Jasbir Singh, J. - (1.) (Oral)
(2.) THIS writ petition has been filed with a prayer that directions be issued to respondent Nos.1, 2 and 5, to remove unauthorised occupation made by respondent Nos.3 and 4, from the shamlat-deh land. THIS Court feels that the present writ is not a remedy available to the petitioner, as under the Punjab Village Common Lands (Regulation) Act, 1961, as applicable to the State of Haryana, he has a remedy to move an application before the Collector for the said purpose. Furthermore, it is apparent from the records that general directions, to remove encroachment from the public property, has already been issued by this Court, in CWP No.5968 of 1996 decided on 7.11.1997. Be that as it may, if any remedy is available to the petitioner as per orders passed by this Court, he may avail the same. No case is made out for interference. Dismissed.;