Punjab-Haryana High Court
Jaskirat Singh vs Jalandhar Improvement Trust Etc on 24 September, 2019
Bench: Daya Chaudhary, Sudhir Mittal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
CWP No.27457 of 2019
Date of Decision: 24.09.2019
Jaskirat Singh ....Petitioner
Versus
Jalandhar Improvement Trust and others ....Respondents
CORAM :- HON'BLE MRS. JUSTICE DAYA CHAUDHARY
HON'BLE MR. JUSTICE SUDHIR MITTAL
Present:- Mr. Raman Sharma, Advocate
for the petitioner.
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DAYA CHAUDHARY, J. (ORAL)
Admittedly, the petitioner earlier filed CWP No.12353 of 2019 titled as Jaskirat Singh vs State of Punjab and others, which was dismissed as withdrawn with liberty to pursue alternate remedies in law. However, in stead of availing the alternative remedy, the present petition has been filed.
Although, the action has been justified only on the ground that earlier the facts were not clear, the present petition is also dismissed with aforesaid liberty to avail the alternate remedy.
(DAYA CHAUDHARY) JUDGE (SUDHIR MITTAL) 24.09.2019 JUDGE gurpreet Whether speaking/reasoned Yes/No Whether Reportable Yes/No 1 of 1 ::: Downloaded on - 02-10-2019 00:42:39 :::