Satnam Singh vs State Of Punjab And Others
2023 Latest Caselaw 15048 P&H

                        CWP-19466-2023                                                    -1-
                                                               Neutral Citation No. 2023:PHHC:115759

                        113
                                IN THE HIGH COURT OF PUNJAB AND HARYANA
                                              AT CHANDIGARH

                                                          CWP-19466-2023
                                                          Date of Decision: September 04, 2023

                        Satnam Singh                                          ......Petitioner

                                          Versus

                        The State of Punjab and others
                                                                           ......Respondents

                        CORAM: HON'BLE MR.JUSTICE RAJESH BHARDWAJ

                        Present:    Mr.Prateek Sodhi, Advocate
                                    for the petitioner.
                                           ........

RAJESH BHARDWAJ, J.(ORAL)

Petitioner has approached this Court praying for quashing of

order dated 09.11.2015, vide which allotment in favour of the petitioner qua

the property in question of which conveyance deed, dated 13.08.2008,

Annexure P-1, had been executed in favour of the petitioner, is alleged to

have been cancelled. It is further prayed to quash the Rapat No.180, dated

05.01.2016, Annexure P-5, whereby allotment in favour of the petitioner is

alleged to have been cancelled.

It has been contended by counsel for the petitioner that

representation, Annexure P-6, was filed by the petitioner before respondent

Nos.1 and 2, on 24.08.2023, but no decision has been taken on the same till

date.

Notice of motion to official respondents only at this stage.

On asking of the Court, Ms.Akshita Chauhan, Deputy Advocate

General, Punjab, who is present in Court, accepts notice on behalf of the MEENU 2023.09.05 12:41 I attest to the accuracy and integrity of this order/judgment

Neutral Citation No. 2023:PHHC:115759

respondents/State.

After hearing counsel for the parties and going through the facts

and circumstances of the case, the present petition is disposed of with a

direction to respondent No.1, i.e. Secretary to Government, Department of

Revenue, Rehabilitation and Disaster Management, Punjab, to decide the

representation, dated 24.08.2023, Annexure P-6, expeditiously in accordance

with law preferably within one month from the date of receipt of certified

copy of this order.

                        September 04, 2023                          ( RAJESH BHARDWAJ )
                        meenuss                                            JUDGE

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




MEENU
2023.09.05 12:41
I attest to the accuracy and
integrity of this
order/judgment