LAWS(P&H)-1996-9-25

BRAHMA NAND Vs. GRAM PANCHAYAT

Decided On September 02, 1996
BRAHMA NAND Appellant
V/S
GRAM PANCHAYAT Respondents

JUDGEMENT

(1.) IN this petition filed by the petitioners for quashing the orders dated 7. 7. 1989, 11. 4. 1991 and 27. 11. 1991 passed respectively by the Assistant Collector Ist Grade, Jagadhari, Collector Yamuna Nagar and Commissioner, Ambala Division Ambala, one of the points which requires determination by this Court is whether the revisional authority constituted under the Punjab Village Common Land (Regulation) Act, 1961 can dismiss the revision petition without assigning any cogent reason and whether the revisional order is liable to be quashed only on the ground that it is not a speaking order.

(2.) FACTS which are borne out from the writ petition and the reply are that an application under Section 7 of the 1961 Act was filed by one Sheo Ram son of Dalip Ram. During the pendency of that application, a dispute regarding title was raised by the petitioner and, therefore, the Assistant Collector Ist Grade, Jagadhari passed an order dated 25. 8. 83 and directed that the case arising out of the application filed under section 7 of the 1961 Act be held in abeyance. The respondents in that case were directed to file regular suit under section 13 of the 1961 Act.

(3.) AGGRIEVED by the adverse orders passed by the Assistant Collector Ist Grade and the Collector, the petitioners filed a revision petition before the Commissioner, Ambala Division Ambala, who dismissed the same vide order dated 27. 11. 1991.