Abhay Manohar Sapre, J. - (1.) Leave granted.
(2.) These appeals are filed against the final judgment and order dated 16.05.2016 passed by the High Court of Punjab & Haryana at Chandigarh in C.W.P. No.9512 of 2016 whereby the Division Bench of the High Court disposed of the writ petition filed by respondent No.8 herein with a direction to the Deputy Commissioner, Sonipat to obtain a report from a fact finding inquiry regarding the unauthorized encroachment of the appellants herein over the land of the Gram Panchayat and to restore the said land to the Gram Panchayat with police help. Against the said order, the appellants herein filed review petition which was dismissed by the High Court by order dated 21.10.2016 in RACW-312 of 2016 in CWP No.9512/2016.
(3.) Few facts need mention infra for the disposal of these appeals.;