Punjab-Haryana High Court
Labh Singh vs Harbachan Singh Since Deceased Thr Lrs & ... on 21 February, 2024
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
2024:PHHC:026110
In the High Court of Punjab and Haryana, at Chandigarh
Civil Revision No. 4060 of 2017 (O&M)
And Other Connected Cases
Reserved On: 13.02.2024
Pronounced On: 21.02.2024
Labh Singh
... Petitioner(s)
Versus
Harbachan Singh (Since Deceased) through his Legal Representatives and
Others
... Respondent(s)
CORAM: Hon'ble Mr. Justice Anil Kshetarpal.
Present: Mr. Vishal Mittal, Mr. Manish Gillotra
and Mr. Mandeep Singh, Advocates
for the petitioner(s) (In CR-4060-2017) and
for the respondents (In ESA-128-2018 and
other connected cases).
Mr. M.L. Saggar, Senior Advocate
with Ms. Armaan Saggar, Advocate
for the appellants (In ESA-128-2018 and
other connected cases).
Mr. Arun Bansal, Mr. Sandeep Bansal and
and Mr. Anubhav Bansal, Advocate s
for the applicant/respondent No.6 (Smt. Bhavjeet Kaur).
Mr. Kanav Singla, Assistant Advocate General, Punjab.
Anil Kshetarpal, J.
1. In this batch of cases, the common issue that arises for consideration is, "Whether all issues arising between the decree holder and the third party objector, regardless of their relevance to the implementation of the decree, are required to be decided by the Executing Court while considering the objections filed with respect to the execution of a Court's decree?"
DEEPAK KUMAR BHARDWAJ2. In order to comprehend the controversy involved in the present 2024.02.27 10:56 I attest to the accuracy and integrity of this document 2024:PHHC:026110 Civil Revision No. 4060 of 2017 (O&M) 2 And Other Connected Cases case, the relevant facts, in brief, are required to be noticed. Late Sh.
Bhagwant Singh, predecessor-in-interest of the appellants in 143 Execution Second Appeals, was Nazim in erstwhile Patiala State. He was owner of a large tract of land located in six villages i.e. Khanpur, Bunga, Sekha, Tehsil Malerkotla, District Sangrur, now falls in District Malerkotla and villages Tangrala, Tehsil Amloh, now District Fatehgarh Sahib and village Haryiu Kalan, Tehsil Patran and village Baunngar, Tehsil and District Patiala. In the month of April 1927, Maharaja of Patiala had appointed an Administrative Committee which not only dismissed late Sh.Bhagwant Singh from the post of Nazim, but also ordered the confiscation of self-acquired property and half of his ancestral property. Late Sh.Bhagwant Singh filed a suit for grant of decree of declaration and permanent injunction restraining the State of Punjab and others including the Collector from continuing with the partition proceedings and getting possession of the land, which was decreed on 19.11.1965 while setting aside the decision of the Administrative Committee by which his property was sought to be confiscated. In appeal, the correctness of the aforesaid judgment was upheld on 08.03.1972. The Deputy Commissioner, Sangrur, issued directions to the Tehsildar, Malerkotla, to take physical possession of the land situated in villages, namely Khanpur, Bunga and Sekhan in compliance with the decision of the Administrative Committee which led late Sh.Bhagwant Singh to file a suit dated 09.06.1977 for the grant of decree of declaration and permanent injunction restraining the State of Punjab and others from interfering in his peaceful possession and from alienating the land situated in the aforesaid six DEEPAK KUMAR BHARDWAJ 2024.02.27 10:56 villages in any manner. The Court passed an order granting ad interim I attest to the accuracy and integrity of this document 2024:PHHC:026110 Civil Revision No. 4060 of 2017 (O&M) 3 And Other Connected Cases injunction restraining the State of Punjab interfering into late Sh.Bhagwant Singh's possession and from alienating the suit property. On the death of Bhagwant Singh, his son Harbachan Singh and and daughter Rachhpal Kaur were brought on record as his legal representatives. On 07.11.1983, the Civil Court partly decreed the suit with respect to the land situated in villages, Hariyu, Tangrala and Baunngar, Tehsil and District Patiala. Two appeals, one by Harbachan Singh son of Sh. Bhagwant Singh and his sister and another by the State of Punjab, were filed before the First Appellate Court. On 15.12.1986, the First Appellate Court allowed the appeal filed by Harbachan Singh son of late Sh.Bhagwant Singh and his sister, whereas dismissed the appeal filed by the State of Punjab resulting in decree of declaration with respect to the existing land located in six villages. Regular Second Appeal No. 2435 of 1992 and Regular Second Appeal No. 2436 of 1992 filed by the State of Punjab, were dismissed on 25.03.1992. The Special Leave to Appeal was also dismissed in the month of March, 1993.
