AI Structured Summary
Not yet generated for this judgment
Judgment
I.A. No.7/2016 - for appropriate directions
Taken on Board.
Upon perusal of the contents of the application and upon hearing the learned counsel appearing for the parties, prima facie, it appears that an effort has been made to see that execution of a decree of this Court is being made inexcutable and this Court cannot be a silent spectator of the said fact and therefore, we direct that status quo shall be maintained by the parties with regard to the following properties referred to in para (d)(ii) of the application:
"(d)(ii) lands, works, property and portions of the SYL canal and all lands within the alignment of the SYL canal within the territories of the State of Punjab which are covered by the judgments of this Court in State of Haryana v State of Punjab, (2002) 2 SCC 507 (paragraphs 18 and 19) and State of Haryana v State of Punjab, (2004) 12 SCC 712 (paragraph 96),"
In the circumstances, it is further directed that
(i) The Secretary, Home Department, Union of India,
(ii) The Chief Secretary, State of Punjab and
(iii)The Director General of Police, State of Punjab are appointed as Court Receivers as prayed for in para (d)(ii) and all the properties referred to in the said para shall be deemed to have vested in them and they shall also see that status quo is maintained with regard to the properties referred to herein-above.
Counter affidavits to the application be filed on or before 28th March, 2016.
List these matters on 31st March, 2016 at 2.00 p.m. as Part-heard.