As per the case facts, the challenge in these appeals was to amendments made to the Punjab Village Common Lands (Regulation) Act, 1961, by a Haryana Act. A Full Bench ... of the Punjab and Haryana High Court had previously struck down these amendments. The question arose whether these amendments, which vested land reserved for common purposes (created by pro-rata cuts from landowners' holdings) in the Panchayat, were constitutionally valid, particularly in light of agrarian reform principles and property rights. Finally, the Supreme Court examined the validity of the amendments. The Court considered the historical context of common lands, the purpose of consolidation schemes, and the application of Article 31A. The Court's detailed analysis delved into whether the land was truly for common purposes or if the pro-rata cut amounted to an acquisition without adequate compensation, and if the amendments were protected under the Constitution. The outcome of the appeal was not explicitly stated in the provided snippets, but the detailed discussion suggests a thorough examination of the legality of vesting common lands in the Panchayat and the rights of original proprietors.