In the meantime, Harbachan Singh son of late Sh.Bhagwnt Singh also died.
His legal representatives including widow and the children filed an execution petition in which petitioner-Labh Singh (In Civil Revision No. 4060 of 2017) filed objections under Order XXI Rule 97 of the Code of Civil Procedure, 1908 (hereinafter referred to as "CPC") claiming ownership of the land situated in village Hariyu, Tehsil and District Patiala, on the ground that they are in possession as the occupancy tenants and the land has been allotted to them by the State of Punjab or in the alternative, they have become owners by way of adverse possession due to long continuous DEEPAK KUMAR BHARDWAJ 2024.02.27 10:56 possession. As many as 54 identical objection petitions were filed by the I attest to the accuracy and integrity of this document 2024:PHHC:026110 Civil Revision No. 4060 of 2017 (O&M) 4 And Other Connected Cases respondents in the Execution Second Appeals, objecting to the implementation of the decree, which were decided by the Executing Court on 08.08.2014. It was held that the possession of the land could not be ordered to be delivered to the decree holders as it was never granted by the Court while passing the decree. The Court, while directing the Revenue Authorities to correct the revenue entries in terms of the decree passed by the Civil Court, also held that the decree holders can approach the Revenue Authorities. 52 Execution Second Appeals were filed by the various objectors, whereas 50 cross-objections were filed by Rachhpal Kaur, legal representative of the judgment debtor. Similarly, the legal representatives of Harbachan Singh filed as many as 54 appeals. All these appeals were dismissed on 19.11.2015. However, the High Court remitted the case back to the Trial Court vide order dated 16.09.2016. Again, the First Appellate Court has decided all the appeals.
3. Heard the learned counsel representing the parties, at length and with their able assistance, perused the paper-book of all the appeals along with the respective synopsis filed by the learned counsel representing the parties.
4. The learned counsel representing the objectors has made the following submissions:-
I) The Civil Court has no jurisdiction as only the Collector/Revenue Department is competent to decide the surplus area that vests in the State of Punjab. II) The appellants have not come to the Court with clean DEEPAK KUMAR BHARDWAJ 2024.02.27 10:56 I attest to the accuracy and integrity of this document hands and have concealed the material facts from the 2024:PHHC:026110 Civil Revision No. 4060 of 2017 (O&M) 5 And Other Connected Cases Court as surplus proceedings going on in Civil Writ Petition No. 3278 of 2018, Civil Writ Petition No.5503 of 2018, Civil Writ Petition No.5690 of 2018 and Civil Writ Petition No.32195 of 2018 and information in that respect has been withheld from the Court. III) The Civil Court is not a competent authority to decide any question regarding the relationship of the landlord and tenant as also the allotment of the land beyond the ceiling limit declared under the Punjab Land Reforms Act, 1973 (hereinafter referred to as "the 1973 Act"). IV) The judgment and decree passed by the Civil Court after the appointed date i.e. 24.01.1974, under the 1973 Act is not binding on the rights of the objectors/allottees. V) The objectors are the occupancy tenants in accordance with the provisions of the Punjab Occupancy of Tenancy Act, 1954.
VI) The decree holder and their predecessor, malafidely did not challenge the proprietary/ ownership rights of the objectors.
VII) Late Sh.Bhagwant Singh possessed significant land holdings and as a consequence, they have no right to get the land mutated in their favour.
VIII) The provincial government became the owner of the whole property of late Sh.Bhagwant Singh on accession DEEPAK KUMAR BHARDWAJ 2024.02.27 10:56 I attest to the accuracy and integrity of this document of the then 'Maharaja Patiala' to new Indian State in the 2024:PHHC:026110 Civil Revision No. 4060 of 2017 (O&M) 6 And Other Connected Cases Union of India.
IX) The whole property of Maharaja Patiala as also his ex-
Nazim, namely late Sh.Bhagwant Singh now vests in the Punjab Government.
X) There is a bar on future acquisition of land in excess of permissible area as per Section 12 of the 1973 Act.
XI) The First Appellate Court has erroneously dismissed the appeals without considering that the land in dispute was proved to be a part of the surplus pool maintained by the State as the property held by late Sh.Bhagwant Singh was found to be beyond the ceiling limits.
