Abhay Ram vs State Of Haryana And Anr
2023 Latest Caselaw 12531 P&H

                                                          Neutral Citation No:=2023:PHHC:104209




233-2                                                   2023:PHHC:104209
        IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH

                                            CWP-27409-2018
                                            Date of decision: 09.08.2023

Abhay Ram                                                     ..... Petitioner

                                   versus

State of Haryana and another                              ..... Respondents

CORAM: HON'BLE MR. JUSTICE RAJESH BHARDWAJ

Present:- Mr. S.K. Kaushik, Advocate for the petitioners.

Mr. Rajneesh Chadwal, AAG, Haryana.

RAJESH BHARDWAJ J. (ORAL)

Prayer in the present petition is for issuance of direction to

the official respondent for entering/recording the mutation of land which

was allotted to the petitioner vide Allotment Letter dated 28.11.1977 in

view of the fact that petitioner/allottee has already deposited the entire

amount along with interest with regard to the land allotted to him making

him the owner of land.

It has been contended by counsel for the petitioner that for

the redressal of grievance of the petitioner, he already filed a application

dated 01.02.2014, however, the same is pending consideration before the

respondent-authorities. He has submitted that the matter is squarely

covered by the decision of CWP-4418 of 2021 titled as Parmeshwari @

Panmeshwari Vs. State of Haryana and others decided on 19.04.2022

wherein it was held that delay in deposit of installments would not

deprive the allottee of his right to allotment as a landless person. The

only remedy available to the State is to recover the installments as

arrears of land revenue. He submits that the case of the

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Neutral Citation No:=2023:PHHC:104209

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petitioners is also at par with the petitioners in CWP-4418-2021. Learned

counsel for the petitioners further submits that the representations were

filed time and again however, no decision on the same has been taken so

far.

After hearing counsel for the parties, the present petition is

disposed of with direction to respondent No.2 that in case the application

dated 01.02.2014 (Annexure P-5) is not decided till date, the same be

decided keeping in view the contentions raised by counsel for the

petitioners.

The respondent would be at liberty to hear the petitioners and

appreciate the submissions made by them including the applicability of

the judgment to his case and decide the same (if not already decided )

with an independent mind within a period of 04 weeks from today.

                                              ( RAJESH BHARDWAJ )
09.08.2023                                          JUDGE
m. sharma


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

Neutral Citation No:=2023:PHHC:104209

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