Punjab-Haryana High Court
Bidhi Singh Son Of Sh. Wattan Singh ... vs State Of Punjab Through The Secretary ... on 17 August, 2011
Author: K. Kannan
Bench: K. Kannan
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND HARYANA AT
CHANDIGARH
C.W.P. No.14927 of 2011
Date of Decision.17.08.2011
Bidhi Singh son of Sh. Wattan Singh (retd. Pipe Fitter), r/o village
Moujuwal, Tehsil Nangal, Distt. Ropar
.....Petitioner
Versus
State of Punjab through the Secretary Irrigation, Punjab Civil
Secretariat, Chandigarh and others
.....Respondents
Present: Mr. M.K. Dogra, Advocate
for the petitioner.
CORAM:HON'BLE MR. JUSTICE K. KANNAN
1. Whether Reporters of local papers may be allowed to see the
judgment ? No
2. To be referred to the Reporters or not ? No
3. Whether the judgment should be reported in the Digest? No
-.-
K. KANNAN J.(ORAL)
1. Notice of motion.
2. At the asking of Court, Mr. Parveen Chander Goyal, Addl. A.G., Punjab accepts notice on behalf of the respondents.
3. Learned counsel for the petitioner states that there have been several writ petitions already filed where the order of recovery has been found to be bad in terms of the law laid down by the Full Bench of this Court in Budh Ram Vs. State of Haryana and others 2009(3) PLR 511. The recovery mentioned through Annexure P-3 in respect of order passed on 19.05.2010 is hereby quashed.
4. The writ petition is disposed of.
(K. KANNAN) JUDGE August 17, 2011 Pankaj*