- (1.) By filing this writ petition, the petitioners are seeking quashing of an order dated 1.12.1986, passed by respondent No.2, ordering their ejectment from the land measuring 28 kanals 13 marlas, description of which is given in the above order.
(2.) Further challenge has been laid to an order dated 24.8.1987 vide which their appeal was dismissed.
(3.) The Gram Panchayat claiming ownership in the land in dispute, filed an application under Section 7 of the Punjab Village Common Lands (Regulation) Act, 1961 (in short 'the Act'), seeking ejectment of the petitioners. After notice, reply was filed, the parties were given ample opportunities to lead evidence and on analysis it was found that the Gram Panchayat is owner of the land in dispute and petitioner No.1 is shown in illegal possession through petitioner No.2 i.e. Shiromani Gurudwara Prabandhak Committee (SGPC).;