Bhim Dev Singh Sehgal & Ors Vs. Jai Singh Gill & Ors [2008] Insc 205 (19 February 2008)
H.K. Sema & Markandey Katju
O R D E R CONTEMPT PETITION (C) NO.6-7 OF 2005 IN SLP (C) NO.16737/1994 AND 10417/1997
In compliance of our order dated 16/1/2008, SSP, Patiala has filed a detailed affidavit/compliance report. Para 2 of the said report reads as under:- "That in compliance with the order dt.16/01/08 the deponent alongwith Revenue officials visited the spot to find out whether the physical possession of the land has been delivered to the applicant or not. During the visit at the spot the deponent found that the physical possession of the land has not been delivered to the applicant, therefore, the deponent got vacated the land from the unauthorised possession of Mohinder Singh s/o Sham Singh, Darbara Singh, Gurbachan Singh, Shingara Singh, sons of Kartar Singh, Resham Singh, Nirmal Singh, sons of Desa Singh, s/o Bishan Singh, Balkar Singh, s/o Bishan Singh, Chhota Singh, Karam Singh, Dharam Singh, sons of Joginder Singh, Ram Krishan, Gurmail Singh sons Budha Singh, Chand Singh, Ram Asra sons of late Ralla .......2.
- 2 - Singh. The physical possession of the land has been delivered to the applicant Arjan Dev Singh Sehgal, Bhimdev Singh Sehgal and Madhu Lata d/o Sukhdev Singh r/o Vill.Hakimpura by ploughing the standing crop with Tractor in the presence of Sub Divisional Magistrate, Nabha and DSP/Nabha and SHO, Police Station Bhadson after due demarcation of land by revenue authorities."
In view of the compliance report filed by the SSP, Patiala, contempt petitions do not survive and are, accordingly, disposed of.
