CourtKutchehry.com
High CourtsSingle Bench(2020) 03 P&H CK 0054

Paramjit Kaur And Another vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · Decided on 4 March 2020

HON’BLE JUDGES
Sudhir Mittal, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 6078 Of 2020

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

6 paragraphs · 191 words

Sudhir Mittal, J

1.

The petitioners are aggrieved because revision petition filed before Commissioner, Ambala Division, Ambala, against order dated 22.04.2019 passed by the Assistant Collector, Ambala is not being decided. The petitioners had filed an application for stay of mutation proceedings but the same was rejected vide order dated 22.04.2019. Now, the mutation proceedings are nearing completion but the learned Commissioner has not decided the revision petition. He has not even passed an order on the stay application.

2.

Notice of motion to respondents No. 1 to 3 only.

3.

At the asking of the Court, Mr. Manish Dadwal, AAG Haryana, accepts notice on behalf of respondents No. 1 to 3 and waive service. Let three copies of the paper book be supplied to him during the course of the day.

4.

Considering the nature of order being passed filing of written statement is not necessary.

5.

The writ petition is disposed of with direction to respondent No. 2 to pass an order on the pending stay application within two weeks from the date of receipt of certified copy of this order. The main revision petition be also decided expeditiously.