Punjab-Haryana High Court
Rti Activists Federation Haryana vs State Of Haryana And Others on 14 February, 2013
Bench: A.K. Sikri, Rakesh Kumar Jain
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
Civil Writ Petition No.3195 of 2013 (O&M)
DATE OF DECISION: February 14, 2013
RTI Activists Federation Haryana
.....Petitioner
versus
State of Haryana and others
.....Respondents
CORAM:- HON'BLE MR.JUSTICE A.K. SIKRI, CHIEF JUSTICE
HON'BLE MR. JUSTICE RAKESH KUMAR JAIN, JUDGE
Present: Mr.Rajesh Bansal, Advocate for the petitioner
..
A.K. SIKRI, C.J.: (Oral)
1. This Court is in seisin of same issue in CWP-25894-2012 in which notice of motion is issued for 02.04.2013. Therefore, it is not necessary to entertain another PIL on the same subject.
2. We, therefore, dispose of this petition. However, liberty is granted to the petitioner to intervene in CWP-25894-2012.
( A.K. SIKRI )
CHIEF JUSTICE
February 14, 2013 (RAKESH KUMAR JAIN)
pc JUDGE