Mehinder Singh Sullar, J. - (1.) Perhaps, these two sets of writ petitions are the oldest cases at motion stage on the list of the Bench, which were instituted as back as on 18.8.2006 (more than five years ago).
(2.) As identical questions of law and facts are involved, therefore, I propose to dispose of indicated two sets of writ petitions, arising out of the same impugned order, by virtue of this common judgment, in order to avoid the repetition. However, the facts, which are essential to be noticed, have been extracted from (1) CWP No.13019 of 2006 titled as "Nirmaljit Kaur & Ors. v. State of Punjab & Ors. " and (6) CWP No.13024 of 2006 titled as "Kulwant Singh Vs. State of Punjab & Ors. " for the limited purpose of deciding the core controversy, involved in the Ist and 2nd sets of the writ petitions respectively.
(3.) The epitome of the facts, culminating in the commencement, relevant for deciding the instant writ petitions and emanating from the record, is that one Baldev Singh son of Bakhtawar Singh (since deceased) was the original owner and in possession of the land in dispute, situated in village Bholapur, Tehsil & District Ludhiana. He had alienated his land for legal necessity, by means of duly executed five sale deeds, bearing Nos.4736 dated 19.5.1999, 5166, 5167 dated 24.5.1999, 6406 and 6407 dated 4.6.1999 in favour of Gurinder Kaur (respondent No.4). The sale consideration was stated to have been paid through different bank drafts depicted therein and the possession was delivered by the vendor to the vendee on the same day and in pursuance of registered sale deeds.;