MAHINDER KAUR Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition has been filed claiming that the petitioners had filed a Revision Petition (ROR) No.137 of 2018 under Section 13AA of the Punjab Village Common Lands Act before the Financial Commissioner which was listed on 20/2/2019 but despite the passage of so much time the stay application could not be taken up due to COVID-19 and in the meantime the execution filed by the Gram Panchayat is being taken up.

(2.) Notice of motion to State at this stage.

(3.) Mr. Vivek Saini, Addl. A.G, Haryana accepts notice on behalf of the respondents-State and states that as per the petition the case is now fixed for 03.03.2021 and he assured the Court that the concerned Financial Commissioner shall take up the matter for stay on the date fixed.