Punjab-Haryana High Court
Shiv Kumar vs State Of Haryana And Others on 7 November, 2023
Bench: Sureshwar Thakur, Sudeepti Sharma
Neutral Citation No:=2023:PHHC:141903-DB
2023:PHHC:141903-DB
(115)
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.25122 of 2023 (O&M)
Date of decision: 07.11.2023
Shiv Kumar ...Petitioner
Versus
State of Haryana and others ...Respondent
CORAM: HON'BLE MR. JUSTICE SURESHWAR THAKUR.
HON'BLE MRS. JUSTICE SUDEEPTI SHARMA.
Present: Mr. Hardeep Singh Kasan, Advocate for the petitioner.
Mr. Saurabh Mago, DAG Haryana.
SURESHWAR THAKUR, J (ORAL)
***
1. The present writ petition is disposed of with a mandamus upon the Assistant Collector concerned to proceed with eviction petitions Annexure P-1 to P-13, and, to within a period of six months from today, make a lawful decision thereons but after hearing all the affected parties concerned.
2. No orders as to costs.
3. All pending applications also stand disposed of.
(SURESHWAR THAKUR) JUDGE (SUDEEPTI SHARMA) JUDGE 07.11.2023 raman/tripti Whether speaking/reasoned : Yes/No Whether reportable : Yes/No Neutral Citation No:=2023:PHHC:141903-DB 1 of 1 ::: Downloaded on - 09-11-2023 02:03:11 :::