KHALSA COLLEGE Vs. JOINT DIRECTOR PANCHAYATS

JUDGEMENT

(1.) THIS writ petition is filed to quash the orders of the District Development and Panchayat Officer, Amritsar dated March 9, 1981, as confirmed by Joint Director. Panchayats, vide his order dated July 14, 1982.

(2.) THE petitioner which is an educational institution, claims ownership of the land measuring 19 kanals in Khasra No. 47/13, 16, 17 and 18. The Gram Panchayat, Mahal, through its sarpanch filed an application before the District Development and Panchayat Officer, Amritsar, for eviction of the petitioner institution Under Sections 2 and 3 of the Punjab Gram Panchayat (Common purposes Land) Eviction and Rent Recovery Act, 1976 read with Section 5 of the Punjab Public Premises and land (Eviction and Rent Recovery) Act, 1973. The authorities below basing on the entry in jamabandi for the year 1972-73 came to the conclusion that the disputed land belonged to the Gram Panchayat and reserved for common purposes and accordingly ordered eviction. Hence this petition.

(3.) WRIT Petition is accordingly allowed. No order as to costs.