JASBIR SINGH,J. - (1.) C.M. No. 1792 of 2011 In view of reasons mentioned in this application, which is accompanied by an affidavit, it is allowed and 82 days delay in filing the appeal stands condoned. LPA No. 685 of 2011
(2.) This appeal has been filed by the Gram Panchayat against an order passed by the learned Single Judge on 14.12.2010. Vide that judgment, CWP No.5354 of 1988 filed by respondent No.3 (Bachan Singh) was allowed and liberty was granted to him to purchase 1 kanal 19 marla of land owned by the Gram Panchayat, which was under his unauthorized occupation.
(3.) It is apparent from the records that by filing the above said writ petition, the respondent Bachan Singh has laid challenge to an LPA No.685 of 2011(O&M) order dated 22.2.1988, passed by the Joint Director Panchayats exercising the powers of the Commissioner, ordering his ejectment from the land measuring 1 kanal 19 marla, falling in khasra No.67 (1-19).;