Rameshwar Singh Malik, J. - (1.) Present writ petition is directed against the order dated 10.02.206 (Annexure P-7), whereby the petitioners, being members of Gram Panchayat, were placed under suspension by the Director, Rural Development and Panchayats, Punjab. They are also seeking quashing of the appellate order dated 19.05.2016 (Annexure P-8 colly.) passed by the Secretary to Govt. of Punjab, Department of Rural Development and Panchayats, whereby appeals of the petitioners were dismissed.
(2.) When the case came up for hearing on 08.08.2016, following order was passed by this Court:- "Learned counsel for the petitioners submits that petitioners, as a matter of fact, moved an ejectment petition against respondent No.5 under the Punjab Village Common Land (Regulation) Act, 1961, seeking his ejectment from the gram panchayat's land. However, he seeks time to place on record a copy of the said application which is stated to be pending consideration. On his request, adjourned to 19.8.2016."
(3.) It is pertinent to note here that the above said order was passed on the persistent efforts made by learned counsel for the petitioners, to contend that the petitioners, as matter of fact, filed ejectment petition against respondent No.5, under the Punjab Village Common Land (Regulation) Act, 1961. In compliance of the above said order dated 08.08.2016 passed by this Court, petitioners by way of CM No.10876-CWP of 2016, sought to place on record additional documents in the form of Annexures P-9 to P-11. Said application was allowed vide order dated 05.09.2016. However, from the additional documents placed on record by the petitioners by way of Annexures P-9 to P-11, nothing has been found, which may substantiate the plea raised by learned counsel for the petitioners before this Court on 08.08.2016, meaning thereby the petitioners were trying to overreach this Court by taking false plea with a view to obtain favourable orders.;