XII) The Rule of Lis Pendens is not applicable to the facts of the present case.
XIII) The appellants in the Execution Second Appeals are estopped from selling, transferring or mortgaging the property as the decree holders never objected to the ownership of the objectors.
XIV) The decree holders have already sold thousands acres of land under the garb of the impugned judgment and decree and they further want to sell the land measuring 7388 kanals and 2 marlas.
5. On the other hand, the learned counsel representing the legal representatives of the decree holder has produced the brief synopsis of the case and submitted that the decree holders are entitled to possession of the DEEPAK KUMAR BHARDWAJ 2024.02.27 10:56 property particularly when they have been declared owners. He further I attest to the accuracy and integrity of this document 2024:PHHC:026110 Civil Revision No. 4060 of 2017 (O&M) 7 And Other Connected Cases contends that both the Courts below have erred while passing the impugned judgments.
6. This Court has analyzed, evaluated and considered the arguments of the learned counsel representing the parties.
7. In Civil Revision No. 4060 of 2017, Labh Singh, the petitioner, challenges the correctness of the order passed by the Executing Court on 08.08.2014, and the aforesaid order has merged into the subsequent order passed by the Additional District Judge on 19.04.2017 while deciding a bunch of civil appeals and cross-objections.
8. Now, this Court proceeds to examine, in detail, the issues pressed by the learned counsel representing the objectors. With reference to the first argument of the learned counsel representing the petitioner in Civil Revision No. 4060 of 2017 concerning proceedings pending under the provisions of the 1973 Act, the said argument is not required to be decided by the Executing Court particularly when this issue is of no relevance or significance with regard to the implementation of the decree. The primary purpose of the Executing Courts is to decide only the issues/objections/ points that relate to the execution, discharge or satisfaction of the decree passed by the Court. The Executing Court cannot go beyond the powers that have been conferred on it by the law. The Executing Court is not expected to travel beyond the scope of the decree which is sought to be executed. The Executing Court holds competence to decide the issues that are directly connected to the implementation of the decree and the Courts while considering the third party objections, is confined to those limits. Hence, DEEPAK KUMAR BHARDWAJ 2024.02.27 10:56 there is no substance in submission No. (I), (III), (IV), (V), (VII), (IX), (X), I attest to the accuracy and integrity of this document 2024:PHHC:026110 Civil Revision No. 4060 of 2017 (O&M) 8 And Other Connected Cases (IX) and (XII), put forth by the learned counsel representing the objectors.
Admittedly, the proceedings for deciding the surplus land in the hands of late Sh.Bhagwant Singh or his legal representatives beyond the prescribed limit under the provisions of the Punjab Security of Land Tenures Act, 1953, which was subsequently substituted by the 1973 Act is pending in the High Court in the various writ petitions. Since the matter with respect to the surplus land is pending adjudication, this Court, while deciding the Execution Second Appeal, is refraining from making any observations with reference to the aforesaid subject.
9. The submission No.(II) of the learned counsel representing the objectors also lacks substance because the appellants in the Execution Second Appeals are the legal representatives of late Sh.Bhagwant Singh.
They are only praying for implementation of the decree passed by the Court which has become final in which the State of Punjab was the defendant and the fact that the appellants did not file the suit with clean hands is not proved.
10. With reference to submission No.(V) put forth by the learned counsel it shall be noticed that the Executing Court is not expected to decide the rights of the third party objectors which hold no relevance or significance with respect to the implementation of the decree passed by the Court. The objectors may avail the remedy as available to them under the Punjab Occupancy Tenants (Vesting of Proprietary Rights) Act, 1952 (hereinafter referred to as "the 1952 Act") and the Pepsu Occupancy Tenancy (Vesting of Proprietary Rights) Act, 1954. The judgment and DEEPAK KUMAR BHARDWAJ 2024.02.27 10:56 decree passed in favour of late Sh.Bhagwant Singh or his legal I attest to the accuracy and integrity of this document 2024:PHHC:026110 Civil Revision No. 4060 of 2017 (O&M) 9 And Other Connected Cases representative has only declared that the action taken by the State to partition the property and take over the possession as illegal. This Court has delved into the judgment passed by the Trial Court as well as the First Appellate Court while deciding the suit filed by late Sh.Bhagwant Singh. In that case, forfeiture of late Sh. Bhagwant Singh's property by the Administrative Committee was held to be illegal and the Court declared that the decision of the Administrative Committee with respect to such forfeiture would not affect the plaintiff's rights in the property. There was neither any prayer nor any decree passed by the Courts with regard to delivery of possession. In fact, in the plaint filed by late Sh. Bhagwant Singh, it is clearly asserted that some part of the property is in occupation of the tenants and the plaintiffs are entitled to receive the rent. The rights of the objectors remain unaffected because they are not a party to the judgment and decree which is presently the subject of implementation. The only relief that the decree holders are entitled to is the grant of decree of declaration that the entry in the revenue record in favour of State of Government shall be corrected and the illegal representatives of late Sh.Bhagwant Singh shall be reflected as the owners in the column of ownership in the revenue record and the aforesaid declaration shall be subject to any further order passed by the competent authority under the 1953 Act read with the 1973 Act.
