- (1.) By way of this order, we shall dispose of CWPs No. 14827 of 1989, 11756 and 11205 of 2010 as they involve adjudication of common questions of fact and law. Facts necessary for adjudication, are being taken from CWP No. 14827 of 1989, but wherever necessary, facts of other petitions shall also be referred to. Matu Ram (since deceased), through his LRs, has filed CWP No. 14827 of 1989, praying for issuance of a writ in the nature of certiorari for quashing orders dated 31.01.1983 and 08.06.1988, passed by the Collector/DDPO Patiala and the Joint Director Panchayats, Punjab (exercising the powers of Commissioner), respectively, allowing petitions, filed under Sections 7 and 11 of the Punjab Village Common Lands (Regulation) Act, 1961 (for short as the 'Act') tiled by the Gram Panchayat and dismissing his appeal.
(2.) CWP No. 11756 of 2010 has been filed by the Gram Panchayat of village Mavi Sappan, praying that orders dated 07.04.2008 and 06.11.2009, passed by the Deputy Director Panchayat-cum-Collector, Patiala and the Director, Rural Development and Panchayat Department, Punjab, vide which a petition filed by respondent No. 4, under Section 11 of the Act, has been allowed and appeal filed by the Gram Panchayat has been dismissed, may be set aside.
(3.) CWP No. 11205 of 2010 has been filed by the Gram Panchayat of village Mavi Sappan, praying that orders dated 07.08.2006 and 06.11.2009, passed by the Deputy Director Panchayat-cum-Collector, Patiala and the Director, Rural Development and Panchayat Department, Punjab, vide which a petition filed by respondents No. 4 to 6, under Section 11 of the Act, has been allowed and appeal filed by the Gram Panchayat has been dismissed, may be set aside.;