SURENDERJIT KAUR Vs. RIKHI RAM

JUDGEMENT

(1.) By way of this petition, the petitioner has approached this Court praying mainly for the following relief:

(2.) When this case was listed on 25/9/2023, while confining notice to respondent No. 2, the Court directed learned Additional Advocate General to have instructions in the matter. Today, learned Additional Advocate General has handed over a copy of instructions imparted by the Assistant Collector 1st Grade-cum-Tehsildar Recovery, relevant portion whereof reads as under: -

(3.) Taking into consideration the fact that the matter is under consideration of the authorities concerned, this petition is disposed of with the observations that let the same be concluded as expeditiously as possible and preferably by 31st of December, 2023, by adhering to the principles of natural justice as well as the Rules which govern the adjudication thereof. Pending miscellaneous application(s), if any, also stand disposed of accordingly.