Punjab-Haryana High Court
Narain Datt And Ors vs Financial Commissioner Revenue And Ors on 12 December, 2014
Author: Paramjeet Singh
Bench: Paramjeet Singh
-1-
CWP No.25485 of 2014
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.25485 of 2014
Date of Decision: 12.12.2014
Narain Datt and others
....Petitioners
versus
Financial Commissioner Revenue, Haryana and others
....Respondents
CORAM : HON'BLE MR. JUSTICE PARAMJEET SINGH
1) Whether Reporters of the local papers may be allowed to see
the judgment ?
2) To be referred to the Reporters or not ?
3) Whether the judgment should be reported in the Digest ?
Present: - Mr. R.S. Chauhan, Advocate, for the petitioners.
PARAMJEET SINGH, J. (ORAL)
Instant writ petition under Articles 226/227 of the Constitution of India has been filed with the averment that petitioners have already filed revision petition before the Financial Commissioner Revenue, Haryana under the provisions of the Haryana Evacuee Properties (Management and Disposal) Act, 2008.
Notice of motion.
On the asking of the Court, Mr. Sandeep S. Mann, Sr. DAG, Haryana, accepts notice on behalf of respondents No.1 to 4. Notice to respondents No.5 and 6 is not required to be served at this stage as no order has been passed in the revision petition and case has been adjourned to 24.02.2015 by the office as Presiding Officer was not holding the Court on two occasions.
RAVINDER SINGH 2014.12.12 16:15 I attest to the accuracy and authenticity of this document -2- CWP No.25485 of 2014
Keeping in view the facts and circumstances of the case, since the matter is yet to be considered by the Financial Commissioner Revenue, Haryana, date shall be pre-poned to 16.12.2014 and revision petition as well as application for stay shall be considered.
Disposed of.
(Paramjeet Singh)
December 12, 2014 Judge
R.S.
RAVINDER SINGH
2014.12.12 16:15
I attest to the accuracy and
authenticity of this document