Punjab-Haryana High Court
Om Parkash vs State Of Haryana And Others on 27 April, 2022
Author: Sudhir Mittal
Bench: Sudhir Mittal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Sr. No.121 Civil Writ Petition No.8585 of 2022
Date of Decision : April 27, 2022
OM PARKASH ..PETITIONER
VERSUS
STATE OF HARYANA AND OTHERS ...RESPONDENTS
CORAM: HON'BLE MR. JUSTICE SUDHIR MITTAL
Present: Mr. Sumit Sangwan, Advocate, for the petitioner.
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SUDHIR MITTAL, J. (ORAL)
The petitioner had applied for grant of title under the Haryana Dholidar, Butimar, Bhondedar and Muquararidar (Vesting of Proprietary Rights) Act, 2010 but the same was dismissed. Appeal against that order also failed. The Appellate order has been challenged by way of a revision petition but the same has not been taken up for consideration and thus, a direction is sought to the concerned Financial Commissioner to take up the pending revision petition along with the stay application as early as possible.
2. Notice of motion to respondents No.1 to 5 only.
3. Mr. Rajneesh Chadwal, AAG, Haryana, accepts notice on behalf of the State of Haryana-respondents No.1 to 5.
4. Considering the nature of the order being passed no reply is necessary.
5. The petition is disposed of with a direction to the concerned Financial Commissioner to take up the pending revision petition on the next 1 of 2 ::: Downloaded on - 28-04-2022 22:55:24 ::: Civil Writ Petition No.8585 of 2022 --2--
date of hearing i.e. 24.05.2022 positively along with the stay application. Till the decision of the stay application, parties are directed to maintain status quo as it exists today.
April 27, 2022 (SUDHIR MITTAL)
Ankur JUDGE
Whether speaking/reasoned Yes/No
Whether Reportable Yes/No
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