HEMANT GUPTA,J. - (1.) The challenge in the present writ petition is to an orders passed by the District Development and Panchayat Officer exercising the powers of Collector on 10.06.2011 in proceedings under Section 7 of the Punjab Village Common Lands (Regulation) Act, 1961 (for short 'the Act') and order in appeal passed by the Commissioner on 29.11.2013. It has been found that the petitioner has not produced any document regarding possession or ownership on the basis of which he may be given any benefit.
(2.) After hearing learned counsel for the petitioner, we find that the proceedings under Section 7 of the Act are analogous to execution proceedings wherein the Gram Panchayat is presumed to be owner but if the petitioner is to dispute the title of the Panchayat, the petitioner has to raise a question of title in proceedings under Section 11 of the Act.
(3.) Since the petitioner has not raised any question of title before the Collector in terms of Section 11 of the Act, we dispose of the present writ petition with liberty to the petitioner to avail statutory remedy to establish title, if any, on the land in question.;