KRISHAN LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) The prayer in the present writ peetition filed under Article 226 of the Constituution of India, inter-alia, is for isssuance of a writ in the nature of Certiorari for quashing/setting-aside of the impugned order dated November 18/20, 2020 (Annexure P-3) passed by the Assistant Collector 1st Grade, district Kaithal, order dated March 29,, 2022 (Annexure P-5) passed by the Collector, district Kaithal-respondent No.3 and the order dated June 12, 2025 (Annnexure P-7) passed by the Divisional Commissioner, Karnal Division, Karnal- respondent No.2. The petiitioners have also prayed for stay of operation of the impugned orders durring the pendency of the writ petition.

(2.) The brief facts of the case are as follows:

(3.) Learned counsel appearing on behalf of the petitioners submits that the impuggned orders suffer from complette non-application of mind as the same have been passed without taking intto consideration the judgment dated Februarry 20, 2016 passed by the learned Civil Judge (Junior Division), Kaithal, in Civil Suit No.108 of 2015 titled 'Krishan Lal v. Satpal and othhers' and the judgment dated September 26, 2017 passed by the learned Additional District Judge, Kaithal in Civil Appeal No.30 of 2016 titled 'Saatpal v.Krishan Lal and others'.