Punjab-Haryana High Court
Sarabjit Singh vs State Of Haryana And Ors on 15 December, 2020
Author: Ritu Bahri
Bench: Ritu Bahri
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.19284 of 2020
Date of decision: 15.12.2020
Sarabjit Singh ...Petitioner
Vs.
State of Haryana and others ...Respondents
CORAM: HON'BLE MS. JUSTICE RITU BAHRI
Present: Mr. Keshav Pratap Singh, Advocate,
for the petitioner.
Mr. B.R. Mahajan, Advocate General,
with Mr. Hitesh Pandit, Addl. A.G., Haryana,
for the respondents.
***
Ritu Bahri, J. (oral) Learned State counsel has handed over copy of report dated 14.12.2020 given by the Tehsildar as well as copy of judgment passed by Co-ordinate Bench of this Court in CWP No.8409 of 2020, titled as Lalit Mehta vs. State of Haryana and others, (decided on 01.12.2020).
As per report of the Tehsildar, land bearing Khasra No.46/23 and 60/3 is not the ownership of petitioner. It is the ownership of Balwinder Singh and Chhinder Kaur. Further, the land of petitioner is situated at a distance of 200 Karams (about 1100 feet) from the Transmission Line, 132 KV. CWP No.8409 of 2020 filed by Lalit Mehta has been dismissed by observing that 80% of the work has already been completed.
Since the land does not belong to the petitioner, learned counsel for the petitioner seeks to withdraw this petition.
Dismissed as withdrawn.
(RITU BAHRI) 15.12.2020 JUDGE ajp Whether speaking/reasoned : Yes/No Whether reportable : Yes/No 1 of 1 ::: Downloaded on - 07-02-2021 00:17:38 :::