RAM GOPAL v. STATE OF HARYANA AND OTHERS

Case taken up through Video Conferencing. The petitioner has prayed for issuance of a writ in the nature of mandamus directing respondents No.1 to 5 to execute the order dated 14.10.1998, passed by Sub Divisional Officer-cum-Assistant Collector 1st Grade, Rewari (Annexure P-1) and to implement the warrant of possession dated 16.11.2018 issued by District Revenue Officer-cum-Assistant Collector 1st Grade, Rewari (Annexure P-2). Counsel for respondents No.1 to 5 has submitted that the warrant of possession has been executed against all the respondents but for respondent No.10 (ii) Krishan Gopal son of Mata Deen because he had filed an appeal. Counsel for the petitioner has submitted that the appeal filed by respondent No.10 (ii) has already been dismissed, therefore, there is no CWP-10854-2020 -2- impediment before respondents No.1 to 5 to execute the warrant of possession. Mr. Sudhanshu Makkar, Advocate appearing for respondent No.10 (ii) has submitted that he has filed a revision petition but admittedly, no stay has been granted to him so far. After hearing counsel for the parties and keeping in view the aforesaid facts and circumstances, the present petition is hereby disposed of with a direction to respondents No.1 to 5 to comply with the orders dated 14.10.1998 (Annexure P-1) and 16.11.2018 (Annexure P-2). (RAKESH KUMAR JAIN) JUDGE (ASHOK KUMAR VERMA) JUDGE September 22, 2020 'Rajpal' Whether speaking / reasoned Yes / No Whether Reportable: Yes / No