Punjab-Haryana High Court
Jaspal Singh And Anr vs Financial Commissioner Revenue And Ors on 14 January, 2021
Author: Sudhir Mittal
Bench: Sudhir Mittal
119
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
CWP No. 486 of 2021
Date of Decision: January 14, 2021
Jaspal Singh and another
......Petitioners
versus
Financial Commissioner Revenue (Appeals) & Others
.....Respondents
CORAM: HON'BLE MR. JUSTICE SUDHIR MITTAL
Present: Mr. Amandeep Saini, Advocate
for the petitioners
Sudhir Mittal, J. (Oral)
The petitioners are aggrieved because vide order dated 02.12.2020, the learned Financial Commissioner has admitted their ROR but has declined their prayer for stay.
Learned counsel for the petitioners submits that he refrains from challenging the order declining stay. A direction may only be issued to the Financial Commissioner concerned to decide the pending ROR on 10.03.2021 i.e. the date fixed before him and till then the Assistant Collector 1st Grade be restrained from passing any order.
The prayer is reasonable.
Mr. Vikas Mehsempuri appearing on Caveat accepts notice on behalf of respondents No.3 and 4 and waives service.
The writ petition is disposed of with a direction to respondent No.1 to decide the pending ROR on the next date i.e. 10.03.2021. Till then, Assistant Commissioner 1st Grade Rajpura is restrained from passing any order in the pending partition proceedings.
January 14, 2021 [SUDHIR MITTAL]
reena JUDGE
Whether speaking/reasoned : Yes/No
Whether Reportable : Yes/No
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