Ajai Lamba, J. - (1.) THIS order shall dispose of four Civil Writ Petitions viz. CWP No. 20086 of 2009 (Amar Kaur and Ors. v. Director Rural Development and Panchayat Department, Punjab and Ors.), CWP No. 20089 of 2009 (Nahar Singh and Ors. v. Director Rural Development and Panchayat Department, Punjab and Ors.), CWP No. 20110 of 2009 (Balbir Kaur v. Director Rural Development and Panchayat Department, Punjab and Ors.) and CWP No. 20111 of 2009 (Amarjit Singh and another) as common questions of law and facts are involved.
(2.) FOR reference to facts, record of CWP No. 20086 of 2009 (Amar Kaur and Ors. v. Director Rural Development and Panchayat Department, Punjab and Ors.) is being taken up. Persons, who claim to be proprietors of the village, have filed this writ petition in challenge to orders dated 31.8.2006 and 12.12.2008, Annexure P -29 and P -32, respectively, passed under Section 7 of the Punjab Village Common Lands (Regulation) Act, 1961 (for short 'the Act').
(3.) THE short question raised by the learned Counsel for the Petitioners is that the revenue record does not indicate the ownership of Gram Panchayat since the year 1958 -59. Learned Counsel for the Petitioners further asserts that no finding has been recorded in the impugned orders that the land is shamlat deh; that during consolidation, the land was reserved for common purposes; that the land was ever used for common purposes; that the land is being utilized for phirni, pond, hadda rori or any other such common purpose, and yet, on the basis of a solitary revenue entry, order of ejectment of the Petitioners has been passed.;