Bhim Singh vs State Of Haryana And Others
2023 Latest Caselaw 15322 P&H

                                                          Neutral Citation No:=2023:PHHC:117406




118                                                      2023:PHHC:117406

       IN THE HIGH COURT OF PUNJAB AND HARYANA
                    AT CHANDIGARH


                                            CWP-19793-2023
                                            Date of decision : 06.09.2023


Bhim Singh                                                    .....Petitioner

                          versus

State of Haryana and others                                   ..... Respondents


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

Present :-   Mr. Gunjan Mehta, Advocate
             for the petitioner.

             ***
RAJESH BHARDWAJ, J. (Oral)

Prayer in the present petition is for issuance of directions to

the official respondents to delete the name of respondent No.8 (Sushila

wife of Hari Krishan) as owner in the record prepared for Property ID

11HO1472, 11HO1647 and 11HO1656 for the purpose of issuing Legal

Ownership cards (Property Cards/Title Deeds) under 'SVAMITVA'

Scheme for Village Jauli, Tehsil Gohana, District Sonipat which has been

deceitfully got entered on the basis of forged and fabricated documents,

thereby negating the effect of judgment and decree dated 03.08.2011

(Annexure P-3) whereby petitioner is held to be owner of the property in

dispute and decree for possession was passed in favour of petitioner and

against respondent No.8 calling upon the defendants therein to handover

the vacant possession of property in dispute to the petitioner.

Learned counsel for the petitioner submits that for the

redressal of his grievance, petitioner has filed representation dated

1 of 2

Neutral Citation No:=2023:PHHC:117406

CWP-19793-2023 -2- 2023:PHHC:117406

17.07.2023 (Annexure P-10) before respondent No.6-Block Development

& Panchayat Officer, Gohana, Sonipat but the same has not been taken

into consideration by the said respondent till date.

Notice of motion.

On asking of the Court, Ms. Upasana Dhawan, AAG,

Haryana accepts notice on behalf of the respondents-State.

After hearing the counsel for the parties and perusing the

record, the present petition is disposed of with liberty to the petitioner to

file representation for redressal of his grievance to the Deputy

Commissioner-cum-Collector, District Sonipat within ten days from

today. If he files any such representation, then the Deputy Commissioner-

cum-Collector, District Sonipat would deal with and decide the same as

per law within four weeks from the date of filing of the same.

In view of the above, present petition is disposed of.

                                                  ( RAJESH BHARDWAJ )
06.09.2023                                              JUDGE
m. sharma

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




                                                         Neutral Citation No:=2023:PHHC:117406

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