Punjab-Haryana High Court
Gram Panchayat, Sohana vs Dir. Rural Develop. & Panchayats, Pb. & ... on 18 July, 2018
Bench: Mahesh Grover, Mahabir Singh Sindhu
CM-18235-2017 in/and -1-
CWP-6782-2010
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CM-18235-2017 in/and
CWP-6782-2010
Date of decision: - 18.07.2018
Gram Panchayat Sohana
.....Petitioner
Versus
Director Rural Development & Panchayats Punjab and Ors.
.....Respondents
CORAM : HON'BLE MR. JUSTICE MAHESH GROVER
HON'BLE MR. JUSTICE MAHABIR SINGH SINDHU
Present: Mr. M.L. Saini, Advocate,
for the applicant-petitioner.
Mr. Suveer Sheokand, Addl. A.G., Punjab.
Mr. Harsh Bunger, Advocate
for respondent No.3.
****
MAHESH GROVER, J. (ORAL)
With the consent of the parties, the main writ petition is taken up today's itself as the same has been on the Regular Board of this Court.
Parties are ad idem that the controversy involved in the present case is covered by the ratio of law laid down by a Full Bench of this Court rendered in Parkash Singh and others Vs. Joint 1 of 2 ::: Downloaded on - 25-07-2018 00:02:21 ::: CM-18235-2017 in/and -2- CWP-6782-2010 Development Commissioner, Punjab and others, Civil Writ Petition No.2318 of 2002, decided on 08.11.2013.
In view of consensual stand of the parties, we deem it appropriate to dispose of the present petition and consequently in view of the law laid down, the land belonging to Jumla Mushtarkha Malkan, would be amenable to an alternate remedy other than under the Punjab Village Common Land (Regulation) Act, 1961.
( MAHESH GROVER)
JUDGE
( MAHABIR SINGH SINDHU)
July 18, 2018 JUDGE
naresh.k
Whether reportable? No
Whether reasoned/speaking? Yes
2 of 2
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