11. Similarly, submission No.(VI) of the learned counsel representing the appellants is insubstantial as late Sh.Bhagwant Singh filed the suit only against the State of Punjab and its officials for the grant of decree of declaration. Hence, inter se rights between the objectors and the DEEPAK KUMAR BHARDWAJ 2024.02.27 10:56 appellants (successors-in-interest of the decree holders) were neither the I attest to the accuracy and integrity of this document 2024:PHHC:026110 Civil Revision No. 4060 of 2017 (O&M) 10 And Other Connected Cases subject matter of the dispute before the Civil Court nor these have been adjudicated. The Executing Court has not been conferred competence to decide issues which are not relevant or significant for the implementation of the decree.
12. Submission No.(VIII) is the iteration of submission No. (II) and that has already been discussed by the Court. The submission No. (IX) and (X) are also irrelevant for the implementation of the decree passed by the Court. Hence, the objectors, if so advised, may avail their remedy in accordance with the law.
13. Submission No. (XII) also lacks substance for the parity of the aforesaid reasons.
14. As regards submission No. (XIII), it shall be noted that the applicability of the Rule of Lis Pendens shall not be relevant for the decision of the Execution Petition as the objectors are not a party to the Civil Court decree. Similarly, submission No. (XIV) lacks substance because in the execution petition, the Executing Court is not expected to examine an absolutely new issue which was neither taken up before the Civil Court which passed the decree nor it is relevant for the just decision of the case.
Similarly, submission No. (XV) holds no firm ground because the appellants in the Execution Second Appeals are expected to proceed in accordance with the judgment and decree which has become final between the parties.
15. Now is the opportune moment to examine the submissions of the learned senior counsel representing the appellants in the Execution Second Appeals. The first argument of the learned senior counsel DEEPAK KUMAR BHARDWAJ 2024.02.27 10:56 representing the appellants lacks substance because there is no decree for I attest to the accuracy and integrity of this document 2024:PHHC:026110 Civil Revision No. 4060 of 2017 (O&M) 11 And Other Connected Cases delivery of possession passed in favour of the decree holders. The Executing Court is not expected to travel beyond its competence while implementing the decree or deciding the objection petition and it also has no authority to grant relief not granted by the Civil Court in its judgment and decree. In these circumstances, the prayer for delivery of possession is not maintainable.
16. Moreover, it shall be noted here that the First Appellate Court has only held that the decree holders are entitled to get the revenue record updated in accordance with the judgment and decree passed in their favour.
The State of Punjab has also been restrained from interfering into the possession of the respondents.
17. Despite the repetition, it necessitates explicit mention that all the observations made by the Court while deciding the objection petitions filed by the objectors shall not be binding in the subsequent proceedings except for the relevant issues. The decree holders are only entitled to get the entries in the ownership column of the revenue record corrected in their favour as per the judgment and decree passed by the Trial Court.
18. With the observations made above, Civil Revision No. 4060 of 2017 as well as all the Execution Second Appeals are disposed of.
19. The miscellaneous application(s) pending, if any, in Civil Revision No. 4060 of 2017 as well as all the appeals shall stand disposed of.
(Anil Kshetarpal) Judge February 21, 2024 "DK"
Whether speaking/reasoned :Yes/No DEEPAK KUMAR BHARDWAJ 2024.02.27 10:56 Whether reportable : Yes/No I attest to the accuracy and integrity of this document 2024:PHHC:026110 Civil Revision No. 4060 of 2017 (O&M) 12 And Other Connected Cases Sr. Case No. Petitioner(s)/Appellant(s) Respondent(s) No.
