Punjab-Haryana High Court
Surinder Kumar vs Aneesh Yadav And Anr on 17 December, 2021
Author: Lisa Gill
Bench: Lisa Gill
COCP No. 2610 of 2021 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
COCP No. 2610 of 2021 (O&M)
Date of Decision:17.12.2021
Surinder Kumar
......Petitioner
Versus
Aneesh Yadav and another
...... Respondents
CORAM:- HON'BLE MRS.JUSTICE LISA GILL
Present: Mr. Daljeet Singh Virk, Advocate
for the petitioner.
Ms. Kirti Singh, DAG., Haryana
for the respondents.
*****
LISA GILL, J(Oral).
This contempt petition has been filed alleging disobedience of order dated 28.01.2020, Annexure P-1, passed CWP No. 10750 of 2019.
The said writ petition was disposed of on 28.01.2020, while observing as under:-
"The Deputy Commissioner, Sirsa, has filed two affidavits, detailing the steps taken for demarcating the encroached areas as also initiation of proceedings for ejectment of the unauthorized occupants under the Punjab Village Common Lands (Regulation) Act, 1961."
The said writ petition was filed by Pawan Kumar, seeking directions to the official respondents including Gram Panchayat for removal of illegal encroachments carried out on the land reserved for ponds and gaucharand.
Present petition has been filed alleging that no action is being taken.
This petition was adjourned on 29.11.2021 to enable learned counsel for the State to seek instructions.
1 of 2 ::: Downloaded on - 16-01-2022 02:23:09 ::: COCP No. 2610 of 2021 2 Learned counsel for the State, on instructions from Mr. Vivek Kumar, BDPO, Panchayat Officer, Nathusari Chopta, Sirsa, informs that after computerized demarcation of the land of Panchayat in the year 2019, 241 cases under provisions of the Punjab Village Common Land Act, 1961, were filed against the encroachers on 04.11.2019, seeking their ejectment from the Panchayat land, before the Court of District Revenue Officer-cum- Assistant Collector Grade-1st, Sirsa, 184 cases of the said cases are stated to have been decided whereas 57 cases remain pending and are listed for hearing on 28.12.2021. It is further stated that Resolution dated 06.12.2021, has been passed by the Gram Panchayat village Gigorani, for institution of execution petitions for implementation of ejectment orders passed in the aforesaid 184 decided cases.
In this view of the matter, learned counsel for the petitioner, seeks to withdraw this contempt petition.
Contempt petition is accordingly dismissed as withdrawn.
[LISA GILL]
17.12.2021 Judge
s.khan
Whether speaking/reasoned : Yes/No.
Whether reportable : Yes/No.
2 of 2
::: Downloaded on - 16-01-2022 02:23:09 :::