Punjab-Haryana High Court
Gram Panchayat Mauja Mignikhera vs Reverend Court Of Asstt. Collector Ist ... on 15 October, 2020
Author: Augustine George Masih
Bench: Augustine George Masih
(Proceedings through V.C.)
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP-17149-2020
Date of Decision : 15.10.2020
Gram Panchayat Mauja Mignikhera ...... Petitioner
Versus
The Reverend Court of Assistant Collector Ist Grade, Hisar and others
...... Respondents
CORAM : HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
HON'BLE MR. JUSTICE ASHOK KUMAR VERMA
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Present : Mr. Chand Ram Olla, Advocate
for the petitioner.
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AUGUSTINE GEORGE MASIH, J. (Oral)
Case has been taken up for hearing through video conferencing due to the outbreak of Pandemic COVID-19.
Petitioner Gram Panchayat Mauja Mignikhera, Tehsil & District Hisar has preferred this petition with a prayer that direction be issued to The Assistant Collector, Hisar-respondent No.1 to decide the cases No.300/DRO, 357/DRO to 362/DRO, 364/DRO to 383/DRO, 385/DRO to 389/DRO (Annexure P-1 Colly) titled as "Gram Panchayat Mauja Mignikhera versus Zile Singh and another", details of which have been given in para 3 of the writ petition. It is asserted that these cases were instituted on 07.08.2018 and are still pending till date without decision.
Learned counsel for the petitioner has brought to the notice of this Court an order/direction issued by this Court on 01.10.2020 in CWP- 14662-2020 titled as Dharambir Sharma versus State of Haryana and others wherein a Division Bench of this Court had directed all Assistant 1 of 2 ::: Downloaded on - 16-10-2020 20:59:17 ::: CWP-17149-2020 -2- Collectors Ist Grade in the State of Haryana before whom the eviction proceedings are pending qua Panchayat/Shamilat Deh/common land to decide the same within a period of 03 months from today in accordance with law.
In the light of the said order having been passed by the Division Bench, no further directions are required to be issued by this Court. However, it is observed that all concerned Assistant Collectors Ist Grade in the State of Haryana are bound by the said direction as issued in the above referred case. Petitioner may, therefore, approach the said authority and bring it to the notice of the said authority the order dated 01.10.2020 passed by the Division Bench in CWP-14662-2020 titled as Dharambir Sharma versus State of Haryana and others.
The writ petition stands disposed of.
( AUGUSTINE GEORGE MASIH )
JUDGE
15.10.2020 ( ASHOK KUMAR VERMA )
mamta JUDGE
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