BAKHSHISH KAUR,J - (1.) ATTAR Singh has filed this petition under Section 11 read with Section 12 of the Contempt of Courts Act.
(2.) THE facts giving rise to this petition, briefly enumerated, are as follows :- Attar Singh-petitioner and other proprietors of the village are owners in possession of the land in question being shareholders/right holders. The land has been recorded in the revenue record as Shamlat Deh Hasab Paimana Malqiat in the column of ownership and in the column of cultivation, the land has been recorded as Maqbooja Malkan and the names of the shareholders are also indicated therein.
(3.) THE land in question is not Shamlat Deh under Section 2-g of the Punjab Village Common Lands (Regulation) Act, 1961 (hereinafter referred to as 'the Act'). It was neither used nor utilised for common purposes of the village.;