Avtar Kaur vs State Of Punjab And Others
2024 Latest Caselaw 10370 P&H

Punjab-Haryana High Court

Avtar Kaur vs State Of Punjab And Others on 14 May, 2024

Author: Rajesh Bhardwaj

Bench: Rajesh Bhardwaj

              109
                    IN THE HIGH COURT OF PUNJAB AND HARYANA
                                  AT CHANDIGARH


                                                CWP-6930-2022
                                                Date of Decision: May 14, 2024

              Avtar Kaur
                                                                          ......Petitioner
                                   Versus

              State of Punjab and others
                                                                           ......Respondents

              CORAM: HON'BLE MR.JUSTICE RAJESH BHARDWAJ

              Present:      Mr.A.K.Khunger, Advocate
                            for the petitioner.

                            Mr.Navneet Singh, Sr.DAG, Punjab.
                                 ........

              RAJESH BHARDWAJ, J.(ORAL)

Petitioner has approached this Court praying for issuance of direction to the respondents to enter and sanction the mutation with regard to land measuring 5 kanal 14 marlas bearing khasra No.4//13 and 18/1 situated in the area of village Naushehra, District Amritsar, in favour of petitioner on the basis of judgment and decree dated 30.09.2016, Anenxure P-1, passed by learned Civil Judge, Junior Division, Amritsar, in the Civil suit No.147/16.01.2015.

Learned State counsel at the outset has submitted, on instructions from Amarjeet Singh, Tehsildar, Amritsar II, that the mutation, as prayed for by the petitioner in the present petition has been sanctioned in her favour by respondent No.3-Tehsildar on 09.05.2024.

In view of the above statement made by learned State counsel, it is apparent that grievances raised by the petitioner have already been redressed and thus, the present petition is disposed of as infructuous.

                      May 14, 2024                         ( RAJESH BHARDWAJ )
                      meenuss                                     JUDGE


                      1.     Whether speaking/reasoned ?   Yes/No



                             Whether reportable ?          Yes/No