Punjab-Haryana High Court
Punjab Waqf Board vs Gram Panchayat Veroke And Anr on 10 February, 2023
Author: Sureshwar Thakur
Bench: Sureshwar Thakur
In the High Court of Punjab and Haryana at Chandigarh
Civil Revision No. 3780 of 2017 (O&M)
Date of Decision: 10.2.2023
Punjab Waqf Board .....Petitioner
Versus
Gram Panchayat Veroke and another ....Respondents
CORAM: HON'BLE MR. JUSTICE SURESHWAR THAKUR
HON'BLE MR. JUSTICE KULDEEP TIWARI
Present: Mr. Ghulam Nabi Malik, Advocate
for the petitioner.
Mr. Gagandeep Singh Sirphikhi, Advocate
for respondent No. 1.
Mr. M.S. Manaise, Advocate
for applicant-respondent No.3.
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SURESHWAR THAKUR, J.
For orders, see detailed judgment of even date, passed in CWP No. 2785 of 2009, titled 'Balwinder Singh versus Gram Panchayat, Kotla Masood and others.' (SURESHWAR THAKUR) JUDGE (KULDEEP TIWARI) JUDGE February 10, 2023 Gurpreet Whether speaking/reasoned : Yes/No Whether reportable : Yes/No 1 of 1 ::: Downloaded on - 17-02-2023 10:11:11 :::