Punjab-Haryana High Court
The Gram Panchayat Of Village Chankothi vs The Union Of India And Others on 2 May, 2013
Bench: Rajive Bhalla, Rekha Mittal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Civil Writ Petition No.13333 of 2002
Date of Order: 02.05.2013
The Gram Panchayat of Village Chankothi
...Petitioner
Versus
The Union of India and others
..Respondents
CORAM: HON'BLE MR. JUSTICE RAJIVE BHALLA
HON'BLE MRS. JUSTICE REKHA MITTAL
Present: Mr. Ashish Aggarwal, Senior Advocate, with
Mr. Kulwant Singh, Advocate
for the petitioner.
RAJIVE BHALLA, J (Oral)
Counsel for the petitioner prays that the writ petition may be disposed of in terms of a Division Bench judgment reported as Gram Panchayat of Village Kum-Kalan v. State of Punjab and others, 2010 (4) PLR, 578.
In view of the statement made by counsel for the petitioner, the writ petition is disposed of in terms of a Division Bench judgment reported as Gram Panchayat of Village Kum- Kalan v. State of Punjab and others, 2010 (4) PLR, 578.
(RAJIVE BHALLA)
JUDGE
May 02, 2013 (REKHA MITTAL)
nt JUDGE