- (1.)Petitioners Balbir Singh and others claiming themselves to be owner, have directed the instant writ petition to challenge the impugned order dated 28.07.1982 (Annexure P-2), vide which, they were ejected from the land in dispute by the Collector and order dated 28.12.1987 (Annexure P-3), by virtue of which, their appeal was dismissed by the appellate authority, invoking the provisions of Articles 226/227 of the Constitution of India.
(2.)The matrix of the facts, culminating in the commencement, relevant for disposal of the instant writ petition and emanating from the record is that, Gram Panchayat(respondent No.3) was the owner of the shamlat land, bearing khewat khatauni No.32/78, khasra Nos.146(0-52- 69) to 150(0-52-69), total land measuring 2-63-45 Hectares, situated within the revenue estate of Village Bishan Nagar Kotla, Tehsil & District Patiala. The petitioners were stated to be in its unauthorized possession. The Gram Panchayat instituted a petition under Section 7 of The Punjab Village Common Lands(Regulation) Act, 1961, to evict them from the land in question.
(3.)The Collector, after taking into consideration the evidence brought on record by the parties, accepted the ejectment petition and the petitioners were directed to hand over the vacant possession of the land in question to the Gram Panchayat within a period of 30 days, vide impugned ejectment order dated 28.07.1982(Annexure P-2).