Punjab-Haryana High Court
Mohinder Singh vs Director Rural Development And ... on 16 December, 2011
Bench: Satish Kumar Mittal, Paramjeet Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
C.W.P. No. 2618 of 2011
Date of Decision:- 16.12.2011
Mohinder Singh .....Petitioner
Versus
Director Rural Development and Panchayats Punjab
and others
.....Respondents
CORAM :- HON'BLE MR. JUSTICE SATISH KUMAR MITTAL
HON'BLE MR. JUSTICE PARAMJEET SINGH
Present:- Mr. M.S. Kang, Advocate
for the petitioner.
Mr. Manohar Lall, Addl. AG Punjab
for respondents No. 1 and 2.
Mr. V.K. Sandhir, Advocate
for respondent No. 3 and 5.
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SATISH KUMAR MITTAL, J. (Oral)
Learned counsel for petitioner wants to withdraw this writ petition with liberty to file petition under Section 11 of the Punjab Village Common Lands (Regulation), Act, 1961 (for short 'the Act') against the illegal encroachers of the land of the Gram Panchayat.
Dismissed as withdrawn with the aforesaid liberty.
It is further made clear that if the petitioner move an application before the Gram Panchayat pointing out certain illegal encroachment by some inhabitant of the Villlage, Kariha the Gram Panchayat is directed to file ejectment application against those persons under Section 7 of the Act.
( SATISH KUMAR MITTAL)
JUDGE
16.12.2011 ( PARAMJEET SINGH )
reema JUDGE