Joginder Singh And Ors vs Ac First Grade Dudhan Sadhan And Ors
2024 Latest Caselaw 7666 P&H

Punjab-Haryana High Court

Joginder Singh And Ors vs Ac First Grade Dudhan Sadhan And Ors on 10 April, 2024

Author: Rajesh Bhardwaj

Bench: Rajesh Bhardwaj

                     CWP-16286-2017                                                           -1-
                                                            Neutral Citation No. 2024:PHHC:048815

                     102
                               IN THE HIGH COURT OF PUNJAB AND HARYANA
                                             AT CHANDIGARH

                                                     CWP-16286-2017
                                                     Date of Decision: April 10, 2024

                     Joginder Singh and others
                                                                                 ......Petitioners
                                        Versus
                     Assistant Collector First Grade, Dudhan Sandhan and others

                                                                                  ......Respondents

                     CORAM: HON'BLE MR.JUSTICE RAJESH BHARDWAJ

                     Present:      Mr.Sherry K.Singla, Advocate
                                   for the petitioners.

                                   Mr.Navneet Singh, Sr.DAG, Punjab.

                                   Mr.Vishal Goel, Advocate
                                   for respondents No.2 and 3 (through VC).
                                          ........

                     RAJESH BHARDWAJ, J.(ORAL)

Prayer in the present petition is for quashing of impugned order,

dated 26.04.2017, passed by respondent No.1 (Annexure P-10) vide which

the objections filed by the petitioners against the proposed mode of partition

has been wrongly dismissed and impugned mode of partition has been

ordered to be sanctioned, which is contrary to the settled principles of law

governing the mode of partition in the partition cases and is also contrary to

the civil Court judgment and decree dated 09/11/2016, Annexure P-1.

It has been submitted by learned counsel for the parties that the

parties have amicably resolved the issue by way of compromise, dated

07.02.2024, copy of which has been placed on record and hence the present

petition may be disposed of as such.

2024.04.10 18:56 In view of the above statement made by learned counsel for the

Neutral Citation No. 2024:PHHC:048815

parties, the present petition is disposed of. However, the parties would be

bound by the terms of compromise effected between them.

                     April 10, 2024                             ( RAJESH BHARDWAJ )
                     meenuss                                           JUDGE
                     1.    Whether speaking/reasoned ?          Yes/No
                     2.    Whether reportable ?                 Yes/No