BHIMA Vs. COMMISSIONER, HISAR DIVISION, HISAR AND OTHERS

JUDGEMENT

(1.) The petitioner has impugned the orders passed by the Assistant Collector, Collector and Commissioner directing the ejectment on an application filed by the Gram Panchayat under Section 7 of the Punjab Village Common Lands (Regulation) Act, 1961 (for short "the Act"). Assistant Collector after making reference to the evidence and the material on record, recorded the following findings:-

(2.) As per Exhibit A.-1, copy of demarcation report, Khasra No.19//14, measuring 06 Kanal 08 Marla land is under the possession of respondent.

(3.) From the statements of the witnesses it is also proved that the respondent has taken the benefit of the disputed land by cultivating it and Gram Panchayat has never given this land to the respondent at lease, rent or share-cropping basis from which his cultivation is proved as illegal.