438, to contend that shamilat deh is not public premises. However, this judgment does not say any such thing. All that has been stated is that "common purposes land" is public premises and is village common lands under the Regulation Act. This observation, however, does not mean that shamilat land and village common lands are not public premises. 13. No other point has been urged. 14. For the forgoing reasons, I do not find any merit in this petition and same is dismissed with costs. Counsel fee Rs. 200/- Petition dismissed.