioner and Shri G. S. Nagra, Advocate, for respondents and with their assistance have gone through the record of this case.