SURYA KANT,J - (1.) On our asking, Mr. Rajesh Bhardwaj, learned Additional Advocate General, Punjab, accepts notice on behalf of respondent Nos.1 to 3 and Mr. Hardip Singh, Advocate, accepts notice on behalf of respondent No.4-Gram Panchayat who is on caveat. Let three copies of the writ petition be supplied to learned State counsel during the course of day failing which this order shall be automatically recalled and the writ petition shall be deemed to have been dismissed for non-prosecution. In view of the nature of order which we propose to pass, it is not necessary to call upon proforma respondent No.5 or to seek any counter-reply from the contesting respondents at this stage.
(2.) The petitioners seek quashing of the orders dated 29.12.1989, 27.03.1991, 27.5.1994 and 02.12.2015. These orders have been passed by the authorities under the Punjab Village Common Lands (Regulation) Act, 1961 (for short, 'the 1961 Act'). The last order dated 02.12.2015 has been passed by the Commissioner-cum-Appellate Authority under the 1961 Act, whereby the appeal preferred by the petitioners against the order dated 27.05.1994 has been dismissed.
(3.) The facts may be noticed briefly.;