JOGINDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioners, namely, Joginder and Karamveer have approached this Court by way of filing the present writ petition under Articles 226/227 of the Constitution of India for issuance of a writ in the nature of certiorari to quash impugned order dated 06.10.2020 (Annexure P-8) passed by the Deputy Commissioner, Sonepat, whereby, their claim has been rejected in view of direction issued by this Court in CWP No. 14933 of 2017 vide order dated 13.07.2017. A further prayer has also been made for restraining the respondents in demolishing and dispossessing the petitioners from the house in dispute.

(2.) Briefly, the facts of the case as made out in the present writ petition are that the petitioners earlier along with one Rohtash filed CWP No. 14933 of 2017 before this Court, which was disposed of with the direction to Deputy Commissioner, Sonepat to decide the petitioners' claim as made out in the petition keeping in view the condition as prescribed in Rule 12(4) of the Punjab Village Common Lands (Regulation) Rules, 1964 (hereinafter called as 'the Rules, 1964') read with the judgment of this Court dated 06.08.2015 rendered in CWP No.10697 of 2014 titled as 'Ram Chander alias Chander vs. State of Haryana and others'. It was also directed that the final decision be taken within a period of three months from the date of receipt of certified copy of this order.

(3.) In pursuance of said directions issued in the earlier petition, the claim of the petitioners was rejected vide order dated 06.10.2020 (Annexure P-8), which is subject matter of challenge in the present writ petition.