Joginder Singh vs State Of Punjab And Others
2023 Latest Caselaw 14058 P&H

                        CWP-18636-2023                                                           -1-
                                                                2023:PHHC:111969

                        120
                               IN THE HIGH COURT OF PUNJAB AND HARYANA
                                             AT CHANDIGARH
                                               CWP-18636-2023
                                                Date of Decision: August 24, 2023

                        Joginder Singh                                       ......Petitioner
                                          Versus
                        State of Punjab and others
                                                                             ......Respondents

                        CORAM: HON'BLE MR.JUSTICE RAJESH BHARDWAJ

                        Present:     Mr.P.K.S.Phoolka, Advocate
                                     for the petitioner.
                                            ........

RAJESH BHARDWAJ, J.(ORAL)

Petitioner has approached this Court praying for issuance of

directions to respondent No.1 for taking up the case ROR No.558 of 2023

for preliminary hearing and deciding the application for grant of stay of the

partition proceedings.

It has been contended by counsel for the petitioner that for

redressal of his grievances, the petitioner has already filed ROR alongwith

stay application, however, the same is not being heard by respondent No.2-

authority. He submits that warrants of possession have already been issued

and if the same are executed without hearing the stay application in the ROR

filed, the petitioner would suffer an irreparable loss.

Notice of motion to official respondents only at this stage.

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

who is present in Court, accepts notice on behalf of the respondents/State

and submits, on instructions, that ROR is fixed for hearing on 28.08.2023.

After hearing counsel for the parties and going through the facts

and circumstances of the case, the present petition is disposed of with a MEENU 2023.08.25 18:48 I attest to the accuracy and integrity of this order/judgment

2023:PHHC:111969

direction to respondent No.2, i.e. Financial Commissioner (Revenue),

Punjab, to hear the stay application which is filed alongwith ROR on the

date fixed, i.e. 28.08.2023 and decide the same expeditiously in accordance

with law.

No coercive action would be taken against the petitioner till

28.08.2023.

                        August 24, 2023                            ( RAJESH BHARDWAJ )
                        meenuss                                           JUDGE

                        1.     Whether speaking/reasoned ?         Yes/No
                        2.     Whether reportable ?                Yes/No




MEENU
2023.08.25 18:48
I attest to the accuracy and
integrity of this
order/judgment