Baljinder Singh vs Santokh Singh And Others
2024 Latest Caselaw 7247 P&H

Punjab-Haryana High Court

Baljinder Singh vs Santokh Singh And Others on 4 April, 2024

Author: Deepak Sibal

Bench: Deepak Sibal

                                      Neutral Citation No:=2024:PHHC:045600-DB




                                                              2024:PHHC:045600-DB
      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                   CHANDIGARH
116                                                 LPA-860-2024 (O&M)
                                                    Date of decision: 04.04.2024
BALJINDER SINGH
                                                                        ...Appellant
                                      VERSUS
SANTOKH SINGH AND OTHERS                                            ...Respondents

CORAM : HON'BLE MR. JUSTICE DEEPAK SIBAL
        HON'BLE MR. JUSTICE DEEPAK MANCHANDA

Present:      Mr. Sherry K. Singla, Advocate
              for the appellant
                     ****

DEEPAK SIBAL, J.(ORAL)

(1) Learned counsel for the appellant contends that in the light of

Section 16 of the Punjab Land Revenue Act, 1887 (for short-the Act), as

amended on 10.12.2020, once the appellant had already challenged 'Naksha

Bey' and 'Naksha Zeem' before the Financial Commissioner, challenge to the

consequential 'Sannad Takseem' is barred but as this fact could not be brought

to the notice of the learned Single Judge at the time or before passing of the

impugned judgment, he be permitted to withdraw the present appeal with

liberty to move an appropriate application before the learned Single Judge

seeking review of the impugned judgment.

(2) Dismissed as withdrawn with the liberty as prayed for.

(3) All pending miscellaneous application(s) also stand disposed of.

(DEEPAK SIBAL) JUDGE

(DEEPAK MANCHANDA) JUDGE April 04, 2024 Nisha Yadav Whether reasoned/speaking? Yes/No Whether reportable? Yes/No

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