Tarlochan Singh And Ors vs State Of Haryana And Another
2023 Latest Caselaw 14819 P&H

                        CWP-37438-2019                                            -1-
                                                                 Neutral Citation No. 2023:PHHC:114559

                        102
                               IN THE HIGH COURT OF PUNJAB AND HARYANA
                                             AT CHANDIGARH

                                                         CWP-37438-2019
                                                         Date of Decision: September 01, 2023

                        Tarlochan Singh and others
                                                                              ......Petitioners
                                            Versus

                        State of Haryana and another
                                                                           ......Respondents

                        CORAM: HON'BLE MR.JUSTICE RAJESH BHARDWAJ

                        Present:     Mr.Surender Dhull, Advocate
                                     for the petitioners.

                                     Ms.Upasana Dhawan, AAG, Haryana.
                                          ........

RAJESH BHARDWAJ, J.(ORAL)

Instant writ petition has been filed under Articles 226/227 of the

Constitution of India praying for issuance of a writ in the nature of

mandamus directing respondents to decide the applications filed by the

petitioners for allotment of the surplus land/tenant permissible area for the

reasons stated in the writ petition.

It has been contended by counsel for the petitioners that

application, Annexure P-3, was filed by the petitioners on 19.09.2019 but no

decision has been taken on the same till date.

Learned State counsel submits, on instructions from Mr.Jatinder

Kumar, Reader from the Office of SDO-cum-Prescribed Authority, Gulha,

that the application of the petitioner will be decided within two months.

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 2023.09.02 10:18 integrity of this order/judgment direction to respondent No.2, i.e. Sub Divisional Officer(Civil)-cum- I attest to the accuracy and

Neutral Citation No. 2023:PHHC:114559

Prescribed Authority, Surplus Area, Guhla, District Kaithal, to decide the

application, dated 19.09.2019, Annexure P-3, expeditiously in accordance

with law preferably within two months from the date of receipt of certified

copy of this order.

                        September 01, 2023                         ( RAJESH BHARDWAJ )
                        meenuss                                           JUDGE

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




MEENU
2023.09.02 10:18
I attest to the accuracy and
integrity of this
order/judgment