DARBARA SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The grievance of the petitioner in the instant writ petition is against arbitrary and illegal demolition of a part of his residential house comprising bathroom and entrance gate. The demolition was done by the Halqa Kanungo, Tehsil Moonak, District Sangrur on the assumption that the construction raised by the petitioner was on the Gram Panchayat/public land and not on his private land. On the other hand, the case of the petitioner is that the house including bathroom and entrance gate have been constructed by him on his own land after getting the plot demarcated from the revenue officials.

(2.) The petitioner filed a suit for damages by way of compensation against the authorities as well as the Gram Panchayat of his village but his suit has been dismissed by the Civil Court on the ground that its jurisdiction is barred under Section 13 of the Punjab Village Common Lands (Regulation) Act, 1961.

(3.) We have heard learned counsel for the petitioner and gone through the record.