Himachal Pradesh High Court
Ashwani Kumar Sharma vs . C. K. Mathew on 28 July, 2023
Author: Tarlok Singh Chauhan
Bench: Tarlok Singh Chauhan
Ashwani Kumar Sharma vs. C. K. Mathew .
CMP No.10889/2019 in COPC No.4329/2013 28.7.2023 Present: Mr. Ajay Sharma, Sr. Advocate with Mr. Amit Jamwal, Advocate, for the petitioner.
Mr. Yashwardhan Chauhan, Advocate, for the respondents.
It is in compliance to various orders of this Court, the petitioner inspected the land for taking possession of Murabba No. 158/372 in Chak 1 JKM (Jetsar), Tehsil SriVijay Nagar (Rajasthan) and filed his affidavit on 2.3.2020. The respondents are yet to respond to this affidavit. Let a counter affidavit be filed within three weeks.
In addition to the aforesaid, the respondents are directed to obtain specific instructions as to whether Parmeshari Devi, daughter of Samant Ram, who is stated to be in occupation of the aforesaid land as per contents of para 4 of the affidavit, has in fact filed a petition before the revenue court at Ganga Nagar and obtained ad interim order and, if so, stage of such proceedings and produce photocopies thereof on the next date of hearing.
List on 25.8.2023.
(Tarlok Singh Chauhan) Judge 28.7.2023 (pankaj) ::: Downloaded on - 28/07/2023 21:25:06 :::CIS