Punjab-Haryana High Court
Jujhar Singh vs Sh. Gurdev Singh Sidhu on 14 October, 2010
Author: Hemant Gupta
Bench: Hemant Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
COCP No. 1995 of 2010
Date of decision:- 14.10.2010
Jujhar Singh ......petitioner
vs.
Sh. Gurdev Singh Sidhu, Director ......respondent
CORAM:- HON'BLE MR. JUSTICE HEMANT GUPTA
Present: - Mr. Sushil Saini, Advocate
for the petitioner
HEMANT GUPTA, J (ORAL)
Grievance of the petitioner is that the Panchayat Land is in the illegal possession of respondent No. 5 in the writ petition bearing No. 20060 of 2009. If such is the situation, the petitioner has a remedy under Punjab Village Common Lands (Regulation) Act, 1961 for removal of unauthorized occupation from an occupant of Panchayat Land.
In view of the said fact, I do not find any case is made out for continuation of the present contempt petition proceedings. Consequently, the present contempt petition is dismissed.
(HEMANT GUPTA) JUDGE 14.10.2010 preeti