- (1.) This writ petition has been filed to lay challenge to orders Annexures P/2 and P/3. It is apparent from the records that for ejectment of the petitioner from the land, allegedly used by the villagers for common purposes, an application, under Section 7 of the Punjab Village Common Lands Regulation Act, 1961 (as applicable to Haryana) was filed by one Randhir Singh. That application was dismissed. Respondent - Gram Panchayat filed an appeal, which was allowed. The petitioner failed in revision. A finding of fact has come on record that partition of the land had taken place in the year 1944 and the disputed land, which was shown as mark ABCD in the site plan, in red colour, was not allotted to anyone during that partition. The land continued to be used by all the villagers for tethering their animals and parking of vehicles. Contention of the petitioners that land is Bachat Land, and as such, ejectment order could not have been passed, is liable to be rejected. It is apparent from the records that land is being used by the villagers, as such, the petitioners have no claim over the same. No case is made out for interference.
(2.) Dismissed.;