Punjab-Haryana High Court
Joginder Singh And Another vs Joint Director Of Panchayats on 29 January, 2013
Bench: Rajive Bhalla, Rekha Mittal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
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Civil Writ Petition No. 11778 of 1990
Date of decision: 29.01.2013
Joginder Singh and another ........ Petitioners
Versus
Joint Director of Panchayats, Punjab and others .......Respondent(s)
Coram: Hon'ble Mr. Justice Rajive Bhalla
Hon'ble Mrs. Justice Rekha Mittal
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Present: Mr. Krishan Singh Dadwal, Advocate
for the petitioners
Ms Vandana Malhotra, Additional A G Punjab
for respondent Nos. 1 and 2
None for respondent No.3
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1. Whether Reporters of local papers may be
allowed to see the judgment?
2. To be referred to the Reporter or not?
3. Whether the judgment should be reported in
the Digest?
Rajive Bhalla, J. (Oral)
Counsel for the petitioners pray that the petitioners may be allowed to withdraw the writ petition so as to approach the Collector, under Section 11 of the Punjab Village Common Lands (Regulations) Act, 1961.
In view of the statement made by counsel for the petitioners, the writ petition is dismissed as withdrawn with liberty to seek appropriate remedy under Section 11 of the Punjab Village Common Lands (Regulations) Act, 1961, in accordance with law.
Parties shall maintain status quo with respect to their possession for one month only.
(Rajive Bhalla) Judge (Rekha Mittal) Judge 29.01.2013 mohan