BALBIR SINGH Vs. JOINT DEVELOPMENT COMMISSIONER

JUDGEMENT

(1.) The present petitioners initially instituted Civil Writ Petition No.22399 of 2023 before this Court, whereins, they claimed relief qua the quashing of the dismissal orders which became rendered by the statutory authorities, upon, the apposite applications rather seeking the restorings of the lis to its original number, but after quashing the orders dismissing the lis in default. On the said writ petition, the hereinafter extracted order became rendered:-

(2.) Learned counsel for the petitioners submits, that though in paragraph 3 of the above extracted order, some protection against the present petitioners becoming evicted from the disputed land, thus, was granted. However, he submits that the said protection which became endowed upon the present petitioners was limited only upto the period when the said order was rendered. He further submits that since the relief qua granting further protection against the present petitioners becoming dispossessed from the disputed lands, was to be prayed for and was to be endowed upon the present petitioners, but only through such orders becoming recorded by the Joint Commissioner concerned.

(3.) Nonetheless, he submits that since the Joint Commissioner concerned, has not been designated as such, for deciding the remanded lis nor when therebys there can be any continuance of protection to the present petitioners rather against theirs becoming dispossessed from the suit lands.