SUBA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This judgment shall dispose of two writ petitions viz., CWP No.17099 of 2000 and CWP No.14719 of 2002 as common questions of law and facts are involved therein.

(2.) The present writ petitions are an excellent example of the innovativeness of the human mind and its misuse for obtaining unlawful benefits. The litigation highlights the lengths to which a dishonest litigant can go to retain unlawful possession of land, possession of which was initially acquired through lawful means. It also highlights the manner, in which the process of law can be misused for wrongful gain.

(3.) The facts are being extracted from CWP No.17099 of 2000.