Punjab-Haryana High Court
Mahant Nand Singh (Dead) Through His ... vs Shiromani Gurdwara Parbandhak ... on 26 August, 2009
Author: Ajay Tewari
Bench: Ajay Tewari
R.S.A No. 1466 of 1981 ::1::
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
R.S.A No. 1466 of 1981
Date of decision : August 26, 2009
Mahant Nand Singh (dead) through his L.Rs
...... Appellant (s)
v.
Shiromani Gurdwara Parbandhak Committee
...... Respondent(s)
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CORAM : HON'BLE MR.JUSTICE AJAY TEWARI
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Present : Mr. Gurmeet Singh, Advocate
for the appellant.
Mr. Sukhbir Singh, Advocate
for the respondent.
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1. Whether Reporters of Local Newspapers 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 ?
***
AJAY TEWARI, J (Oral)
This appeal has been filed against concurrent judgments of the Courts below decreeing the suit of the respondent for possession of land measuring 10 kanals 16 marlas, as also the land under the building known as `Bunga Bhai Nihal Singh' situated at Talwandi Sabo, and the land measuring 14 kanals 19 marlas situated at village Jodhpur Pakhar.
It was averred that the petition filed by the respondent under Section 5 of the Sikh Gurdwaras Act was allowed by the Tribunal under the said Act vide order dated 27.5.1965. Appeal against the said order filed R.S.A No. 1466 of 1981 ::2::
before this Court was also dismissed. In the written statement, the only dispute raised was with respect to the building known as `Bunga Bhai Nihal Singh'. Counsel for the respondent has not disputed that under the orders of the Tribunal (upheld by this Court) the said building was held not to be the ownership of the respondent.
In this view of the matter, nothing survives in this appeal and the same is dismissed with no order as to costs.
( AJAY TEWARI ) August 26, 2009. JUDGE `kk'