Punjab-Haryana High Court
Ram Sarup vs State Of Haryana & Others on 12 August, 2011
Author: Ranjit Singh
Bench: Ranjit Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Civil Writ Petition No.12686 of 2011
Date of Decision: August 12, 2011
Ram Sarup
...Petitioner
Versus
State of Haryana & others
...Respondents
CORAM: HON'BLE MR.JUSTICE RANJIT SINGH
Present: Ms.Indu Bala, Advocate,
for Mr.N.D.Achint, Advocate,
for the petitioner.
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RANJIT SINGH, J.
The Gram Panchayat of Village Khizuri had filed an application for ejectment of respondent No.4. The order ejecting respondent No.4 from the land comprised in Rect.No.39, Killa No.8, area 4 kanals 1 marla was passed on 28.7.1992. In the year 1995, the Gram Panchayat filed an application against respondent Nos.5 and 6 and their ejectment was also ordered.
The grievance of the petitioner is that after obtaining the order, the Gram Panchayat did not take any action to execute the order of ejectment and, thus, the petitioner is constrained to approach this court.
Before making the present approach, the petitioner apparently has not taken any action to seek execution of the order of ejectment passed long time ago. There may also be an issue of delayed execution.
Let the petitioner approach the Deputy Commissioner of the District concerned with a representation seeking execution of the order of ejectment, who shall look into the same and take appropriate action in accordance with law.
The writ petition is accordingly dismissed.
August 12, 2011 ( RANJIT SINGH ) ramesh JUDGE