Punjab-Haryana High Court
Raghubir vs State 0F Haryana And Ors on 8 April, 2025
Author: Deepak Sibal
Bench: Deepak Sibal
Neutral Citation No:=2025:PHHC:048591-DB
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
Sr. No.141 CWP-5096-2025
Date of decision : 08.04.2025
Raghubir ..... Petitioner
Versus
State of Haryana and others ..... Respondents
CORAM : HON'BLE MR. JUSTICE DEEPAK SIBAL
HON'BLE MR. JUSTICE SUMEET GOEL
Present : Mr.Vineet Chaudhary, Advocate, for the petitioner.
Mr.Ankur Mittal, Addl.A.G., Haryana.
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DEEPAK SIBAL, J. (Oral)
1. Learned counsel for the petitioner inter alia contends that ejectment order against the private respondents was passed on 30.09.2021 by the Assistant Collector, 1st Grade, Kaithal but even after the passage of about 3½ years such order remains unexecuted.
2. Notice of motion to respondents No.1 to 3 only at this stage.
3. Mr.Ankur Mittal, Addl.A.G., Haryana, accepts notice on behalf of respondents No.1 to 3 and submits that the afore referred order dated 30.09.2021 stands executed which renders the present petition infructuous.
4. Dismissed as infructuous.
5. It is true that in the light of the afore statement made by Mr.Mittal the petitioner's cause has been rendered infructuous but we cannot lose sight of the fact that in this case there has been inordinate delay of about 3 ½ delay in the execution of his ejectment order which have attained finality. Therefore, let Financial Commissioner (Revenue), Haryana, look into the matter and file an affidavit explaining therein the delay in the execution of the afore referred order dated 30.09.2021 passed by the Assistant Collector, 1st Grade, Kaithal. The names of the officers responsible for such delay shall also figure in the said affidavit. Dereliction in 1 of 2 ::: Downloaded on - 26-04-2025 03:43:58 ::: Neutral Citation No:=2025:PHHC:048591-DB CWP-5096-2025 [2] the discharge of duty by the concerned Deputy Commissioner(s), who are/were posted in Kaithal from 30.09.2021 till 08.04.2025 shall also be gone into.
6. Put up on 30.04.2025.
7. To be taken up in the urgent list.
[DEEPAK SIBAL]
JUDGE
08.04.2025 [SUMEET GOEL]
shamsher JUDGE
Whether speaking/reasoned : Yes / No
Whether reportable : Yes / No
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