Punjab-Haryana High Court
Shiv Nagar Residents Welfare ... vs Sh. A.K.Jain on 1 November, 2010
Author: Hemant Gupta
Bench: Hemant Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
COCP No. 1703 of 2009
Date of decision:- 1.11.2010
Shiv Nagar Residents Welfare Association (Regd.) ......petitioner
vs.
Sh. A.K.Jain, Executive officer and others ......respondents
CORAM:- HON'BLE MR. JUSTICE HEMANT GUPTA
Present: - Mr. C.B.Kaushik, Advocate
for the petitioner
Mr. Ram V. Garg, Advocate
for respondent No. 1.
Mr. Ajay Kumar Gupta, Advocate
for respondent No. 2.
Mr. Mohnish Sharma, Advocate
for Mr. Narender Hooda, Advocate
for respondents No. 3 and 4.
HEMANT GUPTA, J (ORAL)
Municipal Council, Bhiwani-respondent No. 1 and Improvement Trust, Bhiwani-respondent No. 2 have filed their respective affidavits that the encroachments falling with their respective jurisdictions have been removed.
In view of the said fact, the present contempt petition is disposed of with liberty to the petitioner to point out any specific instance of encroachment. As and when such encroachment is pointed out, the Competent Authority shall take appropriate action in respect of such encroachment according to law.
Disposed of with liberty aforesaid.
(HEMANT GUPTA) JUDGE 1.11.2010 preeti