Punjab-Haryana High Court
Dulari Widow Of Kishan Chand Mother Of ... vs State Of Haryana And Others on 4 November, 2011
Author: K. Kannan
Bench: K. Kannan
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND HARYANA AT
CHANDIGARH
C.W.P. No.4873 of 2011
Date of Decision.04.11.2011
Dulari widow of Kishan Chand mother of deceased Mukesh Kumar
resident of village Rundhi, Tehsil and District Palwal
.....Petitioner
Versus
State of Haryana and others .....Respondents
Present: None for the petitioner.
Mr. Indrish Goyal, Addl. A.G., Haryana.
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. There is no representation for the petitioner. Learned counsel for the State has filed affidavit of the District Social Welfare Officer, Palwal giving out the details of Rs.1 lac through DD drawn in the name of the petitioner under receipt, taken in full and final settlement of the claim. The affidavit is taken on record.
2. The writ petition is dismissed as having become infructuous.
(K. KANNAN) JUDGE November 04, 2011 Pankaj*