Patras Masih vs State of Punjab and others

Ranjit Singh, J.—This order will dispose of Civil Writ Petition Nos. 9821 of 2010 (Patras Masih Vs. State of Punjab and others) and

16268 of 2010 (Pargat Masih Vs. State of Punjab and others). The facts, as are relevant for disposal of these writ petition, have been taken from

Civil Writ Petition No. 9821 of 2010. The petitioner has filed this writ petition for quashing of order dated 17.9.2008 (Annexure P-8) and the

order passed prior thereto whereby the Girdawari of land measuring 32 kanals comprised in Hadbasat No. 721, Khewat No. 153, Khatauni No.

245, Quilla No. 53 R 14 (8-0), 15 (8-0), 16 (8-0) and 25 (8-0) situated in village Fattu Barkat, Tehsil and District Gurdaspur has been changed

from the name of the petitioner to the name of respondent No. 6. As per the petitioner, this Khasra Girdawari has been change while ignoring the

findings returned by the Civil Court, copy of which are annexed with the petition as Annexures P-2 and P-6.

The State has filed response, pointing out that the possession was with respondent No. 6. Respondent No. 6, however, has come before this

Court, stating that in the meantime the possession has gone to Sukhwinder Singh etc. and Khasra Girdawari has accordingly been changed to their

names. Rather, counsel appearing for respondent No. 6 has supplied a copy of Khasra Girdawari in favour of Sukhwinder Singh etc.

Faced with this situation, counsel seeks permission not to press this petition so as to enable him to avail his remedy against the latest Khasra

Girdawari entered in favour of Sukhwinder Singh etc. Allowed as prayed for. The petitioner would be at liberty to take any appropriate

proceedings against this Khasra Girdawari. The writ petitions are accordingly disposed of.