Punjab-Haryana High Court
Voluntary Health Association Of Punjab vs State Of Punjab And Others on 26 March, 2013
Bench: A.K. Sikri, Rakesh Kumar Jain
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
Civil Writ Petition No.6564 of 2013 (O&M)
DATE OF DECISION: March 26, 2013
Voluntary Health Association of Punjab
.....Petitioner
versus
State of Punjab and others
.....Respondents
CORAM:- HON'BLE MR.JUSTICE A.K. SIKRI, CHIEF JUSTICE
HON'BLE MR. JUSTICE RAKESH KUMAR JAIN, JUDGE
Present: Mr.Yogesh Gupta, Advocate for the petitioner
..
A.K. SIKRI, C.J.: (Oral)
The subject matter of this petition, viz., rainwater harvesting and groundwater recharging is already taken care of in CWP No.18369 of 2012. That writ petition is now listed for hearing on 25.4.2013. The petitioner can always join in those proceedings. It is not necessary to entertain another PIL on the same subject matter.
Giving the aforesaid liberty, this petition is dismissed as withdrawn.
( A.K. SIKRI )
CHIEF JUSTICE
March 26, 2013 (RAKESH KUMAR JAIN)
pc JUDGE