GURJIT SINGH Vs. GRAM PANCHAYAT VILLAGE KASSABAD

JUDGEMENT

(1.) This order will dispose of above said two appeals which are interconnected.

(2.) The appellants questioned the judgment of the learned Single Judge dated 26.5.2010 in the present proceedings, whereby the petitions filed by the Gram Panchayat, were allowed and the matter was remanded back to the Collector, Ludhiana.

(3.) The Gram Panchayat had preferred writ petitions seeking the setting aside of orders dated 25.6.2004 passed by the Additional Deputy Commissioner-cum-Collector, Ludhiana and order dated 22.2.2007, passed by the Joint Development Commissioner (IRD) Punjab. The appellants, who are respondents in these writ petitions, had filed a petition under Sec. 11 of the Punjab Village Common Lands (Regulation) Act, 1961 (hereinafter referred to as "the Act") before the Collector for ownership of land measuring 95 kanals 0 marla, situated in Village Kasabad, Tehsil and District Ludhiana. It was pleaded that this land was allotted to Smt. Lal Kaur on 19.12.1975, by the Rehabilitation Department, in lieu of the land left by her husband in Pakistan. Prior to its allotment, she allegedly executed a general power of attorney in favour of one Balbir Singh, who eventually sold this land to Tarlok Nath on 14.10.1998, who in turn, sold it to the present appellants by way of multiple sale deeds dated 6.5.1999, 7.5.1999 and 10.5.1999.