Punjab-Haryana High Court
Gsb Resident Welfare Committee ... vs State Of Punjab & Ors on 13 August, 2015
Author: Satish Kumar Mittal
Bench: Satish Kumar Mittal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No. 16694 of 2015
DATE OF DECISION : 13.08.2015
G.S.B. Resident Welfare Committee (Regd.), Manakwal, Ludhiana
.... PETITIONER
Versus
State of Punjab and others
.... RESPONDENTS
CORAM :- HON'BLE MR. JUSTICE SATISH KUMAR MITTAL
HON'BLE MR. JUSTICE MAHAVIR S. CHAUHAN
Present : Mr. Aayush Gupta, Advocate,
for the petitioner.
***
SATISH KUMAR MITTAL, J. ( Oral ) In view of the fact that against the impugned order dated 20.05.2015 (Annexure P-3), remedy of appeal has been provided under Section 33B (c) of the Water (Prevention and Control of Pollution) Act, 1974, learned counsel prays that the petitioner may be permitted to withdraw this petition with liberty to avail the aforesaid remedy.
Dismissed as withdrawn with the aforesaid liberty.
( SATISH KUMAR MITTAL )
JUDGE
August 13, 2015 ( MAHAVIR S. CHAUHAN )
ndj JUDGE
DASS NAROTAM
2015.08.13 14:43
I attest to the accuracy and
authenticity of this document