Punjab-Haryana High Court
Joginder Singh vs State Of Punjab And Others on 24 August, 2023
Author: Rajesh Bhardwaj
Bench: Rajesh Bhardwaj
CWP-18636-2023 -1-
2023:PHHC:111969
120
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP-18636-2023
Date of Decision: August 24, 2023
Joginder Singh ......Petitioner
Versus
State of Punjab and others
......Respondents
CORAM: HON'BLE MR.JUSTICE RAJESH BHARDWAJ
Present: Mr.P.K.S.Phoolka, Advocate
for the petitioner.
........
RAJESH BHARDWAJ, J.(ORAL)
Petitioner has approached this Court praying for issuance of directions to respondent No.1 for taking up the case ROR No.558 of 2023 for preliminary hearing and deciding the application for grant of stay of the partition proceedings.
It has been contended by counsel for the petitioner that for redressal of his grievances, the petitioner has already filed ROR alongwith stay application, however, the same is not being heard by respondent No.2- authority. He submits that warrants of possession have already been issued and if the same are executed without hearing the stay application in the ROR filed, the petitioner would suffer an irreparable loss.
Notice of motion to official respondents only at this stage. On asking of the Court, Ms.Akshita Chauhan, DAG, Punjab, who is present in Court, accepts notice on behalf of the respondents/State and submits, on instructions, that ROR is fixed for hearing on 28.08.2023.
After hearing counsel for the parties and going through the facts and circumstances of the case, the present petition is disposed of with a MEENU 2023.08.25 18:48 I attest to the accuracy and integrity of this order/judgment CWP-18636-2023 -2- 2023:PHHC:111969 direction to respondent No.2, i.e. Financial Commissioner (Revenue), Punjab, to hear the stay application which is filed alongwith ROR on the date fixed, i.e. 28.08.2023 and decide the same expeditiously in accordance with law.
No coercive action would be taken against the petitioner till 28.08.2023.
August 24, 2023 ( RAJESH BHARDWAJ )
meenuss JUDGE
1. Whether speaking/reasoned ? Yes/No
2. Whether reportable ? Yes/No
MEENU
2023.08.25 18:48
I attest to the accuracy and
integrity of this
order/judgment