Dharminder Singh And Another vs Varinder Sobati
2024 Latest Caselaw 8242 P&H

Punjab-Haryana High Court

Dharminder Singh And Another vs Varinder Sobati on 19 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                     2024:PHHC:052941

                            107
                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                                                                          CR-748-2020 (O&M)
                                                                          Date of decision : 19.04.2024


                            Dharminder Singh & Anr.                                         ... Petitioner(s)

                                                               Versus

                            Varinder Sobati                                               ... Respondent(s)



                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN



                            Present :    Mr. Hitesh Ghai, Advocate for the petitioners.

                                         Mr. B.S. Bali, Addl. AG Punjab.

                                         Mr. Ravneet S. Joshi, Advocate
                                         for the applicant in CM-2678-CII-2023.


                            ALKA SARIN, J. (ORAL)

1. Pursuant to the order dated 07.03.2024, Under Secretary to

Government of Punjab, Department of Agriculture and Farmers Welfare, is

present in Court. Learned counsel for the State on instructions has

admitted that in the resolution passed by the Gram Panchayat, khasra

numbers mentioned in the present revision petition are not there. The learned

counsel for the State on instructions has further contended that there is not a

single document to show that these khasra numbers were ever acquired by

the Government.

2. In view of the stand taken by the State, the order dated

02.05.2019 is not sustainable in law and the same is accordingly set aside.

integrity of this order/judgment.

                                                                                        2024:PHHC:052941

                            CR-748-2020 (O&M)                                                     -2-

The matter is remanded to the Executing Court to decide the same in

accordance with law after hearing all the stake-holders.

3. Disposed off accordingly. Pending applications, if any, also

stand disposed off.

                            19.04.2024                                  ( ALKA SARIN )
                            Yogesh Sharma                                    JUDGE

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

integrity of this order/judgment.