MANGE RAM Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Present writ petition has been filed by the petitioner under Article 226/227 of the Constitution for issuance of a writ in the nature of certiorari for quashing of impugned order dated 29.09.1994 (P-4), passed by respondent No.2-Collector, Faridabad (for short 'Collector'), vide which, his appeal against the order of ejectment dated 09.06.1994 (P-3), passed by respondent No.3-Assistant Collector 1st Grade, Faridabad (for short 'A.C. 1st Grade') has been dismissed.

(2.) Brief facts of the case are that respondent No.4-Gram Panchayat Bahin, Tehsil Hathin, District Faridabad (for short 'Gram Panchayat') filed a petition under Section 7 of the Punjab Village Common Lands (Regulation) Act, 1961 (for short 'Act') for ejectment of the petitioner from Shamilat Deh, measuring 32 Kanals, comprised in Khewat No.1786, Khatoni No.1926, Khasra No.106, 2 (8-0), 9 (8-0), 12 (8-0) and 19 (8-0), situated at Mauza Bahin being in unauthorized possession.

(3.) Now both the aforesaid orders, passed by the Authorities, are under challenge in the present writ petition.