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Judgment
Mahesh Grover, J.—The petitioners have assailed the orders Annexures P. 10 to P. 12 which were passed by the competent authorities while dealing with the matter u/s 7 of the Punjab Village Common Lands (Regulation) Act, 1961.
The petitioners have mainly contended that the orders of the Revenue Authorities were arbitrary, illegal and non-speaking and, therefore, prayed for the setting aside of the order Annexure P. 10 to P. 12.
The respondents, on the other hand, have submitted that the petitioners are in unauthorised occupation of the land. This fact was duly established by getting the demarcation of land. Therefore, their eviction has been rightly ordered.
We have heard both the learned Counsels and find that since the petitioners are in unauthorised possession of the land, they do not deserve any legal or equitable relief under Article 226 of the Constitution of India.
Consequently, the writ petition is dismissed.