JAGAN NATH Vs. GRAM PANCHAYAT, DOKHERA AND ANOTHER

JUDGEMENT

(1.) This writ petition is directed against the order dated 31.03.1993 passed by the Commissioner, Gurgaon Division, Gurgaon, in purported exercise of revisional powers under Section 13-B of the Punjab Village Common Lands (Regulation) Act, 1961, as was applicable in the State of Haryana (for brevity, 'the 1961 Act') at the relevant time.

(2.) The facts are like this:-

(3.) The petitioner filed a suit for declaration under Section 13-A of the 1961 Act in the Court of Assistant Collector 1st Grade, Narnaul, claiming, inter alia, that he was owner in possession of the land measuring 27K-13M comprising Khewat No. 93, Khatoni No. 141 Rect. and Killa No. 8/4/7 Min, 13/21/14-15 min 37/13 situated in the revenue estate of village Dokhera, Tehsil Narnaul, District Mahendergarh. The suit was decreed on 07.09.1982. The matter was, however, remanded by the Collector, Narnaul, vide order dated 21.05.1985 and after one more round of litigation between the parties, the Assistant Collector, 1st Grade, Narnaul, eventually accepted the claim of the petitioner vide order dated 30.04.1991, this time holding that his father Jodha was in physical possession of the land as per Jamabandi for the year 1951-52.