GRAM PANCHAYAT, VILLAGE BAHMANIAN Vs. JAGIR SINGH

JUDGEMENT

(1.) Leave granted.

(2.) Alleging that the first respondent had encroached upon the land belonging to the Panchayat, more particularly, a public street, the appellant-Gram Panchayat has been airing its grievance before various forums. It succeeded in getting an order of eviction from the competent authority. That order was challenged in Civil Writ Petition No. 20116 of 2005 by the first respondent. The learned Single Judge of the High Court of Punjab and Haryana, in judgment dated 30.05.2009, passed the following order:

(3.) The stand of first respondent was that the alleged encroachment is not on a public street but a pathway leading to the house of the fourth respondent from whom he had bought the land. However, in the Report dated 15.05.2009, made by the District Development and Panchayat Officer, Jalandhar, it is mentioned that the alleged encroachment is in Khasra No. 112 which is a gair mumkin street as per Revenue records.