Darya Singh Through Lrs vs State Of Haryana And Others
2024 Latest Caselaw 7443 P&H

Punjab-Haryana High Court

Darya Singh Through Lrs vs State Of Haryana And Others on 8 April, 2024

Author: Rajesh Bhardwaj

Bench: Rajesh Bhardwaj

                                       Neutral Citation No:=2024:PHHC:047400



134
                                                      2024:PHHC:047400

        IN THE HIGH COURT OF PUNJAB AND HARYANA
                      AT CHANDIGARH

                                               CWP-7923-2024
                                               Date of decision : 08.04.2024

Darya Singh through LRs                                      .....Petitioners

                            versus

State of Haryana and others                                 ..... Respondents

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

Present :-   Mr. Rajiv Kumar Saini, Advocate
             for the petitioners.

        ***
RAJESH BHARDWAJ, J. (Oral)

Prayer in the present petition is for directing respondent No.3-

The Sub Divisional Magistrate-cum-prescribed Authority-cum-Allotment

Authority, Gohana, Sonepat, Haryana to decide the case of the petitioners as

soon as possible within any time frame. Further prayer has been made for

deciding the case of the petitioners as per earlier decided cases vide

judgments dated 11.04.1990 (Annexure P-1) in ROR No.402 of 1988-89.

It has been submitted by counsel for the petitioners that case of

the petitioners is pending before respondent No.3 but no decision thereon

has been taken till date.

Notice of motion.

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

accepts notice on behalf of the State. She, on instructions from Mr. Vivek

Arya, SDM Gohana, has submitted that notices have been issued to the

parties concerned and every effort would be made by respondent No.3 to

conclude the proceedings expeditiously.

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Neutral Citation No:=2024:PHHC:047400

CWP-7923-2024 -2- 2024:PHHC:047400

Heard. In view of the submissions made by counsel for the

parties, the present petition is disposed of with a direction to respondent

No.3 to decide the case of the petitioners pending before him within a period

of three months from today.

Petition is disposed of accordingly.

                                              ( RAJESH BHARDWAJ )
08.04.2024                                          JUDGE
m. sharma

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




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