Punjab-Haryana High Court
Gulzar Singh And Others vs Additional Director Consolidation Of ... on 20 January, 2014
Author: Hemant Gupta
Bench: Hemant Gupta, Fateh Deep Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.10547 of 1995 (O&M)
Date of Decision:20.01.2014
Gulzar Singh and others ....Petitioners
Versus
Additional Director Consolidation of Holdings ..Respondents
Punjab and others
CORAM:HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE FATEH DEEP SINGH
Present: Mr. S.D. Sharma, Senior Advocate with
Ms. Bindu Goel, Advocate for the petitioners.
Mr. M.L. Sarin, Senior Advocate with
Mr. Nitin Sarin, Advocate for respondent No.2.
HEMANT GUPTA, J.
Learned counsel for the petitioners wishes to withdraw the present writ petition with liberty to take recourse to proceed under Section 11 of the Punjab Village Common Lands (Regulation) Act, 1961 to seek decision on all the disputed questions of fact.
Though, Mr. Sarin, learned senior counsel for respondent No.2 objected to the liberty on the ground that the Panchayat land has not been put to use for all these years, but keeping in view the disputed question of fact, which may require adjudication from the competent authority, we do not find that the petitioners are not entitled to the liberty sought for.
Consequently, the present writ petition is permitted to be withdrawn with liberty to seek adjudication on disputed question of title in respect of land involved from appropriate authority in accordance with law.
(HEMANT GUPTA) JUDGE (FATEH DEEP SINGH) 20.01.2014 JUDGE aarti Sharma Aarti 2014.01.21 10:26 I attest to the accuracy and integrity of this document