Punjab-Haryana High Court
Haryana State Industrial & ... vs Satya Parkash Gautam & Others on 13 August, 2009
Bench: Adarsh Kumar Goel, Daya Chaudhary
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
L.P.A. No.458 of 2009 (O&M)
Date of decision: 13.8.2009
Haryana State Industrial & Infrastructure Development
Corporation Ltd.
-----Appellant
Vs.
Satya Parkash Gautam & others.
-----Respondents
CORAM:- HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MRS. JUSTICE DAYA CHAUDHARY
Present:- Mr. Ankur Mittal, Advocate
for the appellant.
Mr. Sushil Jain, Advocate
for respondent No.1.
-----
ORDER:
This appeal has been preferred against interim order, directing that one plot of 1000 sq. mt. be kept reserved for the writ petitioner.
The petitioner in the writ petition challenged allotment of plots on the ground that the same were made by adopting the pick and choose method. The writ petition was admitted for consideration and is now said to be fixed for final hearing at serial No.302 in the Regular List (which in substance means No.2).
In view of above, we do not find any ground to interfere with the interim order.
The appeal is dismissed.
(ADARSH KUMAR GOEL)
JUDGE
August 13, 2009 ( DAYA CHAUDHARY )
ashwani JUDGE