Citation : 2023 Latest Caselaw 16505 P&H
Judgement Date : 21 September, 2023
Neutral Citation No:=2023:PHHC:124654
2023:PHHC:124654
121 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP-21149-2023
Date of Decision: 21.09.2023
Kashmir Gir @ Kashmir Giri ..... Petitioner
Versus
State of Punjab and others .......Respondents
CORAM: HON'BLE MR. JUSTICE RAJESH BHARDWAJ
Present: Ms. Shivya Sehgal, Advocate, for the petitioner.
Rajesh Bhardwaj, J. (ORAL)
Prayer in the present petition is for issuance of direction to respondent No.2 to take action on the representation dated 30.06.2022 (Annexure P-7) as the said representation deals with sanctioning of mutation qua passing of judgment dated 23.08.2012 (Annexure P-4) by this Hon'ble Court in RSA No.2479 of 2010 in which mutation No.12787 has been held to be unconstitutional by this Court.
Learned counsel for the petitioner has submitted that despite representation dated 30.06.2022 (Annexure P-7), no correction in the revenue record as per order of this Court passed in RSA-2479-2010, has been made by the official respondents.
Notice of motion.
Ms. Upasana Dhawan, Assistant Advocate General, Haryana, accepts notice on behalf of the respondent-State.
Heard.
The present petition is disposed of with an observation that in case the petitioner files an appropriate representation before respondent No.3- i.e. the Tehsildar, Khanna within 10 days from today for the redressal of his grievance then, respondent No.3 would decide the same in accordance with law within a period of four weeks from the date of its receipt by taking into consideration the order passed by this Court in abovesaid RSA.
(RAJESH BHARDWAJ)
21.09.2023 JUDGE
sharmila Whether Speaking/Reasoned : Yes/No
Whether Reportable : Yes/No
Neutral Citation No:=2023:PHHC:124654
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