RAJIVE BHALLA,J. - (1.) The petitioners challenge an order, dated 24.1.2007, passed by the learned District Judge, Patiala, reversing the order, dated 26.9.2006, passed by the learned Civil Judge (Junior Division), Patiala.
(2.) Counsel for the petitioners submits that petitioners No.1 to 7, along with Jaswant Singh (deceased) and now represented through petitioners No.8 to 13, filed a suit for permanent injunction to restrain the respondents from interfering with their possession of more than 30 years. It is submitted that as the suit land is situated within the abadi, it does not vest in the Gram Panchayat. The learned Appellate Authority, therefore, erred, while holding that a dispute regarding title would have to be decided, under Section 13 of the Punjab Village Common Lands (Regulations) Act, 1961 (for short herein after referred to as "the Act"), and, therefore, no injunction could be granted.
(3.) No one has put in appearance on behalf of the respondents.;