JAI SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Since all the petitions arrive here from a common thereto order. Therefore, they are amenable to be decided through a common verdict.

(2.) The petitioners instituted suit for declaration, before the civil Court concerned, in the year 1988, but the Hon'ble Apex Court on a motion being laid before it, rather declared that the said suits were triable by the Revenue Court. Thus, the Assistant Collector, First Grade concerned, decided the suits against the petitioners. The subsequent thereto motions as became drawn by the aggrieved, became also dismissed, thus through (Annexures P-9 to P-11). This Court through an order made on 15/5/1997, upon Civil Writ petition No. 6479 of 1993 (Annexure P-12), after setting aside the above made orders, thus remitted the case to the Assistant Collector, First Grade but with directions to him to decide the lis afresh. However, the Assistant Collector, First Grade concerned, again through an order drawn on 6/1/1998 (Annexure P-13), rejected the plaintiffs suit, besides an appeal, as became reared against the said order, also became dismissed on 24/5/1999. Moreover, the learned Commissioner Ambala Division, through an order made on 20/7/1999 (Annexure P-16), also dismissed the relevant revision petition, as became preferred by the revisionist-plaintiffs.

(3.) Thereafter, through an order drawn on 23/2/2001, the Financial Commissioner, Haryana remanded the lis to the Assistant Collector concerned. The Assistant Collector, First Grade concerned, through an order drawn on 5/2/2003, again dismissed the plaintiffs suits. On the filing of an appeal against the order (supra), the learned Collector concerned, through an order drawn on 16/7/2003, again remitted the matter to the Assistant Collector First Grade concerned. The Assistant Collector First Grade through an order drawn, on 30/6/2004, decreed the plaintiffs suit, but in an appeal reared thereagainst, thus before the Appellate Authority, by the Gram Panchayat concerned, the latter through an order drawn on 27/10/2004, remitted the lis to the Assistant Collector First Grade concerned. The appellate motion cast against the said remand order was rejected, through an order drawn by the Commissioner, Ambala Division, on 18/5/2005. Through an order drawn on 28/2/2006, the Financial Commissioner, remanded the lis to the Commissioner, Ambala Division. Since the cases were already remanded by the Collector concerned, to the Assistant Collector, therefore, the appeals thus were disposed of by the Commissioner. However, the Gram Panchayat preferred CWP 18802 of 2007, seeking a direction to the Collector, to decide the matter in a time bound manner, thus leading this Court to through an order drawn on 20/12/2010, making a direction upon the Collector, Kurukshetra, to decide the matter within three months. The Collector concerned, through an order drawn on 20/4/2011, dismissed the plaintiffs suits resulting in an appeal being preferred thereagainst, before the Commissioner Ambala Division, who through an order drawn on 14/1/2004, thus remanded the case to the Collector Kurukshetra.