ROOP SINGH Vs. DISTRICT DEVELOPMENT & PANCHAYAT OFFICER

JUDGEMENT

(1.) THE petitioner has prayed for quashing the order dated 27.4.1999 passed by the District Development and Panchayat Officer, Bathinda, exercising the powers of the Collector (Annexure P-2) and the order dated 10.5.2000 passed by the Commissioner (Annexure P-3) as well as the order dated 15.2.2005 also passed by the Commissioner (Annexure P-4) in review, by which the petitioner has been ordered to be evicted from the land in dispute.

(2.) THE Gram Panchayat Bangi Ruldu, District Bathinda, filed a petition under Section 4 of the Punjab Public Premises and Land (Eviction and Rent Recovery Act), 1973 regarding eviction of the present petitioner from the area measuring 62 kanals 8 marlas situated in village Bangi Ruldu before the DDPO, Bathinda. It was averred that Roop Singh was in unauthorized possession over the suit land without any right or title and that the land belongs to the Gram Panchayat. It was further averred that the land is reserved for common purposes of the village and the Gram Panchayat is looking after the land.

(3.) THE Collector vide order dated 27.4.1999 held that the present petitioner was in unauthorized occupation of the suit land and, accordingly, ordered his eviction. An appeal was filed before the Commissioner who also upheld the same vide order Annexure P-3. Review application was also filed which was also dismissed by the Commissioner.