Punjab-Haryana High Court
Babu Singh And Ors vs Sub Divisional Magistrate Patiala And ... on 11 August, 2015
Author: Paramjeet Singh
Bench: Paramjeet Singh
In the High Court of Punjab and Haryana at Chandigarh
C.W.P. No. 14395 of 2015
Date of Decision: August 11, 2015
Babu Singh and others
... Petitioners
Versus
Sub Divisional Magistrate, Patiala and others
... Respondents
CORAM: HON'BLE MR. JUSTICE PARAMJEET SINGH
Present: Mr. Navjot Singh, Advocate,
for the petitioners.
Mr. Suresh K.Singla, Addl. A.G., Punjab.
Paramjeet Singh, J. (Oral)
Instant writ petition has been filed under Articles 226/227 of the Constitution of India for issuance of a writ in the nature of mandamus directing respondent no.1 to decide the application filed by the petitioners with regard to the entry in the revenue record as per civil Court's judgment.
Learned counsel for the parties submit that RSA Nos. 1046 and 1048 of 1986 have already been decided by this Court vide judgment dated 14.05.2015.
In view of above, direction is issued to respondent no.1 to VIRENDER KUMAR 2015.08.11 15:53 decide the application of the petitioners in accordance with law as the I attest to the accuracy and authenticity of this document C.W.P. No. 14395 of 2015 -2- rights have been determined in the aforesaid RSAs. Needful shall be done within three months from the date of receipt of certified copy of this order.
Disposed of accordingly.
August 11, 2015 [Paramjeet Singh]
vkd Judge
VIRENDER KUMAR
2015.08.11 15:53
I attest to the accuracy and
authenticity of this document