Mihan Singh And Another vs Gram Panchayat Ram Nagar Chunni ...
2022 Latest Caselaw 1267 P&H

       IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                      CHANDIGARH
142

                                                          CR-760-2022(O&M)
                                                     Date of Order: 07.03.2022

MIHAN SINGH AND ANOTHER                                           ..Petitioners

                                     Versus

GRAM PANCHAYAT RAM NAGAR CHUNNI WALA                              ..Respondent

CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL Present: Mr. Baldev Singh Sodhi, Advocate for the petitioner.

ANIL KSHETARPAL, J(Oral)

The decree holder assails the correctness of order passed by the

Executing Court on 25.11.2021, while calling him upon to prove that the

judgment and decree dated 06.07.2017, has been violated. He alleges that the

judgment debtor, despite the opportunity, has failed to obey the decree.

The Executing Court has passed the order after appreciating the

facts available on record. The petitioners claim that the Court has passed a

decree for permanent injunction restraining the defendants from digging the

land/remaining earth from the suit land. The judgment debtor is a Gram

Panchayat.

Before any further order is passed, it is for the petitioners to

prove that there is a violation of a decree.

Hence, no ground to interfere is made out.

Dismissed.

All the pending miscellaneous applications, if any, are also

disposed of.

March 07th, 2022                                      (ANIL KSHETARPAL)
Ay                                                          JUDGE
Whether speaking/reasoned                : Yes/No
Whether reportable                       : Yes/No

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