Punjab-Haryana High Court
Lakhmi Chand vs Assistant Collector 1St Grade Charkhi ... on 22 January, 2021
Author: Meenakshi I. Mehta
Bench: Meenakshi I. Mehta
112 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
(Through Video Conferencing)
CWP No.1465 of 2021
Date of Decision: 22.01.2021
Lakhmi Chand .....Petitioner
Versus
Assistant Collector Ist Grade, Charkhi Dadri and others ........Respondents
CORAM: HON'BLE MS. JUSTICE NIRMALJIT KAUR
HON'BLE MRS. JUSTICE MEENAKSHI I. MEHTA
Present: Mr. Sushil Sheoran, Advocate, for the petitioner.
NIRMALJIT KAUR, J. (ORAL)
The present writ petition is filed for directing respondent No.1- Assistant Collector 1st Grade, Charkhi Dadri to implement the ejectment order dated 25.02.2020 (Annexure P-1) and to remove the illegal encroachment on the rasta in a time-bound manner.
Admittedly, the Execution Petition has been filed by the petitioner, which is still pending.
In view of the same, no order is required to be passed in the present writ petition as parallel proceedings cannot be allowed to be initiated.
Dismissed accordingly.
(NIRMALJIT KAUR) JUDGE (MEENAKSHI I. MEHTA) 22.01.2021 JUDGE sandeep Whether Speaking/Reasoned : Yes/No Whether Reportable : Yes/No 1 of 1 ::: Downloaded on - 23-01-2021 00:38:20 :::