Punjab-Haryana High Court
M/S Vikas House Building Company ... vs State Of Punjab on 5 September, 2011
Author: Sabina
Bench: Sabina
IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
Crl. Misc. No. M-29276 of 2006
Date of Decision:September 05 , 2011
M/s Vikas House Building Company Pvt.Ltd...............Petitioner
Versus
State of Punjab ........................................................Respondent
Coram: Hon'ble Mrs. Justice Sabina
Present: Mr.Kanwaljit Singh , Senior Advocate with
Mr.P.K.Bansal,Advocate for the petitioners.
Mr.Vishal Munjal,Addl.Advocate General,Punjab.
**
Sabina, J.
Learned senior counsel for the petitioner submits that now, the Punjab Urban Development Authority (for short `PUDA') has framed a policy for compounding. Learned senior counsel for the petitioner has further submitted that he may be permitted to withdraw the petition to enable it to move the PUDA for compounding of the offence in question .
Dismissed as withdrawn.
In case, the petitioner moves the PUDA within two weeks from today for compounding of the offence, then till the decision of the said application, the presentation of challan shall remain stayed. In case, the application seeking compounding of offence is decided against the petitioner, the petitioner would be at liberty to file a fresh petition on the same cause of action.
( Sabina ) Judge September 05, 2011 arya