Punjab Village Common Lands (Regulation) Act, 1961, s. 7 - Gram Sabha land, gram panchayat land, shamlat deh, mandeveli/ poramboke land - Illegal/Unauthorised occupation - Land recorded as a village pond - Unauthorised

occupation by appellants and construction of houses therein application u/s. 7 to evict the appellants - Collector regularising the possession of unauthorised occupants .Commissioner as also the High Court setting aside the same

- On appeal, held: Appellants were trespassers who illegally encroached on to the Gram Panchayat land by using muscle power/money power and in collusion with the officials and the Gram Panchayat - Letter of the State Government permitting regularisation of possession of these unauthorised occupants not valid Regularising such illegalities must not be permitted - Gram Sabha land must be kept for the common use of villagers - Common interest of the villagers cannot be allowed to suffer merely because the unauthorised occupation subsisted for many years - Appellants directed to vacate the land occupied by them illegally - Direction also issued to all State Government to prepare Scheme for eviction of illegal/ unauthorised occupants of such land.