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Devender @ Devender Singh And ... vs Assitant Collector Ist Grade And ...
2023 Latest Caselaw 18973 P&H

Citation : 2023 Latest Caselaw 18973 P&H
Judgement Date : 2 November, 2023

Punjab-Haryana High Court
Devender @ Devender Singh And ... vs Assitant Collector Ist Grade And ... on 2 November, 2023
                        106                     Neutral Citation No. 2023:PHHC:139543
                               IN THE HIGH COURT OF PUNJAB AND HARYANA
                                             AT CHANDIGARH

                                                        CWP-21584-2023
                                                        Date of Decision: November 02, 2023

                        Devender @ Devender Singh and others
                                                                              ......Petitioners
                                           Versus

                        Assistant Collector, Ist Grade, Sonipat and others
                                                                              ......Respondents

                        CORAM: HON'BLE MR.JUSTICE RAJESH BHARDWAJ

                        Present:    Mr.Satpal Bhasin, Advocate
                                    for the petitioners.
                                           ........

RAJESH BHARDWAJ, J.(ORAL)

Petitioners have approached this Court praying for quashing of the impugned order dated 19.08.2019, Annexure P-6, passed by respondent No.1 with respect to issuance of Sanad Takseem, order dated 30.08.2019, Annexure P-7, whereby partition proceedings have been finalized without serving the petitioners as well as quashing of impugned order dated 24.04.2023, passed by respondent No.2, Annexure P-8, whereby revision petition filed against the order dated 30.08.2019 has been dismissed as not maintainable.

Learned counsel for the petitioners prays for withdrawal of this petition with liberty to the petitioners to avail any other remedy as available to them under the law.

Allowed as prayed for.

Petition is dismissed as withdrawn with liberty aforesaid.





                        November 02, 2023                            ( RAJESH BHARDWAJ )
                        meenuss                                             JUDGE
                        1.   Whether speaking/reasoned ?             Yes/No
                        2.   Whether reportable ?                    Yes/No

MEENU
2023.11.03 15:25
I attest to the accuracy and
integrity of this
order/judgment
 

 
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