Surya Kant, J. - (1.) The petitioners have laid challenge to the orders dated 4.9.2014 and 7.10.2015 passed by the Collector and Commissioner, respectively, under Sec. 7 of the Punjab Village Common Lands (Regulation) Act, 1961 (for short 'the 1961 Act'). Vide the first order, the petitioners were ordered to be evicted from the land which is the part of khasra No. 561 within the abadi deh of village Jeuli, Tehsil Dera Bassi, District SAS Nagar, Mohali. Vide the second order, the petitioners' appeal against that eviction order has been dismissed.
(2.) We have heard learned counsel for the parties at a considerable length and gone through the record including the report submitted by the learned Local Commissioner as well as the team of Revenue officials.
(3.) It may be mentioned here that in its eviction petition (P -7), the Gram Panchayat alleged that "the Land of pond, khasra No. 561 is abadi deh and is for common use of village panchayat, Jeoli.";