JOGINDER PAL Vs. STATE OF PUNJAB (P&H)

JUDGEMENT

(1.) Grievance of the petitioners in the present writ petition is that they had by virtue of the arbitration award dated 08.06.2011 (Annexure P-1), registered vide Vasika No.1339 dated 10.06.2011 have become owner of the property. However, respondents have not sanctioned the mutation, which fact is evident from the rapat No.224 dated 29.11.2012 and the stand taken in para No.2 of the written statement, reads thus:-

(2.) It is strange that authorities forced the petitioners to approach the Court for not effecting the mutation. It is settled law that parties have many remedies amongst themselves to settle the disputes either through the Court or through the arbitration. Once arbitration award, which is registered one, has held the petitioners to be the owner, mutation has to follow. Stand of the respondent No.5, in my view, is totally arbitrary and erroneous.

(3.) Resultantly, direction issued to the respondents to effect mutation in respect of arbitration award within a period of two months failing which the respondents shall be burdened to pay cost of L 10,000/-.