Punjab-Haryana High Court
Yad Ram vs State Of Haryana & Others on 20 July, 2011
Author: Ranjit Singh
Bench: Ranjit Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Civil Writ Petition No.64 of 2011
Yad Ram
...Petitioner
Versus
State of Haryana & others
...Respondents
CORAM: HON'BLE MR.JUSTICE RANJIT SINGH
1. Whether Reporters of local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
Present: Mr.P.S.Jammu, Advocate,
for the petitioner.
*****
RANJIT SINGH, J.
For the relief claimed in the present writ petition, the petitioner has already served a legal notice, which has so far not been decided.
Without going into the merits of the controversy, the present writ petition is disposed of with a direction to the respondents to decide the legal notice served by the petitioner within a reasonable period from the date of receipt of copy of this order.
July 20, 2011 ( RANJIT SINGH ) ramesh JUDGE