JUDGEMENT
JASWANT SINGH, J. -
(1.)The petitioner is resident of Village Jhattipur, Tehsil Smalkha, District Panipat. He stated to have filed a petition under Sec. 7(2) of the Punjab Village Common Lands Regulation Act, 1961, seeking ejectment of the private respondents No. 9 to 15 herein, from the shamlat land comprised in khewat No. 466/587, Khasra/Killa No. 104 (14-18), Gair Mumkin Johar, situated in the revenue estate of village Jhattipur, as per Jamabandi for the year 2014-15.
(2.)The allegations in the eviction petition are that the private respondents are relatives of the Sarpanch and with his connivance, they have continued to remain in unauthorized possession of the Panchayat land.
(3.)Since the eviction petition was making no headway, the present petition has been filed seeking Mandamus, for an early disposal.
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.