Punjab-Haryana High Court
Nectar Lifesciences Limited vs State Of Punjab And Another on 23 February, 2011
Bench: Jasbir Singh, Rakesh Kumar Garg
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Civil Writ Petition No.3224 of 2011
Date of decision: 23.02.2011
Nectar Lifesciences Limited
.....Petitioner
versus
State of Punjab and another
......Respondents
CORAM: Hon'ble Mr.Justice Jasbir Singh
Hon'ble Mr.Justice Rakesh Kumar Garg
Present: Mr.Atul V.Sood, Advocate for the petitioner
Jasbir Singh, J. (Oral)
It is contention of counsel for the petitioner that after the cut off date, application of some right holders for land pooling was accepted by the authorities. To say so, reference was made to documents (P14 and P15). It is not in dispute that earlier also, the petitioner came to this Court by filing CWP No.19578 of 2010, seeking directions to the respondents to entertain its application for land pooling after the cut off date. As per information supplied by counsel for the petitioner, that writ petition was dismissed as withdrawn on 1.11.2010. It is further contention of counsel for the petitioner that after passing of that order by this Court, relief was given to many land owners by accepting their applications after cut off date for land pooling. If that is so, the petitioner may approach the authority concerned for the requisite relief.
Disposed of.
(Jasbir Singh)
Judge
23.02.2011 (Rakesh Kumar Garg)
gk Judge