GRAM PANCHAYAT OF VILLAGE Vs. DIRECTOR LANDS RECORDS
LAWS(P&H)-2012-5-257
HIGH COURT OF PUNJAB AND HARYANA
Decided on May 02,2012

Gram Panchayat Of Village Appellant
VERSUS
Director Lands Records Respondents

JUDGEMENT

- (1.) CM No.2633 of 2012 CM is allowed. Copies of jamabandis for the years 2001-02 and 2006-07 (Annexures R-3 and R-4) are taken on record.
(2.) CIVIL WRIT PETITION NO.18291 of 2008 The petitioner prays for issuance of a writ in the nature of certiorari quashing order dated 21.3.2007 passed by Director Land Records, Punjab, Jallandhar.
(3.) The Director Land Records ordered partition, amongst proprietors (respondents no. 2 to 8), of land measuring 92 Kanals-15 Marlas and 75 Kanals-10 Marlas, entered in the revenue record as Gram Panchayat Deh and also directed that the name of the Gram Panchayat be deleted from the column of cultivation.;


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