Punjab-Haryana High Court
Darshan Singh vs State Of Punjab And Others on 9 September, 2021
Author: Sudhir Mittal
Bench: Sudhir Mittal
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
Sr. No.128 CWP-17761-2021 (O&M)
Date of decision : 09.09.2021
Darshan Singh ..... Petitioner
VERSUS
State of Punjab and others ..... Respondents
CORAM: HON'BLE MR. JUSTICE SUDHIR MITTAL
Present: Mohd. Yousaf, Advocate, for the petitioner.
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SUDHIR MITTAL, J. (Oral)
Learned counsel for the petitioner submits that six applications for partition have been filed. The petitioner filed an application for clubbing all of them. The said application was allowed by the Assistant Collector, First Grade. The same was challenged by respondent No.3 before the Commissioner by way of a revision petition. The said revision petition has been dismissed. He has further approached the Financial Commissioner by way of ROR-14-2021, which is pending. In the said ROR, the petitioner has filed an application for clarifying order dated 18.01.2021, but the said application has not been decided till date. Milling season is about to start and if, the application is not decided early, the petitioner will not be allotted any paddy as the concerned authorities have rejected his application for allotment on the ground of pending partition proceedings.
Notice of motion to respondents No.1 and 2 only.
Ms. Anju Sharma Kaushik, DAG, Punjab accepts notice and waives service.
Considering the nature of the order being passed, no reply is necessary.
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(SUDHIR MITTAL)
JUDGE
09.09.2021
Ramandeep Singh
Whether speaking / reasoned Yes / No
Whether Reportable Yes/ No
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