Minor Irrigation Tubewell Corporation ... vs Amir Singh & Others
2024 Latest Caselaw 8240 P&H

Punjab-Haryana High Court

Minor Irrigation Tubewell Corporation ... vs Amir Singh & Others on 19 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                    2024:PHHC:052927

                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


                        213                                           RSA No.1851 of 1997
                                                                      Date of Decision : 19.04.2024


                        Minor Irrigation Tubewell Corporation, Fatehabad                 ....Appellant

                                                          VERSUS

                        Hamir Singh and Others                                         ....Respondents


                        CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                        Present :    Mr. Pritam Singh Saini, Advocate for the appellant.


                        ALKA SARIN, J. (Oral)

1. Learned counsel for the defendant-appellant would contend that

the suit was filed for declaration to the effect that the plaintiff-respondents

were in possession of the suit land and that the defendant-appellant herein

had forcibly and illegally installed a tube-well in Rect. No.238, Khasra

No.22 (0-10) without the consent of the plaintiff-respondents and proforma

defendants and without acquisition and without payment of compensation.

The suit was decreed by the Trial Court vide judgment and decree dated

06.09.1993. An appeal was preferred by the defendant-appellant herein

which was also dismissed vide judgment and decree dated 18.03.1997

passed by the First Appellate Court. Learned counsel for the defendant-

appellant states that though he has no written instructions in the matter,

however, the defendant-appellant Corporation itself had closed down in the

year 2002 and nothing survives in the present appeal, which has since been

rendered infructuous.

integrity of this order/judgment

RSA No.1851 of 1997 -2- 2024:PHHC:052927

2. Dismissed as having been rendered infructuous with liberty to

revive in case anything survives in the matter. Pending applications, if any,

also stand disposed off.

( ALKA SARIN ) 19.04.2024 JUDGE jk

NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO

integrity of this order/judgment