Punjab-Haryana High Court
Jasraj Singh vs Jaspal Singh Brar Sdm Malout on 12 May, 2026
Author: Pankaj Jain
Bench: Pankaj Jain
In the High Court for the States of Punjab and Haryana
At Chandigarh
COCP-1924-2026 (O&M)
Date of Decision:-12.05.2026
Jasraj Singh ... Petitioner
Versus
Jaspal Singh Brar ... Respondent
CORAM: HON'BLE MR. JUSTICE PANKAJ JAIN
Present:- Mr. Naveen Sharma, Advocate for the petitioner.
Mr. H.P.S. Ishar, Addl.A.G., Punjab.
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PANKAJ JAIN, J. (Oral)
1. Mr. Ishar, submitted that the order has been passed on 30.4.2026 by Sub Divisional Magistrate, Malout. A copy thereof has been supplied to learned counsel for the petitioner. The operative part of the said order reads as under:
"8. That on 29-04-2026, the Tehsildar, Malout, inspected the site and sent a status report. According to the report, Jasraj Singh's land is adjacent to the brick kiln, and the kiln owner, Amarjit Singh, has not constructed any wall.
9. That after perusing the written arguments of the respondent and the report of the Tehsildar, Malout, it is observed that although the respondent's counsel claims that the order was wrong and should not be executed, however, no appeal was filed by the respondent in a higher court against the order dated 09-11-2022. Therefore, the arguments of the respondent are rejected. Consequently, exercising the powers under Section 141 of the CrPC, 1973, the respondent is again ordered to implement the decision dated 09- PANKAJ KAKKAR 2026.05.12 16:07 I attest to the accuracy and authenticity of this order/judgment Punjab & Haryana High Court at Chandigarh COCP-1924-2026 (O&M) (2) 11-2022 within 30 days. In case of non-compliance, further action will be initiated under Section 188 of the Indian Penal Code (IPC)."
2. In view of above, no further order is required to be passed in the present contempt petition.
4. Disposed off accordingly.
12.05.2026 ( PANKAJ JAIN )
Pankaj JUDGE
Whether speaking /reasoned Yes / No
Whether Reportable Yes / No
PANKAJ KAKKAR
2026.05.12 16:07
I attest to the accuracy and authenticity of this order/judgment Punjab & Haryana High Court at Chandigarh