1. CR-4060-2017 Labh Singh Harbachan Singh (Deceased) Through LRS. & Others
2. ESA-164-2018 Harbachan Singh (Deceased) Bhola Singh And Others Through LRS. And Others
3. ESA-118-2018 Harbachan Singh (Deceased) Lal Singh And Others Through LRS. And Others
4. ESA-122-2018 Harbachan Singh (Deceased) Dev Singh And Others Through LRS. And Others
5. ESA-108-2018 Harbachan Singh (Deceased) Bakhshi Singh Thr LRS. And Through LRS. And Others Others
6. ESA-116-2018 Harbachan Singh (Deceased) Tarsem Chand And Others Through LRS. And Others
7. ESA-54-2018 Harbachan Singh (Deceased) Ajmer Singh & Others Through LR. And Others
8. ESA-136-2018 Harbachan Singh (Deceased) Charanjit Kaur And Others Through LRS. And Others
9. ESA-137-2018 Harbachan Singh (Deceased) Bhajan Singh And Others Through LRS.
10. ESA-55-2018 Harbachan Singh (Deceased) Telu Ram And Others Through LRS. And Others
11. ESA-73-2018 Harbachan Singh (Deceased) Nirmal Singh And Others Through LRS. And Others
12. ESA-74-2018 Harbachan Singh (Deceased) Roop Singh And Others Through LRS. And Others
13. ESA-146-2018 Harbachan Singh (Deceased) Ram Lal And Others Through LRS. & Others
14. ESA-58-2018 Harbachan Singh (Deceased) Telu Ram And Others Through LRS.. And Others
15. ESA-76-2018 Harbachan Singh (Deceased) Charanjit Kaur And Others Through LRS. And Others
16. ESA-158-2018 Harbachan Singh (Deceased) Angrej Kaur & Others Through LRS. And Others
17. ESA-82-2018 Harbachan Singh Now Deceased Ram Lal And Others Through His LRS. And Others
18. ESA-83-2018 Harbachan Singh (Deceased) Tarsem Chand And Others Through LRS. And Others
19. ESA-91-2018 Harbachan Singh (Deceased) Lachman Singh And Ors Through LRS. And Others
20. ESA-100-2018 Harbachan Singh (Deceased) Mohinder Singh And Ors Through LRS. And Others
21. ESA-148-2018 Harbachan Singh (Deceased) Pal Singh @ Sat Pal And Others Through LRS. And Others
22. ESA-163-2018 Harbachan Singh (Deceased) Jagir Kaur And Others Through LRS.
23. ESA-48-2018 Harbachan Singh (Deceased) Sukhpal Singh And Others Through LRS. & Others DEEPAK KUMAR BHARDWAJ 24. ESA-49-2018 Harbachan Singh (Deceased) Pal Singh And Others 2024.02.27 10:56 I attest to the accuracy and Through LRS. And Others integrity of this document 2024:PHHC:026110 Civil Revision No. 4060 of 2017 (O&M) 13 And Other Connected Cases Sr. Case No. Petitioner(s)/Appellant(s) Respondent(s) No.
