Angrej Singh And Another vs State Of Punjab And Others
2022 Latest Caselaw 17600 P&H

114
 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
                                                   CWP-29723-2022
                                                   Date of Decision: 22.12.2022

Angrej Singh and another
                                                                     ....Petitioners

                                              VS

State of Punjab and others
                                                                     ....Respondents
CORAM: HON'BLE MR. JUSTICE SUDHIR MITTAL
Present:Mr. Narinder Singh Dadwal, Advocate
        for the petitioners
                                    *****
SUDHIR MITTAL, J. (Oral)

It is submitted that vide judgment and decree dated 24.09.1997 passed

in Civil Suit No. 371-1 dated 09.03.1989 the predecessor-in-interest of the

petitioner was declared owner to the extent of 1/3rd share in land mentioned in the

decree sheet. However, mutation on the basis thereof has not been entered till date.

Legal notice dated 09.02.2022 (Annexure P-5) has also not yielded any positive

result.

Notice of motion to respondents No. 1 to 4 only.

Mr. Gurvinder Singh, AAG Punjab notice on behalf of respondents

No. 1 to 4 and waives service.

Considering the nature of the order being passed, there is no necessity

to file reply.

The writ petition is disposed of with a direction to respondent No. 3 to

decide the pending legal notice dated 09.02.2022 (Annexure P-5) by passing a

speaking order within eight weeks from the date of receipt of certified copy of this

order.

                                                               ( SUDHIR MITTAL )
22.12.2022                                                          JUDGE
reena
                       Whether speaking/reasoned               Yes/No
                       Whether Reportable :                    Yes/No
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