Punjab-Haryana High Court
Ram Murti Aggarwal & Ors vs State Of Punjab Etc on 25 April, 2017
Author: Rajesh Bindal
Bench: Rajesh Bindal, Harinder Singh Sidhu
CWP No. 23047 of 2015 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No. 23047 of 2015 (O&M)
Date of decision: 25.4.2017
Ram Murti Aggarwal and others .. Petitioners
vs
State of Punjab and others .. Respondents
Coram: Hon'ble Mr. Justice Rajesh Bindal
Hon'ble Mr. Justice Harinder Singh Sidhu
Present: Mr. Mohit Jaggi, Advocate, for the petitioners.
Ms. Munisha Gandhi, Addl. Advocate General, Punjab with
Mr. Sandeep Kumar Bansal, Asstt. Advocate General, Punjab.
Mr. Shekhar Verma, Advocate, for GMADA.
Rajesh Bindal, J.
This order will dispose of three petitions bearing CWP Nos.23047 of 2015, 1937 and 1965 of 2016, as common questions of law and facts have involved therein.
Learned counsel for the petitioners submitted that he restricts his prayer to the extent of grant of benefit of Land Pooling Policy notified by the Government dated 19.6.2013.
Learned counsel appearing for GMADA submitted that the Government has decided to give the petitioners benefit of Land Pooling Policy for which the petitioners may submit their options in the office of GMADA at Mohali.
Learned counsel for the petitioners submitted that the 1 of 2 ::: Downloaded on - 30-04-2017 06:25:51 ::: CWP No. 23047 of 2015 -2- petitioners will submit their options in the Estate Office of GMADA at Mohali within a period of four weeks from the date of receipt of copy of this order.
In view of the fair stand taken by learned counsel for GMADA, the petitions are disposed of in terms thereof.
(Rajesh Bindal) Judge (Harinder Singh Sidhu) Judge 25.4.2017 sharmila Whether speaking/reasoned : Yes/No Whether reportable : Yes/No 2 of 2 ::: Downloaded on - 30-04-2017 06:25:52 :::