AJIT SINGH Vs. JASPREET TALWAR

JUDGEMENT

(1.) THE petitioners filed CWP No.5229 of 2006, which was disposed of by this Court on April 3, 2006 with a direction to the Deputy Commissioner-cum-Collector, Fatehgarh Sahib to decide the notice which the petitioners had already served upon the authorities, within a period of three months. Alleging non compliance of the above stated order, this contempt petition has been filed. On September 15, 2006, Learned State Counsel was asked to get instructions in the matter. Pursuant thereto, an affidavit dated 8.11.2006 of Smt. Jaspreet Talwar, IAS, Deputy Commissioner/District Collector, Fatehgarh Sahib has been filed, which is taken on record. Along with the said affidavit, a copy COCP No.1220 of 2006 of the order (Annexure R-1) has been appended vide which the petitioners claim regarding exchange of the land has been turned down on the ground that the land which was decided to be exchanged with that of the petitioners, belongs to Municipal Council, Sirhind and without consent of the said Council, the exchange cannot take place. Be that as it may, in view of the fact that a decision has been taken on the legal notice served by the petitioner, this petition is disposed of with liberty to the petitioners to have recourse, if any, to law before an appropriate forum, if so advised. November 13, 2006. [ Surya Kant ] kadyan Judge