25. ESA-51-2018 Harbachan Singh (Deceased) Chuhar Singh And Others Through LRS.. And Others
26. ESA-53-2018 Harbachan Singh (Deceased) Shamsher Sngh And Others Through LRS. And Others
27. ESA-56-2018 Harbachan Singh (Deceased) Harnek Singh (Deceased) Through Through LRS. And Others LRS.. And Others
28. ESA-95-2018 Harbachan Singh (Deceased) Pal Singh And Others Through LRS. And Others
29. ESA-161-2018 Harbachan Singh (Deceased) Chuhar Singh And Others Through LRS. And Others
30. ESA-123-2018 Harbachan Singh (Deceased) Pritam Singh And Others Through LRS. And Others
31. ESA-125-2018 Harbachan Singh (Deceased) Pritam Singh And Others Through LRS. And Others
32. ESA-128-2018 Harbachan Singh (Deceased) Labh Singh And Others Through LRS. And Others
33. ESA-135-2018 Harbachan Singh (Deceased) Bhola Singh And Others Through LRS.
34. ESA-143-2018 Harbachan Singh (Deceased) Bhan Singh And Others Through LRS.
35. ESA-79-2018 Harbachan Singh (Deceased) Dev Singh And Others Through LRS. And Others
36. ESA-120-2018 Harbachan Singh (Deceased) Banta Ram @ Banta Singh And Through LRS. And Others Others
37. ESA-127-2018 Harbachan Singh (Deceased) Megh Singh & Others Through LRS. And Others
38. ESA-129-2018 Harbachan Singh (Deceased) Ajmer Singh & Others Through LRS. And Others
39. ESA-162-2018 Harbachan Singh (Deceased) Jit Singh And Others Through LRS. And Others
40. ESA-165-2018 Harbachan Singh (Deceased) Chajju Singh And Others Through LRS. And Others
41. ESA-134-2018 Harbachan Singh (Deceased) Leela Singh @ Leelu And Others Through LRS. And Others
42. ESA-109-2018 Harbachan Singh (Deceased) Haria And Others Through LRS. And Others
43. ESA-45-2018 Harbachan Singh (Deceased) Kaushalya Devi And Others Through LRS. And Others
44. ESA-66-2018 Harbachan Singh (Deceased) Lachman Singh & Others Through LRS. And Others
45. ESA-69-2018 Harbachan Singh (Deceased) Amarjit Kaur & Others Through LRS. And Others
46. ESA-78-2018 Harbachan Singh (Deceased) Jit Singh And Others Through LRS. And Others
47. ESA-87-2018 Harbachan Singh (Deceased) Chand Singh And Others Through LRS. And Others
48. ESA-88-2018 Harbachan Singh Now Deceased Paramjit Kaur And Others DEEPAK KUMAR BHARDWAJ Through His LRS. And Others 2024.02.27 10:56 I attest to the accuracy and integrity of this document 2024:PHHC:026110 Civil Revision No. 4060 of 2017 (O&M) 14 And Other Connected Cases Sr. Case No. Petitioner(s)/Appellant(s) Respondent(s) No.
49. ESA-89-2018 Harbachan Singh (Deceased) Singha Ram And Others Through LRS. And Others
50. ESA-110-2018 Harbachan Singh (Deceased) Roop Singh And Others Through LRS. And Others
51. ESA-155-2018 Harbachan Singh And Others Harnek Singh And Others
52. ESA-156-2018 Harbachan Singh (Deceased) Shamsher Sngh And Others Through LRS. And Others
53. ESA-154-2018 Harbachan Singh (Deceased) Nirmal Singh & Others Through LRS. And Others
54. ESA-93-2018 Harbachan Singh (Deceased) Leela Singh And Others Through LRS. And Others
55. ESA-96-2018 Harbachan Singh (Deceased) Bhan Singh And Others Through LRS. And Others
56. ESA-103-2018 Harbachan Singh (Deceased) Surinder Singh And Others Through LRS. And Others
57. ESA-104-2018 Harbachan Singh (Deceased) Parmeshwari Kaur And Others Through LRS. And Others
58. ESA-105-2018 Harbachan Singh (Deceased) Mohinder Singh And Others Through LRS. And Others
59. ESA-106-2018 Harbachan Singh (Deceased) Harnek Singh (Deceased) Through Through LRS. And Others LRS. And Others
60. ESA-149-2018 Harbachan Singh (Deceased) Charanjit Singh And Others Through LRS. And Others
61. ESA-150-2018 Harbachan Singh (Deceased) Lal Singh And Others Through LRS. And Others
62. ESA-138-2018 Harbachan Singh (Deceased) Chajju Singh And Others Through LRS. And Others
63. ESA-145-2018 Harbachan Singh (Deceased) Jagir Kaur And Others Through LRS. And Others
64. ESA-152-2018 Harbachan Singh (Deceased) Charanjit Singh And Others Through LRS. And Others
65. ESA-131-2018 Harbachan Singh (Deceased) Gurmail Singh And Others Through LRS. And Others
66. ESA-121-2018 Harbachan Singh (Deceased) Dev Singh And Others Through LRS. And Others
67. ESA-62-2018 Harbachan Singh (Deceased) Haria And Others Through LRS. And Others
68. ESA-130-2018 Harbachan Singh (Deceased) Baljinder Kaur & Ors Through LRS. And Others
69. ESA-71-2018 Harbachan Singh (Deceased) Roop Singh And Others Through LRS. And Others
70. ESA-50-2018 Harbachan Singh (Deceased) Sajjan Singh And Others Through LRS. And Others
71. ESA-159-2018 Harbachan Singh (Deceased) Hakam Singh And Others Through LRS. And Others
72. ESA-46-2018 Harbachan Singh (Deceased) Tarsem Chand & Others Through LRS. And Others DEEPAK KUMAR BHARDWAJ 2024.02.27 10:56
73. ESA-60-2018 Harbachan Singh (Deceased) Kaushalya Devi And Others I attest to the accuracy and integrity of this document Through LRS. And Others 2024:PHHC:026110 Civil Revision No. 4060 of 2017 (O&M) 15 And Other Connected Cases Sr. Case No. Petitioner(s)/Appellant(s) Respondent(s) No.
