Punjab-Haryana High Court
Date Of Decision: 18.11.2013 vs Assistant Collector on 18 November, 2013
Bench: Jasbir Singh, G.S.Sandhawalia
Bhardwaj Deepak Kumar
2013.11.27 15:46
I attest to the accuracy and
In the High Court of Punjab and Haryana, at Chandigarh integrity of this document
Civil Writ Petition No. 25246 of 2013
Date of Decision: 18.11.2013
Bal Kishan
... Petitioner
Versus
Assistant Collector, District Karnal and Others
... Respondents
CORAM: Hon'ble Mr. Justice Jasbir Singh.
Hon'ble Mr. Justice G.S.Sandhawalia.
Present: Mr. Jagdish Manchanda, Advocate for the petitioner.
Jasbir Singh, Judge (Oral) It is stated by the petitioner that despite an ejectment order dated 11.5.2007 (Annexure P1), having become final against the private respondents, the Gram Panchayat of village Beed Dhandari, District Karnal is not taking any action to eject them from that land.
Perusal of paper book indicates that in terms of order dated 11.5.2007, an execution application was filed, which was disposed of on 7.12.2010 directing Naib Tehsildar, Nigdu, District Karnal to remove unauthorized occupation from the Gram Panchayat's land, detail of which is given in order dated 11.5.2007. It is grievance of the petitioner that nothing has been done thereafter.
Taking note of the above facts and circumstances, we dispose of this writ petition issuing directions to the District Development and Panchayat Officer, Karnal to look into grievance of the petitioner. The Civil Writ Petition No. 25246 of 2013 2 petitioner is directed to furnish a copy of writ petition along with a copy of this order, passed today, to the above said officer, who shall take appropriate action, as per law, forthwith. Needful shall be done within three months from the date of receipt of a certified copy of this order.
(Jasbir Singh) Judge (G.S.Sandhawalia) Judge November 18, 2013 "DK"