Punjab-Haryana High Court
Ajay Singh Gehlawat vs Municipal Council Sonepat And Others on 13 July, 2012
Author: Rajan Gupta
Bench: Rajan Gupta
CR No. 3963 of 2012 (O&M) 1
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
CR No. 3963 of 2012 (O&M)
Date of decision: 13.7.2012
Ajay Singh Gehlawat
... Petitioner
versus
Municipal Council Sonepat and others
... Respondents
CORAM: Hon'ble Mr.Justice Rajan Gupta
Present: Mr.N.S.Panwar, Advocate,
for the petitioner.
Rajan Gupta, J. (Oral)
Petitioner has impugned orders dated 30.4.2012 and 4.6.2012. Only plea raised before this court is that Local Commissioner appointed by the court below needs to be changed as he is likely to be biased against petitioner. Learned counsel for the petitioner submits that an application was also moved before the court below but same was rejected. Thus interference of this court under Article 227 of the Constitution has been necessitated.
I have heard learned counsel for the petitioner.
It is evident that Local Commissioner was appointed by the court below to visit the site and report whether level of street in question has been raised or not. If so, effect thereof. Petitioner is, however, apprehensive that Local Commissioner appointed by the court below would give a biased report. I am not convinced with this plea. Petition has been preferred merely on the basis of apprehension. Report of Local Commissioner is still awaited. No ground is made out for interference in CR No. 3963 of 2012 (O&M) 2 revisional jurisdiction of this court.
Petition is without any merit and is dismissed.
13.7.2012 (RAJAN GUPTA) pk JUDGE