Punjab-Haryana High Court
Sabo Devi vs State Of Haryana And Others on 3 February, 2014
Author: Ritu Bahri
Bench: Ritu Bahri
CWP No. 1900 of 2014 (O&M) -1-
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CWP No. 1900 of 2014 (O&M)
Date of decision : 03.02.2014
Sabo Devi ...Petitioner
versus
State of Haryana and others ...Respondents
CORAM: HON'BLE MS. JUSTICE RITU BAHRI
Present: Mr. Sandeep Singh, Advocate
for the petitioner.
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RITU BAHRI , J. (Oral)
The precise grievance of the petitioner is that pursuant to the letter dated 14.12.2012 passed by the SDM, the Tehsildar has not taken any step for handing over the possession of the land to the petitioner. As per the order of civil court dated 08.11.2011, the Court has admitted the possession of the disputed land to respondent No. 10 i.e the present petitioner. After the adjudication of the civil suit in favour of the petitioner, the proceedings under Section 145/146 Cr.P.C was withdrawn by the revenue authorities vide order dated 12.01.2012. The land was in the hands of the receiver. Despite the directions given by the SDM vide letter dated 14.12.2012 (P-3), the possession of the land has not been given to the petitioner. The appeal against the civil Arora Gaurav 2014.03.04 13:19 I attest to the accuracy and integrity of this document CWP No. 1900 of 2014 (O&M) -2- court decree is pending and there is an interim stay of the alienation of the property.
This petition at this stage is being disposed of by giving a direction to respondent No. 2 to respondent No. 3 to get the order dated 14.12.2012 complied, within a period of four months from the date of receipt of certified copy of this order.
(RITU BAHRI) JUDGE 03.02.2014 G Arora Arora Gaurav 2014.03.04 13:19 I attest to the accuracy and integrity of this document