Punjab-Haryana High Court
(O&M) Sgpc vs Surjit Singh Etc on 2 September, 2022
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
101
RSA-88 of 1992 (O&M)
Date of decision: 02.09.2022
S.G.P.C., Amritsar ..Appellant
Versus
Surjit Singh and others ..Respondents
CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present: Mr. Sukhbir Singh Mattewal, Advocate
for the appellant.
Mr. Kanwaljeet Singh Brar, Advocate
for respondent no.1 and 2.
Mr. Rakesh Sobti, Advocate
for respondent no.14.
ANIL KSHETARPAL, J(Oral)
The first appellate court after appreciating the evidence has held that there are only three ways to declare a Sikh Gurdwara to be a Gurdwara managed by Shiromani Gurdwara Parbandhak Committee. The aforesaid institution is a creation of a statute, namely, Sikh Gurdwaras Act, 1925 (hereinafter referred to as 'the 1925 Act').
Once the learned counsel representing the appellant admits that the Gurdwara in question was not taken over as provided under the provisions of the 1925 Act, the order passed by the First Appellate Court requires no interference.
Hence, dismissed.
All the pending miscellaneous applications, if any, are also disposed of.
September 02, 2022 (ANIL KSHETARPAL)
nt JUDGE
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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