SOHAN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) C.M. No. 7091 of 2019 in CWP No. 2988 of 2019 C.M.No. 6537 of 2019 in CWP-2978-2019 C.M. No. 8133 of 2019 in CWP-3005-2019 C.Ms. are allowed subject to just exceptions. Certified copies of the written statements dated 19.08.2010 filed by the petitioners are taken on record as Annexure P-7.

(2.) CWP Nos. 2988, 2978, 2989 and 3005 of 2019 By this order, I propose to decide four writ petitions i.e. CWP Nos 2988, 2978, 2989 and 3005 of 2019 as the counsel for the petitioners has asserted that the facts in the orders impugned in these cases are identical and the issues also are the same. For the sake of convenience, the facts are being taken from CWP No. 2988 of 2019 titled as Sohan Singh and others vs. State of Haryana and others.

(3.) Challenge in this writ petition is to the order dated 28.12.2016 (Annexure P-3) passed by the Sub-Divisional Officer (Civil) exercising the powers of Assistant Collector, Ist Grade, Sirsa, whereby the petitioners have been directed to pay 1/3rd batai as mentioned in Annexure P-3 in Case No. 82-Ejectment/12.11.2009 titled as Harish Kumar etc. vs. Hamir Singh followed by the warrant of possession dated 19.08.2018 (Annexure P-5), whereby the possession of the suit land has also been taken by respondents No. 5 to 9 in Execution Petition dated 24.05.2018 (Annexure P-4).