DHARAM SINGH Vs. COLLECTOR

JUDGEMENT

(1.) THIS writ petition is filed for quashing the orders of the Assistant Collector, Panipat, dated 29. 10. 1980 (vide Annexure P1) as confirmed by the Collector, Karnal, by his order dated 14. 6. 1982.

(2.) THE Gram Panchayat Vaisry filed an application Under Section 7 of the Punjab Village Common Lands (Regulation) Act, 1961 (hereinafter referred to as 'the Act') for evicting the petitioners on the ground that the land belongs to Gram Panchayat and the petitioners are in unauthorised possession of the same. The land claimed by the Gram Panchayat is to the extent of 32 kanals in Killa Nos. 41/16, 13, 14 and 24.

(3.) ON a consideration of the entire material on record, I am of the view that the order of the Appellate Authority dated 14. 6. 1982 is liable to be set aside and the matter deserves to be remanded to the Appellate Authority for a fresh decision.