Punjab-Haryana High Court
Sukhdev Singh And Others vs Gram Panchayat Village Babarpur on 10 February, 2011
Author: A.N.Jindal
Bench: A.N.Jindal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Civil Revision No.948 of 2011 (O&M)
Date of Decision 10.02.2011
Sukhdev Singh and others
...... Petitioners
VERSUS
Gram Panchayat village Babarpur, Tehsil Payal, Distt. Ludhiana
...... Respondent
CORAM:- HON'BLE MR. JUSTICE A.N.JINDAL
Present: Mr.S.S.Siao, Advocate,
for the petitioners.
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A.N.JINDAL, J:
The petitioner has invoked the powers under Article 227 of the Constitution of India for setting aside the orders dated 08.12.2010 (Annexure P-3), 27.01.2011 (Annexure P6) and 02.02.2011 (Annexure P-8).
Having perused the impugned orders, the same do not suffer from any illegality, warranting interference by this Court.
No grounds to interfere.
Dismissed.
(A.N.Jindal) Judge 10.02.2011 mamta-II