Chanika Devi vs Sub Divisional Collector

Jyotsna Rewal Dua, J

The case projected by the petitioner is that her maternal grandmother, Smt. Nagro Devi, was allotted land in Khasra Nos.171-173, measuring 10

Kanals 11 Marlas, located at Mohal Bhuara, Tehsil Jaisinghpur, District Kangra on 28.07.1972 for cultivation/construction in accordance with the

provisions of Punjab Village Common Land (Regulations) Rules, 1964. However, mutation with respect to this land was not sanctioned in her favour.

This fact was detected by her legal heirs after the demise of Smt. Nagro Devi, whereafter, her legal heirs including the present petitioner requested

the authorities for attesting the mutation of the land in their favour.

It has been submitted that the petitioner has preferred an appeal to the respondent, i.e. Sub-Divisional Collector, Jaisinghpur, District Kangra, in this

regard. However, the same has not been decided even after lapse of sufficient period. The petitioner, therefore, seeks a direction to the respondent

for decision of her pending appeal before the respondent.

Learned Deputy Advocate General submits that the appeal could not be decided by the respondent due to COVID-19 pandemic. Be that as it may.

In the facts and circumstances of the case, without adverting to the merits of the matter, instant petition is disposed of with a direction to the

respondent to decide the appeal preferred by the petitioner (Annexure P/5) in accordance with law, within a period of two months from today.

The petition stands disposed of in the above terms, so also the pending miscellaneous application(s), if any.