Punjab-Haryana High Court
Jagajit Sugar Mills Co Ltd vs State Of Punjab And Others on 25 March, 2021
Author: Lisa Gill
Bench: Lisa Gill
CWP No. 7032 of 2021 (O&M) 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.7032 of 2021 (O&M)
Date of Decision:25.03.2021
Jagajit Sugar Mills Co. Limited
......Petitioner
Versus
State of Punjab and others
...... Respondents
CORAM:- HON'BLE MRS.JUSTICE LISA GILL
Present: Mr. Rajiv Atma Ram, Sr. Advocate
With Mr. Rahul Sharma-I, Advocate
for the petitioner.
Ms. Diya Sodhi, AAG., Punjab.
*****
LISA GILL, J(Oral).
This matter is being taken up for hearing through video conferencing due to outbreak of the pandemic, COVID-19.
Petitioner has filed this writ petition seeking quashing of communication dated 30.10.2020, Annexure P-13 and consequential Jamabandi for the year 2015-16, Annexure P-14, on various grounds as enumerated in the writ petition.
It is not denied that the petitioner has an efficacious alternate remedy of appeal under Section 13 of the Punjab Land Revenue Act, 1887.
Learned senior counsel for the petitioner, at this stage, submits that the petitioner may be permitted to avail the said remedy and that an appeal shall be filed by the petitioner within 15 days from today, however, the bar of limitation be not raised in view of the peculiar conditions arising due to outbreak of Pandemic Covid-19 and specific directions issued by the Hon'ble Supreme Court in Suo-Moto Writ Petition (Civil) No.3 of 2020.
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Writ petition is disposed of accordingly.
[LISA GILL]
25.03.2021 Judge
s.khan
Whether speaking/reasoned : Yes/No.
Whether reportable : Yes/No.
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