GURNAM SINGH Vs. DIRECTOR PANCHAYAT

JUDGEMENT

(1.) Petitioner has filed the present writ petition for quashing of the impugned order dated 14.07.2017 (P-2) passed by respondent No.1-Commissioner, whereby their appeal has been dismissed and the order of ejectment dated 12.08.2015 (P-1) passed by the Collector-respondent No.2 has been affirmed.

(2.) Brief facts of the case are that a petition under Sec. 7(1) of the Punjab Village Common Lands (Regulation) Act, 1961 (for short 'the Act') was filed by the Gram Panchayat-respondent No.3 against the petitioner and his brother Jarnail Singh for ejectment being in unauthorized possession of the land measuring 9 Marla comprised in Khewat No.310, Khatauni No.351 and Khasra No.75, Hadbast No.206 situated in the revenue estate of village Nurpur, Tehsil and District Jalandhar (for short 'land in dispute') as per Jamabandi for the year 2007-08.

(3.) The petition was opposed by present petitioner and his brother by filing reply and, inter alia, submitted that Gram Panchayat has no connection with the land in dispute and as a matter of fact, the same was inherited by their forefathers and as such they are owner in possession thereof. Further submitted that even before the consolidation as well as the partition of the country, they have been continuing as owner in possession in the same capacity.