Punjab-Haryana High Court
Janpal And Ors vs State Of Haryana Adn Ors on 28 February, 2019
Author: Jaswant Singh
Bench: Jaswant Singh
CWP No.5411 of 2019 #1#
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH.
CWP No.5411 of 2019
Date of Decision:-28.02.2019
Janpal Singh & Ors.
......Petitioners.
Versus
State of Haryana & Ors.
......Respondents.
CORAM:- HON'BLE MR. JUSTICE JASWANT SINGH
HON'BLE MR. JUSTICE ARUN KUMAR TYAGI
Present:- Mr. Mandeep Singh Khillan, Advocate for the Petitioners.
***
JASWANT SINGH, J.(ORAL)
Petitioners had filed an eviction petition under Section 7(2) of The Punjab Village Common Lands (Regulation) Act, 1961 seeking the ejectment of respondent nos.7 & 8 from the area in their unauthorised occupation of the portion of the total land measuring 75 Kanal 08 Marlas comprised in Khasra No.345 recorded as Gair Mumkin Johar situated in village Dachar, Sub Tehsil Nissing, District Karnal. The eviction petition was allowed by the Assistant Collector Ist Grade, Karnal vide order dated 25.06.2018 and the appeal filed by the unauthorised occupants also stands dismissed vide order dated 10.01.2019 passed by the Appellate Authority/Collector, Karnal.
Petitioners by filing the present petition are seeking the execution of the orders of eviction.
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CWP No.5411 of 2019 #2#
In view of the remedy of the execution application available, counsel for the petitioners prays for permission to withdraw the present petition to seek their remedy available in accordance with law.
Dismissed as withdrawn with aforesaid liberty.
( JASWANT SINGH ) JUDGE ( ARUN KUMAR TYAGI ) JUDGE February 28, 2019 Vinay Whether speaking/reasoned Yes/No Whether Reportable Yes/No 2 of 2 ::: Downloaded on - 10-03-2019 15:28:23 :::