Punjab-Haryana High Court
Pahal Singh & Others vs State Of Haryana & Others on 2 November, 2012
Bench: Rajive Bhalla, Rekha Mittal
IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
Civil Writ Petition No.21406 of 2012
Date of Decision: November 02, 2012
Pahal Singh & others
..... PETITIONER(S)
VERSUS
State of Haryana & others
..... RESPONDENT(S)
...
CORAM: HON'BLE MR. JUSTICE RAJIVE BHALLA
HON'BLE MRS. JUSTICE REKHA MITTAL
...
PRESENT: - Mr. Vikram Singh, Advocate, for the
petitioners.
...
Rajive Bhalla, J (Oral)
1. Counsel for the petitioners submits that though order of ejectment was passed on 4.1.1991, it has not been executed so far.
2. We have heard counsel for the petitioners and without expressing any opinion on merits of the controversy, dispose of the writ petition by directing the Assistant Collector, 1st Grade, Karnal, to ensure that in the absence of any legal impediment, the order of eviction, dated 4.1.1991, is carried out into execution after affording an opportunity of hearing to the CWP No.21406 of 2012 [2] private respondents, preferrably within three months from receipt of a certified copy of this order.
(Rajive Bhalla)
Judge
(Rekha Mittal)
November 02, 2012 Judge
avin