Punjab-Haryana High Court
M/S Rasulpur Bricks Udhyog vs The State Of Haryana And Others on 14 September, 2012
Author: Gurmeet Singh Sandhawalia
Bench: Gurmeet Singh Sandhawalia
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.7672 of 1994
Date of decision: 14.9.2012
M/s Rasulpur Bricks Udhyog ....Petitioner
Vs.
The State of Haryana and others ....Respondents
CORAM: HON'BLE MR.JUSTICE GURMEET SINGH SANDHAWALIA
*****
Present: Mr. B.R.Rana, Advocate for the petitioner.
Mr. Saurabh Mohunta, DAG., Haryana for the respondents.
***** G.S.SANDHAWALIA, J, (Oral) Counsel for the petitioner states that there is no fresh instructions as to whether the petitioner is still in possession of the land in dispute. The dispute pertains to the lease and the cancellation of the Brick Kiln licence.
The writ petition is of 1994. The lease vide resolution dated 16.2.1993 was for a period of three years upto 30.5.1996. Accordingly, it seems that the writ petition has been rendered infructuous by efflux of time and the same is disposed of as such. However, petitioner is at liberty to file an appropriate application in case lis still subsists.
14.9.2012 (G.S.SANDHAWALIA) Pka JUDGE