- (1.) This application is allowed and replication is taken on record. CWP No. 5779 of 2007.
(2.) This writ petition has been filed with a prayer to issue a writ of mandamus, directing the respondents, especially Sarpanch of the Gram Panchayat(respondent No. 4) not to give effect to the auction, conducted by the Gram Panchayat, with regard to agricultural land in dispute.
(3.) It is contention of counsel for the petitioners that the petitioners are owners of the land in dispute and the Gram Panchayat has wrongly put the same on auction. If that is so, proper remedy is available to the petitioner under the Punjab Village Common Lands (Regulation) Act, 1961, as applicable to Haryana.;