- (1.) Notice of motion. On our asking, Mr.Rajesh Bhardwaj, learned Additional Additional Advocate General, Punjab, accepts notice on behalf of respondent Nos.1 & 2. Let two copies of the writ petition be supplied to the State counsel during the course of day failing which this order shall be automatically recalled and the writ petition shall be deemed to have been dismissed for non-prosecution. Respondent No.3-Gram Panchayat is on caveat. Ms.Satpreet Grewal Kapila, Advocate accepts notice on its behalf.
(2.) In view of the nature of order which we propose to pass, it is not necessary to seek any counter-reply from the respondents at this stage.
(3.) The petitioners have laid challenge to the order dated 21.02.2012 (P-13) passed by the Director, Rural Development and Panchayats-cum-Commissioner (Shamlat Land), Punjab under the Punjab Village Common Lands (Regulation) Act, 1961, whereby the appeal preferred by respondent No.3 against the order of the Collector dated 16.02.2011 has been allowed and the petitioners' petition under Section 11 of the Act, which was allowed by the Collector, has been dismissed. Heard learned counsel for the parties and the record perused.;