Punjab-Haryana High Court
Radhey Sham Son Of Brij Lal Son Of Sadhu ... vs State Of Punjab Through Secretary To ... on 18 October, 2011
Author: K. Kannan
Bench: K. Kannan
C.W.P. No.19554 of 2011 -1-
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND HARYANA AT
CHANDIGARH
C.W.P. No.19554 of 2011
Date of Decision.18.10.2011
Radhey Sham son of Brij Lal son of Sadhu Ram Pindwali Gali Tehsil and
District Mansa
.....Petitioner
Versus
State of Punjab through Secretary to Government of Punjab, Food & Civil
Supplies and Consumer Affairs Department, Punjab Civil Secretariat,
Chandigarh and others
.....Respondents
Present: Mr. K.K. Goel, 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. The petitioner seeks for a restraint against allotment of paddy for milling to the 10th petitioner. Admittedly, the 10th respondent was a lessee under the petitioner. According to the learned counsel, there is a suit filed by the petitioner against the 10th respondent. His apprehension is that if he fails to deliver paddy, the petitioner will be put to hardship and action will be taken by the authorities against him. I cannot see prima facie anything substantial to take action against the petitioner for any act to which he is involved. The petitioner will have appropriate immunity against any action taken by respondents No.1 to 9 for any default against the 10th respondent.
2. With these observations, the writ petition is disposed of.
(K. KANNAN) JUDGE October 18, 2011 Pankaj*