- (1.) By way of this petition, the petitioners pray for setting aside orders dated 13.6.2008 (Annexure P-2) and 20.10.2010 (Annexure P-5), passed by the Collector, Rupnagar, and the Commissioner, SAS Nagar (Mohali), respectively.
(2.) Counsel for the petitioners submits that as respondent No.4 sought to withdraw the petition filed under Section 11 of the Punjab Village Common Lands (Regulation) Act, 1961 (hereinafter, referred to as, 'the 1961 Act'), there was no adjudication on the question of title. The Collector, therefore, had no jurisdiction to pass the impugned order, directing petitioners' eviction nor did the appellate authority have any jurisdiction to direct disciplinary proceedings against the Sarpanch.
(3.) Counsel for respondent No.3, Gram Panchayat, states that liberty may be granted to the Gram Panchayat to file petitions under Sections 7 and 11 of the 1961 Act, to establish its ownership and to seek ejectment of the petitioners, respectively.;