Punjab-Haryana High Court
Mini Goyal vs State Of Punjab And Ors on 26 December, 2024
Neutral Citation No:=2024:PHHC:172315-DB
LPA-3369-2024(O&M)
2024(O&M)
1
101
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
LPA-3369-2024(O&M)
2024(O&M)
Date of Decision: 26.12.2024
Mini Goyal
. . . . Appellant
Vs.
State of Punjab and others . . . . Respondents
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CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH
HON'BLE MS.MS JUSTICE HARPREET KAUR JEEWAN
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Present: Mr
Mr.Sushant Kareer, Advocate for the petitioner
petitioner.
Mr. P.S. Bhandari, AAG, Punjab.
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SANJAY VASHISTH , J.(Oral)
1. Instant appeal (LPA) has been filed by the appellant (writ petitioner) by challenging the order dated 18.12.2024, whereby Hon'ble Single Bench of this Court dismissed the writ petition petition.
2. As already indicated in the impugned order dated 18.12.2024, the he broader dispute is amongst the family members with regard to the partition and share of the land holdings and other properties properties. Admittedly, said dispute is pending adjudication before the Civil Court Court. Questions in regard to the right of the parties qua the land in question cannot be gone into while exercising the power in writ jurisdiction under Article 226 of the Constitution of India.. Moreover, the petitioner/appellant petitioner/appellant has not instituted any proceedings claiming partition of the land aand other properties, if any, in 1 of 2 ::: Downloaded on - 26-12-2024 22:47:23 ::: Neutral Citation No:=2024:PHHC:172315-DB LPA-3369-2024(O&M) 2024(O&M) 2 question before the concerned Forum. Even ven as per the deed of family settlement dated 23.02.2021, there are three parties and as per clause iv thereof, all the assets and liabilities pertaining to the Sheller heller towards Government procurement agency PUNSUP/PSWC etc etc. will be conferred upon party No.1 and Party No.2.
No.2
3. Furthermore, to a specific query posed by this Court, llearned counsel for the appellant is unable to give reasonable explanation as to how the rights of thee petitioner/appellant petitioner are prejudiced with the action of the respondent(s).. Thus, this his Court does not find any illegality and perversity in the impugned order.
Accordingly, there being no merit in the instant appeal, same is hereby dismissed.
(SANJAY VASHISTH) JUDGE (HARPREET HARPREET KAUR JEEWAN JEEWAN) JUDGE December 26, 2024 rashmi
1. Whether speaking/reasoned? Yes/No
2. Whether reportable? Yes/No 2 of 2 ::: Downloaded on - 26-12-2024 22:47:23 :::