Punjab-Haryana High Court
Rama Shankar And Another vs State Of Haryana And Another on 21 May, 2012
Bench: Hemant Gupta, A.N. Jindal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Civil Writ Petition No. 9539 of 2012
Date of decision:- 21.05.2012
Rama Shankar and another
....Petitioners
Vs.
State of Haryana and another
....Respondents
CORAM: HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE A.N. JINDAL
Present: Mr. Mukesh Kumar Verma, Advocate,
for the petitioners.
HEMANT GUPTA, J. (Oral)
Similar issue was raised in CWP No. 6933 of 2012 titled as Lakhbir Singh Sehmee Vs. State of Punjab and others, decided on 25.04.2012.
For the reason recorded in Lakhbir Singh Sehmee's case (supra), we do not find any merit in the present writ petition, as Census data, which is the basis of the present writ petition, has not been published.
Dismissed.
(HEMANT GUPTA)
JUDGE
(A.N. JINDAL)
May 21, 2012 JUDGE
ajp