Chander Singh vs The Assistant Collectorand Ors
2024 Latest Caselaw 18917 P&H

Punjab-Haryana High Court

Chander Singh vs The Assistant Collectorand Ors on 25 October, 2024

               CWP-6679-1999 (O&M)                                                              -1-

               210
                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH
                                                  ****
                                                         CWP-6679-1999 (O&M)
                                                         Date of Decision: 25.10.2024

               Chander Singh
                                                                                           ....Petitioner

                                                             Versus


               The Assistant Collector II Grade, Jind and others
                                                                                     ....Respondents

               CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

               Present :                 Mr. Ashok Kumar Verma, Advocate
                                         for the petitioner.

                                         Mr. Praveen Chander Goyal, Addl. A.G., Haryana.

                                         Mr. Anas Ahmed, Advocate for
                                         Mr. Kuldeep Sharma, Advocate
                                         for respondents No.4 to 9.

                                 ***
               HARSH BUNGER, J. (Oral)

1. This petition has been filed under Articles 226/227 of the

Constitution of India inter alia seeking issuance of appropriate writ for

quashing order dated 29.03.1996 (Annexure P-4), order dated 29.08.1997

(Annexure P-5) and order dated 08.10.1998 (Annexure P-6).

2. Learned counsel for the petitioner submits that the matter

pertains to the correction of Khasra Girdawari and by now, subsequent

jamabandis must have been prepared to further extent. Learned counsel

further submits that despite his best efforts, he has not been able to get in

touch with the petitioner and pleads no instructions.

3. In view of the above, the instant petition is dismissed for

non-prosecution.

authenticity of this document/judgment

CWP-6679-1999 (O&M) -2-

4. All pending application(s), if any, shall stand closed.

5. A copy of this order be sent to the petitioner at the address

mentioned in the Memo of Parties.

               25.10.2024                                                       (HARSH BUNGER)
               Himani                                                               JUDGE
               Whether speaking/reasoned:                   Yes/No
               Whether reportable:                          Yes/No

authenticity of this document/judgment