74. ESA-61-2018 Harbachan Singh (Deceased) Bhan Singh And Others Through LRS.
75. ESA-63-2018 Harbachan Singh (Deceased) Leela Singh And Others Through LRS. And Others
76. ESA-70-2018 Harbachan Singh (Deceased) Hakam Singh And Others Through LRS. And Others
77. ESA-77-2018 Harbachan Singh (Deceased) Singha Ram And Others Through LRS. And Others
78. ESA-84-2018 Harbachan Singh (Deceased) Leela Singh And Others Through LRS. And Others
79. ESA-92-2018 Harbachan Singh (Deceased) Tarsem Singh And Others Through LRS. And Others
80. ESA-142-2018 Harbachan Singh (Deceased) Pritpal Singh And Ors Through LRS. And Ors
81. ESA-97-2018 Harbachan Singh (Deceased) Banta Ram @ Banta Singh And Through LRS. And Others Others
82. ESA-98-2018 Harbachan Singh (Deceased) Tarsem Singh And Others Through LRS. And Others
83. ESA-99-2018 Harbachan Singh (Deceased) Hardev Singh And Others Through LRS.
84. ESA-183-2018 Harbachan Singh (Deceased) Gej Singh (Deceased) Through Through LRS. And Others LRS. And Others
85. ESA-186-2018 Harbachan Singh (Deceased) Bhola Singh And Others Through LRS.
86. ESA-200-2018 Harbachan Singh (Deceased) Raghbir Singh And Others Through LRS. And Others
87. ESA-210-2018 Harbachan Singh (Deceased) Gurjant Singh And Others Through LRS. And Others
88. ESA-211-2018 Harbachan Singh (Deceased) Bakshi Singh & Others Through LRS. And Others
89. ESA-209-2018 Harbachan Singh (Deceased) Gurmail Singh And Others Through LRS. And Others
90. ESA-192-2018 Harbachan Singh (Deceased) Baljinder Kaur & Others Through LRS. And Others
91. ESA-179-2018 Harbachan Singh (Deceased) Labh Singh And Others Through LRS. And Others
92. ESA-190-2018 Harbachan Singh Now Deceased Pritpal Singh And Others Thr His LRS. And Others
93. ESA-189-2018 Harbachan Singh (Deceased) Jit Singh And Others Through LRS. And Others
94. ESA-193-2018 Harbachan Singh (Deceased) Pritam Singh And Others Through LRS. And Others
95. ESA-180-2018 Harbachan Singh (Deceased) Telu Ram And Others Through LRS. And Others
96. ESA-188-2018 Harcharan Singh (Deceased) Gurjant Singh And Others Through LR. Maninder Kaur And Others DEEPAK KUMAR BHARDWAJ 97. ESA-178-2018 Harbachan Singh (Deceased) Bhajan Singh And Others 2024.02.27 10:56 I attest to the accuracy and Through LRS. And Others integrity of this document 2024:PHHC:026110 Civil Revision No. 4060 of 2017 (O&M) 16 And Other Connected Cases Sr. Case No. Petitioner(s)/Appellant(s) Respondent(s) No.
