SURYA KANT,RAJ MOHAN SINGH,J. - (1.) The petitioners have laid challenge to the orders dated 27.12.1982 and 01.07.1988 passed by D.D.P.O., Patiala-cum-Collector and Joint Director, Panchayats, Punjab, respectively. Vide the first order an eviction petition filed against the petitioners by the Gram Panchayat under Section 7 of the Punjab Village Common Lands (Regulation) Act 1961 was allowed and vide subsequent order respondent No.2 had dismissed their appeal against that eviction order.
(2.) The core question that arises for consideration is whether the eviction orders could be passed against the petitioners despite the civil Court judgment and decree dated 28.08.1970 in their favour?
(3.) The authorities below have declined to place reliance on the judgment of the civil Court namely on the ground that the above-stated judgment was placed on record as an additional evidence and it has not been proved that it relates to the land in dispute.;