Punjab-Haryana High Court
Naresh Gupta vs State Of Haryana And Others on 8 July, 2009
Author: Jasbir Singh
Bench: Jasbir Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Civil Writ Petition No.9863 of 2009
Date of Decision: 08.07.2009
Naresh Gupta
Petitioner
Versus
State of Haryana and others
Respondents
CORAM:- HON'BLE MR. JUSTICE JASBIR SINGH
Present: Mr.Sanjeev Manrai, Advocate for the petitioner
.....
Jasbir Singh, J.(Oral)
This writ petition has been filed with a prayer that a writ of certiorari be issued to quash order dated 19.1.2009 (Annexure P8), vide which, plot allotted to the petitioner, was ordered to be resumed, for non- construction within the stipulated period. It is not in dispute that against order mentioned above, appeal is pending. It is apprehension of the petitioner that without deciding that appeal, the authorities are trying to take possession of the property, in dispute.
In view of facts mentioned above, this writ petition is disposed of by issuing directions to respondent No.1 to decide appeal filed by the petitioner, as per law, within a period of three weeks from the date of receipt of a copy of this order. Till such time the appeal is not decided, the authorities are restrained from taking possession of the property, in dispute.
Registry is directed to send a copy of the order to respondent No.1 for necessary compliance.
08.07.2009 (Jasbir Singh) gk Judge