KULDEEP KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a Civil Writ Petition filed under Article 226/227 of the Constitution of India praying for the issuance of a writ in the nature of certiorari for setting aside the impugned order dtd. 5/8/2022 passed by the Additional District Magistrate, Amritsar (Annexure P-1).

(2.) On 17/10/2022, a Coordinate Bench of this Court was pleased to pass the following order:-

(3.) Learned counsel for the petitioner as well as counsel for respondent No.2 have jointly submitted that possession of the house has been handed over to respondent No.2 except one room regarding which there is protection to the petitioner on account of the orders passed under the Protection of Women from Domestic Violence Act, 2005 (hereinafter to be referred as 'the 2005 Act'). It is further submitted that both the parties would be bound by the final order passed under the 2005 Act with respect to the possession of the said room. It is further jointly submitted that in the said terms, the present Civil Writ Petition be disposed of.