KHARAK SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER -Kharak Singh lodged a complainnt with the S.H.O., Police Station, Zira (annexure P-1 dated 3.2.1997) wherein among other things, he has stated as follows :-

(2.) THE complainant is in possession of some custodian land since 1947 and is residing there by putting up a house. The complainant is in continuous, uninterrupted adverse possession and has become owner of this land. Some time back, the house had fallen down due to heavy rain. About two months back, the complainant constructed a house spending Rs. 30,000/-. Somehow the mutation has been illegally sanctioned in the name of gram panchayat.

(3.) ON 14.11.1996, at about 7 a.m., respondents 3 to 15 along with the officials of the B.D.O. 's office, armed with Kassis and other deadly weapons came in a jeep and tractors-trolley to the house and demolished the same in spite of the fact that the complainant demanded as to on whose orders they were doing so. Though they said that had written orders from the D.C., Ferozepur, they did not show the same to the complainant. After forcibly demolishing the complainant's house, they took away the bricks, girders, pillars (ballis) and windows etc. in the tractor trolley.