AMAR SINGH Vs. SANJEEV KUMAR

JUDGEMENT

(1.) The petitioner alleges non-compliance of the order dtd. 1/10/2021 passed in CWP No.17361 of 2021, wherein considering the fact that the partition application is pending for the last 19 years, a direction was issued to dispose of the same within a period of six months.

(2.) Brief facts of the case are that the petitioner had filed a petition for partition on 6/1/2023, which is pending before the Assistant Collector IInd Grade, Naraingarh, regarding the land situated in Village Boryan, District Ambala.

(3.) As per the compliance affidavit filed by the Assistant Collector IInd Grade, Shahzadpur, District Ambala, it is stated that the parties to the original partition proceedings have been filing appeals/revisions with the Appellate Court/Revisional Court and the record in usual course was summoned and remain pending with the Appellate/Revisional Court till the same is decided and on that account in the intervening period, the record weas not available in the office of Assistant Collector IInd Grade, Shahzadpur, District Ambala. It is further stated that the record is received back from the Appellate Court in December, 2022 and since February, 2023, further proceedings have started.