NETAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Articles 226 and 227 of the Constitution of India praying for issuance of a writ in the nature of certiorari quashing orders Annexure P-2 dated 25.04.2007, Annexure P-3 dated 1.10.2007 and Annexure P-5 dated 04.08.2009.

(2.) Vide order Annexure P-2, Assistant Collector Ist Grade, Chamkaur Sahib has adjourned a mutation proceeding sine die on the ground that an order of stay has been passed by Civil Court till 30.05.2007.

(3.) Order of stay passed by Civil Court has been placed on record as Annexure P-1 and is dated 08.09.2007. AS per the said Civil Court order, defendant No. 4 i.e. Netar Singh s/o Gurdev Singh (petitioner in the present case) has been restrained from further alienating the suit property during pendency of the suit.