Punjab-Haryana High Court
Darshan Singh & Others vs Sub Divisional ... on 22 August, 2012
Author: Ranjit Singh
Bench: Ranjit Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Civil Writ Petition No.9894 of 2012 (O&M)
Date of Decision: August 22, 2012
Darshan Singh & others
...Petitioners
Versus
Sub Divisional Magistrate-cum-Collector, Nakodar & others
...Respondents
CORAM: HON'BLE MR.JUSTICE RANJIT SINGH
1. Whether Reporters of local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
Present: Mr.S.P.Soi, Advocate,
for the petitioners.
*****
RANJIT SINGH, J.
Since disputed questions of fact in regard to effecting service or filing a partition application against dead persons without impleading the L.Rs. are involved, it would be appropriate for the petitioners to file a civil suit, where these disputed questions can be properly adjudicated and decided. Relegated to the remedy of filing a suit for partition on the grounds as pleaded in this petition.
Dismissed.
August 22, 2012 ( RANJIT SINGH ) ramesh JUDGE