Punjab-Haryana High Court
Lakhwinder Singh vs Corporation Bank & Others on 28 August, 2019
Author: Jitendra Chauhan
Bench: Jitendra Chauhan
207 IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP-25150-2018 (O&M)
Date of Decision: 28.08.2019.
Lakhwinder Singh
... Petitioner
Versus
Corporation Bank and others
... Respondents
CORAM : Hon'ble Mr. Justice Jitendra Chauhan
Present : Mr. Rose Gupta, Advocate,
for the petitioner.
Mr. G.S. Ahluwalia, Advocate,
for respondent Nos. 1 & 2.
JITENDRA CHAUHAN.J.(ORAL)
CM-19544-CWP-2019 This is an application for impleading the District Magistrate, Kurukshetra, Superintendent of Police, Kurukshetra and Tehsildar Thanesar as respondent Nos. 7 to 9.
In view of the contents of the application, the same is allowed. The amended memo of parties is taken on record. Main case This writ petition under Articles 226/227 of the Constitution of India has been filed for the issuance of a writ, in the nature of mandamus for directing respondent Nos. 1 and 2 to release the land of the petitioner along with sale deed and other documents from loan account of respondent No.3.
Learned counsel for the petitioner states that at this 1 of 2 ::: Downloaded on - 27-10-2019 19:56:18 ::: CWP-25150-2018 (2) stage he would be satisfied, if a direction is issued to respondent No.1- Corporation Bank, Regional Office, Panchkula to consider and decide the legal notice dated 17.08.2018 (Annexure P-6) expeditiously.
Heard.
Learned counsel for respondent-Bank states that he has no objection if the prayer made by the learned counsel for the petitioner is accepted.
In view of the above, without adverting to the merits of the case, the present petition is disposed of with a direction to respondent No.1-Corporation Bank, Regional Office, Panchkula to consider and decide the legal notice dated 17.08.2018 (Annexure P-6) in accordance with law within eight weeks from the receipt of the certified copy of the judgment. In case, on consideration, the competent authority reaches to the conclusion that the benefit claimed by the petitioner is admissible to him, in such eventuality, the consequential relief be allowed to him, within a period of six weeks thereafter. However, in case the competent authority feels that the relief claimed by the petitioner is not admissible or made out, in that case, a speaking order be passed in the matter, in accordance with law.
28.08.2019. (JITENDRA CHAUHAN)
SN JUDGE
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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