Harminder Singh And Anr vs State Of Punjab And Ors
2023 Latest Caselaw 21660 P&H

Punjab-Haryana High Court

Harminder Singh And Anr vs State Of Punjab And Ors on 12 December, 2023

Author: Rajesh Bhardwaj

Bench: Rajesh Bhardwaj

                                                           Neutral Citation No:=2023:PHHC:159240




244                                                      2023:PHHC:159240

      IN THE HIGH COURT OF PUNJAB AND HARYANA
                   AT CHANDIGARH

                                             CWP-9099-2018
                                             Date of decision : 12.12.2023

Harminder Singh and another                                      .....Petitioners

                          versus

State of Punjab and others                                     ..... Respondents

CORAM : HON'BLE MR. JUSTICE RAJESH BHARDWAJ
        ***

Present :-    Mr. Mohd. Yousaf, Advocate
              for the petitioners.

              Mr. Navneet Singh, Senior DAG, Punjab.

              Mr. Hitesh Ghai, Advocate
              for respondents No.5 to 9.
              ***
RAJESH BHARDWAJ, J. (Oral)

Prayer in the present petition is for quashing the order dated

02.04.2018 (Annexure P-4) passed by respondent No.2 being illegal

arbitrary, void and in violation of the judgment and decree dated

07.10.1985.

Learned counsel for the petitioners has submitted that the

petitioners were given land as per decree dated 07.10.1985. He submits

that the respondents filed revision against the same before the Financial

Commissioner wherein it was prayed that the possession should not be

disturbed. He submits that the order of the Financial Commissioner is

under challenge in this petition. It is submitted that during the pendency

of the present petition, both the parties who are close relatives have

amicably resolved their issues by way of compromise. It is submitted that

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CWP-9099-2018 -2- 2023:PHHC:159240

as per the compromise, both the sides have agreed that the possession of

both the sides be maintained and that the impugned order passed by the

Financial Commissioner be set aside in view of the compromise arrived at

between the parties.

Learned counsel for the respondents has also affirmed the

submissions made by counsel for the petitioners. He has also fairly

submitted that respondent No.5 has already executed his affidavit dated

11.12.2023 to that effect and thus, he agrees with the compromise arrived

at between the parties. Both the counsels are ad idem that in view of the

compromise, order of the Financial Commissioner be set aside. Copy of

the affidavit is also placed on record.

In view of the settlement effected between the parties, order

dated 02.04.2018 passed by respondent No.2 is set aside and the present

petition is disposed of.

                                                   ( RAJESH BHARDWAJ )
12.12.2023                                               JUDGE
m. sharma

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

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