Punjab-Haryana High Court
Krishna Devi vs The State Of Haryana And Others on 5 August, 2011
Author: Surya Kant
Bench: Surya Kant
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
Civl Writ Petition No.14182 of 2011
Date of Decision : August 05, 2011.
Krishna Devi .....Petitioner
versus
The State of Haryana and others .....Respondents
CORAM : HON'BLE MR.JUSTICE SURYA KANT.
Present : Mr.Vinod Bhardwaj, Advocate, for the petitioner.
-.-
1. Whether Reporters of Local papers 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?
---
Surya Kant, J. (Oral)
The petitioner seeks a mandamus to direct the respondents to enter the mutation in his name on the basis of the civil court decree dated 19.4.1995. The petitioner is said to have served the respondent-authorities vide a legal notice dated 7.1.2011 (Annexure P-4) calling upon them to sanction the mutation in terms of the decision dated 13.3.2003 rendered by this Court in CWP No.13132 of 2000 (Krishana Devi versus The State of Haryana and others).
Having heard learned counsel for the petitioner, however without expressing any views on the merits of the petitioner's claim, I deem it appropriate to dispose of this writ petition with a direction to the CWP No.14182 of 2011 [2] Collector, Kaithal, to consider the petitioner's claim and take an appropriate decision within a period of four months from the date of receiving a certified copy of this order.
Ordered accordingly.
Dasti.
August 05, 2011 (SURYA KANT) Mohinder JUDGE