Naresh Kumar vs State Of Punjab And Others
2023 Latest Caselaw 11960 P&H

                                                          Neutral Citation No:=2023:PHHC:100438




115                                                        2023:PHHC:100438
      IN THE HIGH COURT OF PUNJAB AND HARYANA
                   AT CHANDIGARH

                                            CWP-16869-2023
                                            Date of decision : 04.08.2023

Naresh Kumar                                                  .....Petitioner

                          versus

State of Punjab and others                                    ..... Respondents

CORAM : HON'BLE MR. JUSTICE RAJESH BHARDWAJ
           ***
Present :- Mr. Aman Bansal, Advocate
           for the petitioner.
           ***
RAJESH BHARDWAJ, J. (Oral)

Prayer in the present petition is for issuance of directions to

respondents No.2 to 4 to correct/enter the name of petitioner as owner in

possession of the land in question in the revenue record in view of the

judgment and decree dated 13.11.1990 passed in Civil Suit No.337 of

10.09.1985 as inadvertently in the revenue record the ownership of the

land is shown in the name of the Mandir Shri Devi Ji Dera Bhai Mool

Chand Sahib whose Baitmam is petitioner only and despite of several

visits, representations/reminders no positive steps have been taken by the

revenue authorities till today and legal notice dated 09.05.2023

(Annexure P-25) was also served but till today neither the petitioner was

called nor any reply has been received.

It has been submitted by learned counsel for the petitioner

that for the redressal of his grievance, petitioner has issued a legal notice

dated 09.05.2023 (Annexure P-25) to the Deputy Commissioner Sangrur,

District Sangrur i.e. respondent No.2 but the same has not been taken into

consideration by the respondent till date.

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Neutral Citation No:=2023:PHHC:100438

CWP-16869-2023 -2- 2023:PHHC:100438

Notice of motion.

On asking of the Court, Ms. Akshita Chauhan, DAG, Punjab

accepts notice on behalf of the respondents-State. She, on instructions,

has apprised this Court that the representation is pending and the same

would be decided within two months.

After hearing counsel for the parties and perusing the record,

respondent No.2 is directed to decide the legal notice dated 09.05.2023

(Annexure P-25) given by the petitioner expeditiously preferably within

two months from today in accordance with law.

In view of the above, present petition is disposed of.

                                            ( RAJESH BHARDWAJ )
04.08.2023                                        JUDGE
m. sharma

             Whether speaking/reasoned        :      Yes/No
             Whether reportable               :      Yes/No

Neutral Citation No:=2023:PHHC:100438

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