Punjab-Haryana High Court
Punjab Wakf Board, Ambala Cantt vs Municipal Council, Derabassi & Anr on 17 February, 2016
Author: K. Kannan
Bench: K. Kannan
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND HARYANA AT
CHANDIGARH
C.R. No.2909 of 2011 (O&M)
Date of Decision.17.02.2016
Punjab Wakf Board .......Petitioner
Vs.
Municipal Council, Derabassi and another ......Respondents
Present: Mr. G.N. Malik, Advocate
for the petitioner.
Mr. Harbhajan Singh, Advocate for
Mr. BS Sidhu, Advocate
for the respondents.
CORAM:HON'BLE MR. JUSTICE K. KANNAN
1. Whether Reporters of 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?
-.-
K. KANNAN J. (ORAL)
1. There is a plea for adjournment on behalf of the respondents. The estate officer is present in court. I do not think the case must be detained on such a plea, for it was accepted even at the previous hearing that the municipal council makes no claim with reference to any property which has been identified by the local commissioner. The local commissioner's report is accepted by the petitioner as representing the correct state of affairs. Therefore, the order passed already stands set aside and the petitioner may exercise such right over the property in the manner identified in the local commissioner's report as it is possible. The municipal council will cause no obstruction to the plaintiff's enjoyment consistent with the undertaking before this Court on 29.01.2016.
2. The revision petition is disposed of.
(K. KANNAN) JUDGE February 17, 2016 Pankaj* PANKAJ KUMAR 2016.02.18 11:52 I attest to the accuracy and integrity of this document