AJAI LAMBA, J. - (1.) This shall dispose of Civil Writ petition Nos. 21680 of 2010, Amar Singh v. Commissioner, Ambala Division, Ambala and others; 21681 of 2010, Bharat Singh v. Commissioner, Ambala Division, Ambala and others; 21682 of 2010, Bharat Singh v. Commissioner, Ambala Division, Ambala and others; 21683 of 2010, Chanan Singh v. Commissioner, Ambala Division, Ambala and others; 21684 of 2010, Darshan Singh and others v. Commissioner, Ambala Division, Ambala and others,; 21685 of 2010, Jeet Singh v. Commissioner, Ambala Division, Ambala and others,;21686 of 2010, Kharaiti Lal v. Commissioner, Ambala Division, Ambala and others,;21687 of 2010, Raj Pal v. Commissioner, Ambala Division, Ambala and others,; 21688 of 2010, Savitri Devi and others v. Commissioner, Ambala Division, Ambala and others,; and 21689 of 2010, Shakuntla Devi and others v. Commissioner, Ambala Division, Ambala and others,
(2.) For reference to record, Civil Writ petition No.21680 of 2010, Amar Singh v. Commissioner, Ambala Division, Ambala and others, is taken up.
(3.) This petition challenges orders passed by the authorities under the Punjab Village Common Lands (Regulations) Act, 1961, as applicable to Haryana (for short, the Act). Vide impugned orders, the application filed by the Gram Panchayat (respondent No.4) under Section 7 of the Act has been allowed.;