98. ESA-195-2018 Harbachan Singh (Deceased) Singha Ram And Others Through LRS. And Others
99. ESA-184-2018 Harbachan Singh (Deceased) Bhag Singh And Others Through LRS. And Others
100. ESA-191-2018 Harbachan Singh (Deceased) Singha Ram And Others Through LRS. And Others
101. ESA-194-2018 Harbachan Singh (Deceased) Bhag Singh And Others Through LRS. And Others
102. ESA-187-2018 Harbachan Singh (Deceased) Gurjant Singh And Others Through LRS.
103. ESA-185-2018 Harbachan Singh (Deceased) Mohinder Singh And Others Through LRS. And Others
104. ESA-201-2018 Harbachan Singh (Deceased) Hakam Singh And Others Through LRS. And Others
105. ESA-86-2018 Harbachan Singh (Deceased) Surinder Singh And Others Through LRS. And Others
106. ESA-140-2018 Harbachan Singh (Deceased) Banta Ram @ Banta Singh And Through LRS. And Others Others
107. ESA-151-2018 Harbachan Singh Leela Singh And Others
108. ESA-157-2018 Harbachan Singh (Deceased) Leela Singh And Others Through LRS. And Others
109. ESA-160-2018 Harbachan Singh (Deceased) Mohinder Singh And Others Through LRS. And Others
110. ESA-47-2018 Harbachan Singh (Deceased) Chuhar Singh And Others Through LRS. And Others
111. ESA-52-2018 Harbachan Singh Now Deceased Nahar Singh And Others Through His LRS. And Others
112. ESA-141-2018 Harbachan Singh (Deceased) Surinder Singh And Others Through LRS. And Others
113. ESA-119-2018 Harbachan Singh (Deceased) Sajjan Singh And Others Through LRS. And Others
114. ESA-44-2018 Harbachan Singh (Deceased) Labh Singh And Others Through LRS. And Others
115. ESA-153-2018 Harbachan Singh (Deceased) Pritpal Singh And Others Through LRS. And Others
116. ESA-75-2018 Harbachan Singh (Deceased) Jagsir Singh And Others Through LRS. And Ors
117. ESA-81-2018 Harbachan Singh (Deceased) Sajjan Singh And Others Through LRS. And Others
118. ESA-126-2018 Harbachan Singh (Deceased) Singha Ram And Others Through LRS. And
119. ESA-114-2018 Harbachan Singh (Deceased) Gurmail Singh And Others Through LRS. And Others
120. ESA-64-2018 Harbachan Singh (Deceased) Sukhpal Singh And Others Through LRS. And Others
121. ESA-67-2018 Harbachan Singh (Deceased) Haria And Others Through LRS. And Others DEEPAK KUMAR BHARDWAJ 2024.02.27 10:56
122. ESA-68-2018 Harbachan Singh Now Deceased Nirmal Singh And Others I attest to the accuracy and integrity of this document Through His LRS.. And Others 2024:PHHC:026110 Civil Revision No. 4060 of 2017 (O&M) 17 And Other Connected Cases Sr. Case No. Petitioner(s)/Appellant(s) Respondent(s) No.
123. ESA-115-2018 Harbachan Singh (Deceased) Chajju Singh And Others Through LRS. And Others
124. ESA-117-2018 Harbachan Singh (Deceased) Shanti Kaur And Others Through LRS. And Others
125. ESA-59-2018 Harbachan Singh (Deceased) Raghbir Singh And Others Through LRS. And Others
126. ESA-147-2018 Harbachan Singh (Deceased) Singha Ram And Others Through LRS. And Others
127. ESA-65-2018 Harbachan Singh (Deceased) Parmeshwari Kaur And Others Through LRS. And Others
128. ESA-80-2018 Harbachan Singh (Deceased) Nahar Singh And Others Through LRS. And Others
129. ESA-90-2018 Harbachan Singh (Deceased) Tarsem Singh And Others Through LRS. And Others
130. ESA-94-2018 Harbachan Singh (Deceased) Pal Singh And Others Through LRS. And Others
131. ESA-144-2018 Harbachan Singh (Deceased) Mohinder Singh And Ors Through LRS. And Others
132. ESA-57-2018 Harbachan Singh (Deceased) Ram Lal And Others Through LRS. And Others
133. ESA-72-2018 Harbachan Singh (Deceased) Kaushalya Devi And Others Through LRS. And Others
134. ESA-133-2018 Harbachan Singh (Deceased) Bhag Singh And Others Through LRS. And Others
135. ESA-85-2018 Harbachan Singh (Deceased) Shanti Kaur And Others Through LRS. And Others
136. ESA-102-2018 Harbachan Singh (Deceased) Hardev Singh And Others Through LRS. And Others
137. ESA-132-2018 Harbachan Singh (Deceased) Bhag Singh And Others Through LRS.
138. ESA-101-2018 Harbachan Singh Amarjit Kaur & Others
139. ESA-107-2018 Harbachan Singh (Deceased) Raghbir Singh And Others Through LRS. And Others
140. ESA-124-2018 Harbachan Singh (Deceased) Charanjit Singh And Others Through LRS. And Others
141. ESA-139-2018 Harbachan Singh (Deceased) Angrej Kaur & Others Through LRS. And Others
142. ESA-181-2018 Harbachan Singh (Deceased) Parmeshwari Kaur And Others Through LRS. And Others
143. ESA-177-2018 Harbachan Singh (Deceased) Mohinder Singh And Others Through LRS. And Others
144. ESA-182-2018 Harbachan Singh (Deceased) Jagir Kaur And Others Through LRS. And Others (Anil Kshetarpal) Judge February 21, 2024 DEEPAK KUMAR BHARDWAJ 2024.02.27 10:56 "DK" I attest to the accuracy and integrity of this document