CHIEF EXECUTIVE OFFICER-CUM-SECRETARY, HPH&UDA Vs. SURINDER SINGH AND ORS.

JUDGEMENT

(1.) RESPONDENTS despite service not present either personally or through authorized counsel. Hence, proceeded against ex -parte. The instant civil revision petition is directed against the impugned order rendered by the learned Additional District Judge -1, Solan, Camp at Nalagarh on 9.10.2014 in an execution petition preferred before it, by the respondents herein.

(2.) THE learned Additional District Judge, Solan while adjudicating upon the execution petition preferred before it by the respondents -claimants proceeded to allow the claim ventilated therein by the respondents -claimants, by applying the ratio of the judgement of the Hon'ble Apex Court reported in Gurpreet Singh v. Union of India : 2007(1) Apex Court Judgements 751 (SC). The relevant para 44 stands extracted hereinafter: - -