Bhan Ram @ Bhana Ram And Others vs State Of Haryana And Others
2023 Latest Caselaw 12569 P&H

                                                  Neutral Citation No:=2023:PHHC:103245-DB




                           2023:PHHC:103245-DB
  IN THE HIGH COURT OF PUNJAB AND HARYANA
               AT CHANDIGARH
246                                                        CWP-2672-2020
                                         Date of Decision : August 09, 2023

BHAN RAM @ BHANA RAM AND OTHERS
                                                                  .....Petitioners

                                    VERSUS

STATE OF HARYANA AND OTHERS
                                                               .....Respondents

CORAM: HON'BLE MR. JUSTICE SURESHWAR THAKUR HON'BLE MR. JUSTICE KULDEEP TIWARI

Present : Mr. Vivek K.Thakur, Advocate for the petitioners.

Mr. Saurabh Mago, DAG, Haryana.

SURESHWAR THAKUR. J.(Oral) Disposed of with a mandamus upon the respondent concerned, to in terms of the relevant instructions and policy, more especially as carried in Annexure P-1, thus consider the grant of writ relief to the petitioners. The said decision shall be made positively within two months from today after hearing all the affected persons. However, till the said decision is made, thereupto, the Assistant Collector concerned, though may carry further proceedings in the petition instituted before him under Section 7 of the Punjab Village Common Lands (Regulation) Act, 1961 but may not pronounce the judgment.

                                         (SURESHWAR THAKUR)
                                               JUDGE



                                          (KULDEEP TIWARI)
August 09, 2023                               JUDGE
ajay-1
           Whether speaking/reasoned.         :       Yes/No
           Whether Reportable.                :       Yes/No

Neutral Citation No:=2023:PHHC:103245-DB

1 of 1