Parbal Singh vs State of H.P. and Another

V.K. Ahuja, J.—Present petition has been filed by the Petitioner under Article 227 of the Constitution of India for directions to the Respondents to decide the application annexure P-1 filed by him for correction of northern karukans, which application is allegedly pending before the Respondents since long. In the reply filed by the Respondents, they had taken the plea that no such application is pending before Respondent No. 2. Respondent No. 2 has also filed an affidavit in compliance to the orders passed by this Court on 26.7.2011, which reads as under:

That as per the office-record no application of the Petitioner, annexed as Annexure P-1 with the petition, for correction of northern "karukans" of Khasra number 153, situated along side Nahan-Paonta Sahib main road in Village Kolar, is received or pending for decision in this office/court.

In view of the above position, in case no such application is pending before Respondent No. 2, as sworn in by Respondent No. 2 in his affidavit, the Petitioner is at liberty to file a fresh application within a period of two weeks from today and Respondent No. 2 shall decide the said application within a reasonable time after hearing both the parties.

The petition stands disposed of accordingly, so also the pending application(s), if any. A copy of this judgment be sent to Respondent No. 2 through the learned Assistant Advocate General present in the Court, for compliance.