- (1.) C.M.No.16926 of 2012 Allowed as prayed. Written statement along with documents Annexures R-1 and R-2, is taken on record. C.W.P.No. 11990 of 2011
(2.) The petitioners pray for issuance of writ of certiorari quashing orders dated 6.5.2010 and 16.3.2011 passed by the DDPO, Ropar, and Director, Rural Development and Panchayats, Punjab, respectively.
(3.) Counsel for the petitioners, has given up challenge to the order of eviction and prays that as the petitioners have constructed a house in the land, in dispute, it should be transferred to them under Rule 13-A of the Punjab Village Common Lands(Regulation)Rules, 1964 (hereinafter referred to as "the 1964 Rules"). Notice of motion was issued and dispossession of the petitioner was stayed with a condition that he should file an affidavit that he would voluntarily hand over possession of the remaining land to the Gram Panchayat. The petitioner has filed an affidavit dated 29.9.2012, which reads as follows:- "That the deponent is in possession of Residential House situated in Khasra 152 (3-1) at Village Tarapur Majra, Jhalewal, Tehsil Anandpur Sahib, Distt. Ropar. The remaining land, in dispute, is in the possession of the Gram Panchayat, who is leasing the same.";