Punjab-Haryana High Court
Harpal Singh And Anr vs Punjab Mandi Board Patiala And Ors on 10 January, 2017
Author: M.M.S.Bedi
Bench: M.M.S.Bedi
105 IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
104 CWP-26898-2016.
Decided on: January 10, 2017.
Harpal Singh and another .. Petitioner(s)
VERSUS
Punjab Mandi Board, Patiala and others .. Respondent(s)
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CORAM: HON'BLE MR.JUSTICE M.M.S.BEDI
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PRESENT None for the petitioners.
M.M.S. BEDI, J. (ORAL)
This petition has been filed through President of Commission Agents Association for a direction to the respondents to complete the constructions of pucca phar in front of shops situated at Food Joint, Shutrana Market Committee, as Punjab Mandi Board has sanctioned Rs.81,88,000/-, for construction of pucca phar.
Petitioners have already sent a legal notice dated 3.11.2016, Annexure P1, to the Secretary, Punjab Mandi Board, Chandigarh, for redressal of the grievance.
I am of the considered opinion that in view of notice having not been considered, this petition can be disposed of, at this stage, in limine by issuing a direction to the Secretary, Punjab Mandi Board, Chandigarh, to consider the claim of the petitioners as represented in legal notice dated 3.11.2016, Annexure P1.
Notice to the Advocate General, Punjab.
On asking of the Court, notice has been accepted by Ms.Anu Pal, AAG, Punjab, present in the Court. Copy given.
Counsel for the petitioners will supply two sets of paper book to the State counsel, during the course of the day.
This petition is disposed of in limine, at this stage, with a direction to the Secretary, Punjab Mandi Board, Chandigarh, to consider the claim of the petitioners as represented in legal notice dated 3.11.2016, Annexure P1, by passing a speaking order within a period of three months and the decision will be communicated by post to the petitioners.
(M.M.S. BEDI) JUDGE January 10, 2017.
rka Whether speaking / reasoned Yes / No
Whether reportable: Yes / No
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