Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 2, Cited by 0]

Punjab-Haryana High Court

Gram Panchayat, Damla vs Anand Parkash on 17 November, 2020

Author: Fateh Deep Singh

Bench: Fateh Deep Singh

212         IN THE HIGH COURT OF PUNJAB AND HARYANA
                      AT CHANDIGARH


                                      CR-680-2020
                                      Date of decision: 17.11.2020



Gram Panchayat, Damla                                      ...........Petitioner



                                  versus



Anand Parkash                                              .......Respondent



CORAM: HON'BLE MR. JUSTICE FATEH DEEP SINGH

Present:   None for the petitioner.


FATEH DEEP SINGH, J. (ORAL)

Due to outbreak of pandemic COVID-19, the instant case is being taken up for hearing through video conferencing.

Records perused.

The only prayer that is sought by the petitioner-Gram Panchayat, Damla in the instant civil revision petition under Article 227 of the Constitution of India is seeking directions to the Executing Court to decide the execution application bearing No.113 dated 13.08.2016/08 dated 23.01.2019 (Annexure P-2) as the same is pending since a long time.

Upon perusal of the records and appreciating the fact that in spite of an order having been passed for ejectment of the respondents from the land, in question, by virtue of Section 7(2) of 1 of 2 ::: Downloaded on - 20-12-2020 02:56:52 ::: CR-680-2020 -2- the Punjab Village Common Lands (Regulation) Act, 1961 dated 17.12.1997 by the Assistant Collector Grade-I. The matter is being prolonged on one ground or the other and in spite of execution application having been filed way back in August, 2016, the same is still not adjudicated by the concerned authority.

Be so as it may to ensure that the fruits of a decree/order are not rendered otiose by such unnecessary delay necessitates allowing of the present civil revision petition, whereby, directions are issued to the Executing Court, where, execution application bearing No.113 dated 13.08.2016/08 dated 23.01.2019 (Annexure P-2) is pending, to ensure that the same is disposed off preferably within a period of four months from the date of receipt of the copy of this order.

The revision stands disposed off accordingly.




                                                    (FATEH DEEP SINGH)
17.11.2020                                               JUDGE
Neha




             Whether speaking/reasoned              :      Yes/No

             Whether reportable                     :      Yes/No




                                     2 of 2
                  ::: Downloaded on - 20-12-2020 02:56:53 :::