Punjab-Haryana High Court
Smt.Kamla vs The State Of Haryana And Others on 13 November, 2013
Bench: Jasbir Singh, G.S.Sandhawalia
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.24846 of 2013
Date of decision: 13.11.2013
Smt.Kamla
.....Petitioner
versus
The State of Haryana and others
......Respondents
CORAM: Hon'ble Mr.Justice Jasbir Singh
Hon'ble Mr.Justice G.S.Sandhawalia
Present: Mr.Vijay Singh Kajla, Advocate for the petitioner
Jasbir Singh, J. (Oral)
It is grievance of the petitioner that despite ejectment order having been passed against respondent Nos.5 to 8, ordering them to vacate encroachment from a common passage, the authorities are not taking any action against those respondents.
At the time of arguments, it transpires that in terms of ejectment order dated 27.3.1995, execution application is pending before the District Revenue Officer-cum-Collector, Sonepat.
Taking note of facts of this case,we dispose of this writ petition, directing respondent No.2 to dispose of execution application, if any pending, expeditiously.
(Jasbir Singh)
Judge
13.11.2013 (G.S.Sandhawalia)
gk Judge
Krishan Gopal
2013.11.15 11:09
I attest to the accuracy of this
order
High Court Chandigarh