Kamlesh Rani vs Deputy Commissioner -Cum ...
2023 Latest Caselaw 13899 P&H

MANPREET SINGH
2023.08.23 14:59

CM-13693-2023 in/and 2023:PHHC:109887 1
CWP-11104-2022 (O&M)

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

(102) CM-13693-2023 in/and
CWP-11104-2022 (O&M)
Date of Decision : 23.08.2023
Kamlesh Rani ...Petitioner
Versus

Deputy Commissioner-cum-District Collector, Hoshiarpur and others

...Respondents

CORAM: HON'BLE MRS. JUSTICE RITU TAGORE

Present: Mr. Gautam Pathania, Advocate for the applicant/respondent No.3.

Ms. Eknoor Kaur Sara, Advocate for the non-applicant/petitioner.

Mr. Ferry Sofat, Addl. AG, Punjab for respondents No.1 and 2.

aie 2 24s 24

RITU TAGORE, J (ORAL)

CM-13693-2023

Application is for placing on record compromise dated 25.05.2023 (Annexure A-1) effected between respondent No.3 and the

petitioner. Application is duly supported by affidavit of respondent No.3-

Thakur Chand.

Heard.

For the reasons mentioned in the application, same is allowed.

Compromise dated 25.05.2023 (Annexure A-1) is taken on record subject to

just exceptions.

At oral request and with consent of learned counsel for the

parties, main writ petition, which is fixed for hearing on 23.11.2023 is

preponed to today itself and is taken on board.

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MANPREET SINGH 2023.08.23 14:59

CM-13693-2023 in/and 2023:PHHC:109887 2 CWP-11104-2022 (O&M)

CWP-11104-2022

1. Prayer in this writ petition is for quashing order dated 03.11.2020 (Annexure P-2) passed by learned Sub-Divisional Magistrate, Hoshiarpur- cum-Maintenance Tribunal under Maintenance and Welfare of Parents and Senior Citizen Act, 2007 and order dated 31.03.2022 (Annexure P-4) passed by learned Deputy Commissioner-cum-District Collector, Hoshiarpur vide which gift deed dated 07.09.2018 (Annexure P-1) has been reversed in favour of respondent No.2.

2. Learned counsel for petitioner submits that parties have entered into compromise dated 25.05.2023 (Annexure A-1) arrived at between respondent No.3-Thakur Chand and the petitioner-Kamlesh Rani and have settled all their disputes amicably. She seeks permission to withdraw present writ petition with liberty to petitioner to move an appropriate application before the competent authority for implementation of the compromise.

3. Learned counsel for respondent No.3 verifies the factum of compromise arrived at between the parties. Writ petition is accordingly

dismissed as withdrawn with liberty as aforesaid.

4. Pending miscellaneous applications, if any, stand disposed of accordingly.

(RITU TAGORE) JUDGE 23.08.2023 Manpreet Whether speaking/reasoned Yes/No

Whether reportable : Yes/No

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