Punjab-Haryana High Court
Gram Panchayat Bakhli Kalan vs Renu Phulia And Another on 31 January, 2024
Author: Rajbir Sehrawat
Bench: Rajbir Sehrawat
Neutral Citation No:=2024:PHHC:013561
2024:PHHC:013561
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
255 COCP-2946-2023
Date of decision: 31.01.2024
GRAM PANCHAYAT BAKHLI KALAN ...Petitioner
Versus
RENU PHULIA AND ANOTHER ...Respondents
CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT
Present:- Mr. Nishal Chetanya Manchanda, Advocate,
for the petitioner.
Mr. Pawan Kumar Longia, DAG, Haryana.
****
RAJBIR SEHRAWAT, J. (Oral)
1. This is a contempt petition filed under Section 12 of the Contempt of Courts Act, for punishing the respondents for disobeying the order dated 24.08.2023 passed in CWP-18637-2023.
2. Reply by way of affidavit of Dr. Renu Phulia, IAS, Commissioner, Ambala Division, Ambala, filed in the Court today, is taken on record.
3. Short reply dated 29.01.2024 by way of affidavit of Sonu Ram, Assistant Collector, Ist Grade-cum-Sub Divisional Officer (Civil), Pehowa, filed in the Court today, is taken on record.
4. Perusal of the reply filed by way of affidavit of Dr. Renu Phulia, would show that one revision petition bearing No.A-307 dated 05.12.2018 was filed in the Court of Commissioner, Ambala Division, and the same has already been decided, vide order dated 18.10.2022 (Annexure R-2). No other litigation pertaining to the land in question is pending before the Court of Commissioner, Ambala Division. Even no other case of 1 of 2 ::: Downloaded on - 02-02-2024 01:01:51 ::: Neutral Citation No:=2024:PHHC:013561 2024:PHHC:013561 COCP-2946-2023 /2/ ejectment under the Haryana Village Common Lands (Regulation) Act, with regard to Shamlat land of village Bakhli Kalan, is pending before the Commissioner, Ambala Division.
5. In view of the above, this Court does not find any ground to proceed further in the present contempt petition any more.
6. Dismissed.
7. However, if any grievance of the petitioner is left un- addressed, it would be at liberty to raise the same in any other alternate remedy, but in accordance with law.
31.01.2024 (RAJBIR SEHRAWAT)
parveen kumar JUDGE
Whether reasoned/speaking? Yes/No
Whether reportable? Yes/No
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