Full Judgment Text
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CASE NO.:
Contempt Petition (civil) 6-7 of 2005
PETITIONER:
BHIM DEV SINGH SEHGAL & ORS
RESPONDENT:
JAI SINGH GILL & ORS
DATE OF JUDGMENT: 19/02/2008
BENCH:
H.K. SEMA & MARKANDEY KATJU
JUDGMENT:
JUDGMENT
O R D E R
CONTEMPT PETITION(C) NO.6-7 OF 2005
IN
SLP(C) NO.16737/1994 AND 10417/1997
In compliance of our order dated 16/1/2008, SSP, Patiala has filed a detailed
affidavit/compliance report. Para 2 of the said report reads as under:-
"That in compliance with the order dt.16/01/08 the
deponent alongwith Revenue officials visited the spot to find
out whether the physical possession of the land has been
delivered to the applicant or not. During the visit at the spot
the deponent found that the physical possession of the land has
not been delivered to the applicant, therefore, the deponent got
vacated the land from the unauthorised possession of Mohinder
Singh s/o Sham Singh, Darbara Singh, Gurbachan Singh,
Shingara Singh, sons of Kartar Singh, Resham Singh, Nirmal
Singh, sons of Desa Singh, s/o Bishan Singh, Balkar Singh, s/o
Bishan Singh, Chhota Singh, Karam Singh, Dharam Singh,
sons of Joginder Singh, Ram Krishan, Gurmail Singh sons
Budha Singh, Chand Singh, Ram Asra sons of late Ralla
.......2.
- 2 -
Singh. The physical possession of the land has been delivered
to the applicant Arjan Dev Singh Sehgal, Bhimdev Singh
Sehgal and Madhu Lata d/o Sukhdev Singh r/o Vill.Hakimpura
by ploughing the standing crop with Tractor in the presence of
Sub Divisional Magistrate, Nabha and DSP/Nabha and SHO,
Police Station Bhadson after due demarcation of land by
revenue authorities."
In view of the compliance report filed by the SSP, Patiala, contempt petitions do not
survive and are, accordingly, disposed of.