- (1.) By way of this order, we shall dispose of two writ petitions, namely, CWP No.7728 of 2010 titled as "Gurmail Singh and another Vs. Director, Rural Development and Panchayats, Punjab and others" [for short "first petition"] and CWP No.8786 of 2010 titled as "Chhota Singh and another Vs. Director, Rural Development and Panchayats, Punjab and others" [for short "second petition"] as similar orders dated 31.03.2008 and dated 04.09.2009 have been assailed in both the writ petitions.
(2.) In the first petition, it is alleged that father of the petitioners, namely, Ralla son of Harnam Singh @ Harnama, was a permanent resident and Khewatdar of village Boran, Tehsil and District Fatehgarh Sahib and was in continuous cultivating possession of land comprised in Khewat/Khatauni No.131/142, Khasra Nos.175 (1B-6B), 177 (3B-3B) and 433 (1B-10B), total measuring 5 Bighas 19 Biswas, and after his death, as per jamabandis for the year 1947-48 (Annexure P-1) and 1955-56 (Annexure P-2), petitioners are in possession thereof. As per Missal Haqiat/Jamabandi for the year 1959-60 (Annexure P-3), the above Khasra numbers were converted into new Khasra Nos.29//21(8-0) and 22/1/1(3-8), total measuring 11K-8M.
(3.) In the second petition, it is alleged that earlier Pritam Singh, Mukand Singh, Gurdev Singh and Bachan Singh sons of Kartar Singh, permanent residents and Khewatdars of village Boran, Tehsil and District Fatehgarh Sahib, were in possession as per their shares in the land comprised in Khewat No.54, Khatauni No.124/136, Khasra No.450(0-17), 452(3-11), 972(3-7), total measuring 7 Bighas 15 Biswas, as per Jamabandi for the year 1947-48 till 09.12.1966 but when Angrej Kaur widow of Pritam Singh, Bachan Singh, Mukand Singh sons of Kartar Singh son of Mehar Singh sold this land, vide registered sale deed dated 20.12.1966, to Gind Kaur wife of Harminder Singh, for a consideration of Rs. 3,000/-, she stepped into the shoes of Pritam Singh etc. The suit land was further purchased by the petitioners from Gind Kaur on 10.06.1968 and stepped into her shoes. It is alleged that after consolidation, as per Missal Haqiat/Jamabandi for the year 1959-60 (Annexure P-3), the above Khasra numbers have been converted into Khasra Nos.38/11(8-0) and 20/1(4-0), total measuring 12K-0M.;