Punjab-Haryana High Court
Ram Chand And Ors vs Financial Commissioner And Ors on 4 November, 2015
Author: Rakesh Kumar Jain
Bench: Rakesh Kumar Jain
CWP No.21620 of 2013 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
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CWP No.21620 of 2013 (O&M)
Date of Decision: 04.11.2015
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Ram Chand and others
. . . .Petitioners
Versus
Financial Commissioner, Haryana and others
. . . . Respondents
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CORAM: HON'BLE MR.JUSTICE RAKESH KUMAR JAIN
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Present: Mr.Onkar Rai, Advocate,
for the petitioners.
Mr.Pradeep Prakash Chahar, DAG, Haryana.
Mr.Ashok Kaushik, Advocate,
for respondents No.2 to 6.
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RAKESH KUMAR JAIN, J. (ORAL)
This petition has arisen from an application for partition of agricultural land, filed under Section 111 of the Punjab Land Revenue Act, 1887 [for short 'the Act']. The main case is now adjourned to 23.2.2016. On the last date of hearing, an application was filed by the petitioners, bearing CM No.13058 of 2015, for placing on record compromise deed dated 22.9.2015 as Annexure P-
12. The said application was allowed and the document was taken on record.
Today, the present application bearing CM No.14453 of 2015 has been filed by the respondents for disposal of the main VIVEK PAHWA 2015.11.05 11:35 I attest to the accuracy and authenticity of this document CWP No.21620 of 2013 -2- petition by preponing the date of hearing on the basis of compromise already arrived at between the parties.
Notice in the application.
Mr.Onkar Rai, Advocate accepts notice on behalf of the non-applicant/petitioners and has accepted the request made by the respondents.
In view of the aforesaid, especially in view of the fact that respondents No.7 to 11 have already been proceeded ex parte on 16.12.2013 and compromise has been effected between the petitioners and respondents No.2 to 6, the application is allowed and the hearing of the main petition is preponed for today. CWP No.21620 of 2013
In view of the compromise arrived at between the parties, which is already on record as Annexure P-12, the present petition is disposed of in terms thereof.
(RAKESH KUMAR JAIN) 04.11.2015 JUDGE Vivek VIVEK PAHWA 2015.11.05 11:35 I attest to the accuracy and authenticity of this document