Punjab-Haryana High Court
Ramesh Kumar vs State Of Haryana And Others on 26 March, 2014
Bench: Hemant Gupta, Surinder Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.5766 of 2014
Date of decision: 26.3.2014
Ramesh Kumar .....Petitioner
VERSUS
State of Haryana and others .....Respondents
CORAM: HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE SURINDER GUPTA
Present: Mr. Atul Yadav, Advocate and
Mr. I.P. Atre, Advocate, for the petitioner.
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HEMANT GUPTA, J.(Oral)
The petitioner has invoked the writ jurisdiction of this Court to implement the order of ejectment passed by the Assistant Collector. The Punjab Village Common Lands (Regulation) Act, 1961 (for short 'the Act') provides machinery for execution of the orders passed by the authorities under the Act.
The writ Court is not the executing Court for the orders passed by the Assistant Collector.
Consequently, the present writ petition is dismissed with liberty to the petitioner to avail the remedy provided under the Act.
(HEMANT GUPTA)
JUDGE
MARCH 26, 2014 (SURINDER GUPTA)
'D. Gulati' JUDGE
Diwakar Gulati
2014.03.27 11:54
I attest to the accuracy and
integrity of this document