Punjab-Haryana High Court
Sarita And Others vs Divisional Commissioner, Ambala ... on 1 May, 2024
Author: Rajesh Bhardwaj
Bench: Rajesh Bhardwaj
Neutral Citation No:=2024:PHHC:059761
2024:PHHC:059761
123
THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.9959 of 2024
Date of Decision: 01.05.2024
Sarita and others
..... Petitioners
Versus
Divisional Commissioner, Ambala Division,
Ambala and others ..... Respondents
CORAM : HON'BLE MR. JUSTICE RAJESH BHARDWAJ
***
Present: Mr. Deepanshu Matya, Advocate
for the petitioners.
***
RAJESH BHARDWAJ, J. (ORAL)
1. Present writ petition has been filed for directing respondent
No.1 to decide the revision petition preferred by respondents No.2 to 4
bearing Executive Revision No.68 of 2021-2022 instituted on 21.12.2021
i.e. Annexure P-5 pending before respondent No.1 preferred against order
dated 24.03.2021 passed by District Revenue Officer-cum-Collector
Ambala i.e. Annexure P-4 vide which the objections filed by respondents
No.2 to 4/Judgment Debtors were dismissed expeditiously in a time
bound manner in view of grounds mentioned in the petition and in the
interest of equity, justice and good conscience.
2. It has been submitted by learned counsel for the petitioners
that the petitioners purchased the suit land measuring 59 kanals 6 marlas
and 12 kanals vide two different sale deeds dated 23.12.2009
and 29.08.2010, respectively from its original owners i.e. proforma
1 of 3
Neutral Citation No:=2024:PHHC:059761
CWP No.9959 of 2024 -2- 2024:PHHC:059761
respondents. He has further submitted that the original owners/proforma
respondents filed a petition qua 31 kanals 16 marlas land for ejectment on
account of non payment of rent and the said petition was accepted. He
has submitted that thereafter proforma respondents filed the execution
application. He submits that respondents No.2 to 4 filed objections in the
execution petition, which were dismissed on 24.03.2021 by the
concerned District Revenue Officer-cum-Collector, Ambala. He submits
that thereafter the judgment debtor preferred the revision petition before
the learned Commissioner, Ambala Division against the order dated
24.03.2021, which is pending adjudication before respondent No.1 since
2021. He submits that there is an interim stay also granted in the same.
He submits that till date, there is no substantial progress in the revision
petition and the same is being prolonged by the respondents. He submits
that now the case is fixed for further hearing on 08.05.2024.
3. Notice of motion to the official respondents at this stage.
4. On asking of the Court, Ms. Upasna Dhawan, AAG,
Haryana appears and accepts notice on behalf of the respondents-State.
5. Heard.
6. On hearing learned counsel for the parties and perusing the
record, it is apparent that the case was already decided in favour of the
petitioners by the Sub Divisional Magistrate, Ambala and the revision
petition is pending since 2021, which is fixed for 08.05.2024.
7. In view of the above position, the present petition is
disposed of with a direction to respondent No.1 i.e. Divisional
Commissioner, Ambala Division, Ambala to decide the revision petition
2 of 3
Neutral Citation No:=2024:PHHC:059761
CWP No.9959 of 2024 -3- 2024:PHHC:059761
pending before him after hearing both the sides expeditiously within a
period of two months from the date already fixed i.e. 08.05.2024, in
accordance with law.
(RAJESH BHARDWAJ)
JUDGE
01.05.2024
rittu
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
3 of 3
