SURYA KANT, J. - (1.) The petitioner assails the orders dated 27.02.2013 (P -5) and 17.04.2015 (P -8) of the Collector and the Appellate Authority respectively, passed under Section 11 of the Punjab Village Common Lands (Regulation) Act, 1961 (for short, 'the 1961 Act').
(2.) Vide the first order, the Collector dismissed the petition filed by the petitioner seeking declaration of ownership and vide the second order, the Appellate Authority has rejected his appeal against the order of Collector.
(3.) It is not in dispute that in the column of ownership in the revenue record, the suit land is shown as 'Jumla Mushtarka Malkan Hakdaran Deh Hasab Rasad Rakba Khewat'. As per the khatoni paimash (P -2), the khasra numbers in respect of which the petitioner filed the declaratory petition were not in individual cultivating possession of the predecessors -in -interest of the petitioner rather the same were used for common purposes like for military camp etc. In the subsequent revenue record, the Gram Panchayat has been shown to be in possession of the suit land.;