KARTAR SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) This judgment shall dispose of the five petitions mentioned above, which have raised common legal issues.

(2.) The petitioners belong to Kikkar Khera, Tehsil Fazilka, District Ferozepur, and were ordered to be ejected from their respective parcels of land, on the basis of applications filed on April 27, 1982 under Sections 5 and 7 of the Punjab Public Premises and Land (Eviction and Recovery Act, 1973 by the Gram Panchayat of their village.

(3.) The Panchayat's case was that the petitioners were in unauthorized occupation. Panchayat had also sought recovery of damages for the past 10 years.