- (1.) (Oral) - The petitioners who belong to Bawaria caste, which has been declared as 'Scheduled Caste', are residents of village Manana, Tehsil Samalkha, District Panipat. Their case is that they have constructed dwelling units on the Gram Panchayat land measuring about 2-3 acres where they are living for the last more than 30-40 years. The petitioners further aver that they are land-less persons and have no other house or means to provide social shelter to their family. It appears that a resident of the village approached this Court in CWP No. 25151 of 2013 [Dharambir v. State of Haryana & Ors.] alleging that about 200 acres of land owned by the Gram Panchayat has been un-authorisedly encroached upon. This Court disposed of that writ petition with a direction to the Deputy Commissioner, Panipat on 18.11.2013 [P-5] to look into the matter and if the allegations regarding un-authorised occupation of the Gram Panchayat land were correct, to direct the Gram Panchayat to initiate suitable action.
(2.) Apprehending that their dwelling units are likely to be demolished in purported compliance to the directions referred to above, the petitioners have filed the instant writ petition.
(3.) We have heard learned counsel for the parties.;