Alok Singh, J. - (1.) THE brief facts of the case are that being the proprietors of the village, Petitioners are owners in possession of the land along with other proprietors of the village. By the amendment in Punjab Village Common Lands Act by the State of Haryana, the revenue authorities had sanctioned the mutations of the land in question in favour of COCP No. 789 of 1995 Gram Panchayat vide mutation dated 20.05.1992. Petitioners challenged the above mutations in this Court by way of CWP No. 3212 of 1995 in which the vires of amendment Act has been challenged. Vide interim order dated 02.03.1995, Division Bench of this Court stayed the dispossession of the Petitioners from the land in question and vide order dated 08.05.1995, the above said writ petition was allowed in terms of Full Bench judgment in the matter of Jai Singh and Ors. v. State of Haryana and Ors., 1995 (1) PLR 614.
(2.) LEARNED Counsel for the Petitioners states that despite the orders of this Court dated 08.05.1995, Respondents willfully put the land in auction. Learned Counsel for the Respondents states that Respondent Nos. 1 and 3 in their reply have tendered unqualified apology. He has further argued that possession of the Petitioners was not disturbed and auction was never confirmed. Since, possession was not disturbed and auction was not confirmed, this Court has no hesitation in accepting the unconditional apology tendered by Respondent Nos. 1 to
(3.) APOLOGY accepted. Present petition stands disposed of accordingly.;