Punjab-Haryana High Court
Randhir Singh & Anr vs Financial Commissioner Appeal Punjab ... on 14 June, 2017
Author: Anupinder Singh Grewal
Bench: Anupinder Singh Grewal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP-13813-2017 (O & M)
Date of decision: 14.06.2017
Randhir Singh and anr.
....Petitioners
V/s
Financial Commisioner (Appeal), Punjab and ors.
...Respondent(s)
CORAM: HON'BLE MR. JUSTICE ANUPINDER SINGH GREWAL
Present: Mr. Naresh Chander, Advocate, for the petitioners.
*****
Anupinder Singh Grewal, J. (Oral)
The petitioners, in this petition, are seeking direction to respondent No.1 to decide their stay application expeditiously.
Learned counsel for the petitioners has contended that the petitioners had preferred revision petition before respondent No.1 on 19.04.2017 and the office of respondent No.1 has listed it on 28.06.2017. In the meantime, the Halqa Patwari has issued warrant of possession of the land in possession of the petitioners on 08.06.2017. The petitioners preferred stay application before respondent No.1 on 12.06.2017 which has been adjourned to 28.06.2017 whereon the main case is listed.
There appears to be the merit in the case of the petitioners. In case his stay application is not decided expeditiously, the warrant of possession could be executed.
Issue notice to respondent No.1 only.
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CWP-13813-2017 (O & M) ::2::
At the asking of the court, Mr. K.S. Pannu, DAG, Punjab, who is present in court, accepts notice.
Consequently, the petition is disposed of with a direction to respondent No.1 to decide the stay application preferred by the petitioners expeditiously.
(ANUPINDER SINGH GREWAL)
June 14, 2017 JUDGE
sukhpreet
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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