Punjab-Haryana High Court
Malook Singh And Others vs Financial Commissioner Revenue, ... on 30 November, 2021
Author: Sudhir Mittal
Bench: Sudhir Mittal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
127 C.W.P. No.24267 of 2021
Date of Decision:- 30.11.2021
Malook Singh and others ....Petitioners
vs.
Financial Commissioner Revenue and others ....Respondents
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BEFORE :- HON'BLE MR. JUSTICE SUDHIR MITTAL
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Present:- Mr. G.S. Nagra, Advocate,
for the petitioners.
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Sudhir Mittal, J. (Oral)
The petitioners were allotted some land. Conveyance deed was also executed and entry was made in the revenue record. Later on the said allotment has been cancelled. Certain similarly situated persons challenged the action by way of CWP No. 25855 of 2015. During the pendency thereof, the State amended the Punjab Package Deal Properties (Disposal) Act, 1976 by virtue of Punjab Act No. 9 of 2016 and exempted the allotments already made earlier. Thus, the petitioners have submitted a representation dated 20.9.2021 (Annexure P-4) but no action has been taken thereupon till date. Even reminder dated 21.10.2021 (Annexure P-5) has been submitted.
Notice of motion to the respondents.
Mr. C.L. Pawar, Sr.D.AG, Punjab accepts notice and waives service.
Considering the nature of order being passed, no reply is required to be filed.
The writ petition is disposed of with a direction to respondent No.2 1 of 2 ::: Downloaded on - 01-12-2021 22:06:20 ::: C.W.P. No.24267 of 2021 -2- to decide representation dated 20.9.2021 (Annexure P-1) keeping in view the law on the subject by passing a speaking order within a period 8 weeks from the date of receipt of certified copy of this order.
November 30, 2021 ( SUDHIR MITTAL)
poonam JUDGE
Whether Speaking/Reasoned Yes
Whether Reportable No
2 of 2
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