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CASE NO.: Contempt Petition (civil)  6-7 of 2005

PETITIONER: BHIM DEV SINGH SEHGAL & ORS

RESPONDENT: JAI SINGH GILL & ORS

DATE OF JUDGMENT: 19/02/2008

BENCH: H.K. SEMA & MARKANDEY KATJU

JUDGMENT: JUDGMENT

O R D E R

CONTEMPT PETITION(C) NO.6-7 OF 2005 IN SLP(C) NO.16737/1994 AND 10417/1997

       In compliance of our order dated 16/1/2008, SSP, Patiala has filed a detailed  affidavit/compliance report.  Para 2 of the said report reads as under:-         "That in compliance with the order dt.16/01/08 the  deponent alongwith Revenue officials visited the spot to find  out whether the physical possession of the land has been  delivered to the applicant or not.  During the visit at the spot  the deponent found that the physical possession of the land has  not been delivered to the applicant, therefore, the deponent got  vacated the land from the unauthorised possession of Mohinder  Singh s/o Sham Singh, Darbara Singh, Gurbachan Singh,  Shingara Singh, sons of Kartar Singh, Resham Singh, Nirmal  Singh, sons of Desa Singh, s/o Bishan Singh, Balkar Singh, s/o  Bishan Singh, Chhota Singh, Karam Singh, Dharam Singh,  sons of Joginder Singh, Ram Krishan, Gurmail Singh sons  Budha Singh, Chand Singh,  Ram  Asra  sons  of  late Ralla  .......2.

- 2 -

Singh.  The physical possession of the land has been delivered  to the applicant Arjan Dev Singh Sehgal, Bhimdev Singh  Sehgal and Madhu Lata d/o Sukhdev Singh r/o Vill.Hakimpura  by ploughing the standing crop with Tractor in the presence of  Sub Divisional Magistrate, Nabha and DSP/Nabha and SHO,  Police Station Bhadson after due demarcation of land by  revenue authorities."

In view of the compliance report filed by the SSP, Patiala,  contempt petitions do not  survive and are, accordingly, disposed of.