- (1.) On being asked, Mr. Jaswinder Singh, learned Deputy Advocate General, Punjab, has accepted notice on behalf of respondents No.1 and 2. Mr. Balbir Singh, learned counsel appearing for the caveator, has also accepted notice with the object to intervene in the matter.
(2.) With the consent of the learned counsel for the parties, present petition is being disposed of at the admission stage in the following terms: - 1) Learned Collector shall decide the matter afresh after calling written statement and after permitting the parties to produce their respective evidence on record. Learned Collector shall also hear the parties or their respective counsel. 2) Parties shall appear before learned Collector on 13.9.2011. 3) Learned Collector shall conclude the hearing and shall decide the case thereafter preferably within one year. 4) While deciding the case afresh, learned Collector shall not be prejudiced from any observations made in the impugned orders. Impugned orders hereby stand set aside.;