Punjab-Haryana High Court
The Punjab State Cooperative Supply And ... vs Municipal Council on 28 November, 2011
Author: K. Kannan
Bench: K. Kannan
CWP No.10231 of 1995 & connected matters -1-
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND
HARYANA AT CHANDIGARH
Date of Decision: November 28, 2011
(1) CWP No.10231 of 1995
The Punjab State Cooperative Supply and Marketing Federation Limited,
Chandigarh.
.....Petitioner
Versus
Municipal Council, Gidderbaha
....Respondent
(2) CWP No.5121 of 1992 The Punjab Cooperative Supply and Marketing Federation Limited, Chandigarh.
.....Petitioner Versus Municipal Committee, Gidderbaha and another.
....Respondents (3) CWP No.5211 of 1993 The Punjab State Cooperative Supply and Marketing Federation Limited, (MARKFED).
.....Petitioner Versus Municipal Committee, Gidderbaha (Faridkot) and another.
....Respondents (4) CWP No.6132 of 1991 The Punjab State Cooperative Supply and Marketing Federation Limited (MARKFED).
.....Petitioner Versus Municipal Committee, Gidderbaha and another ....Respondents (5) CWP No.6811 of 1995 CWP No.10231 of 1995 & connected matters -2- The Punjab State Cooperative Supply and Marketing Federation Limited, Chandigarh.
.....Petitioner Versus Municipal Council, Gidderbaha ....Respondent CORAM: HON'BLE MR. JUSTICE K. KANNAN Present: None for the petitioner(s).
Mr. Sandeep Khunger, Advocate for the respondent No.1.
Mr. S.S. Sahu, AAG, Punjab for respondent No.2 in CWP No.6132 of 1991, 5211 of 1993 & 5121 of 1992.
K. KANNAN, J(ORAL) There is no representation for the writ petition filed by the Punjab State Cooperative Supply and Marketing Federation Limited, Chandigarh. All these cases relate to the assessment made for every successive assessment made by the Municipal Council in relation to the property owned and occupied by it.
The petitions are dismissed for default as none has put in appearance on behalf of the petitioner(s).
28.11.2011 (K. KANNAN) vcgarg JUDGE