Supreme Court - Daily Orders
Som Nath Kaushal vs State Of Punjab on 18 September, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.201 COURT NO.8 SECTION IVB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
PETITION(S) FOR SPECIAL LEAVE TO APPEAL (C) NO(S). 29657/2014
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 08/05/2014
IN CWP NO. 4437/1984 PASSED BY THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH)
SOM NATH KAUSHAL PETITIONER(S)
VERSUS
STATE OF PUNJAB AND ORS RESPONDENT(S)
[WITH APPLN.(S) FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS AND
STAY] (FOR FINAL DISPOSAL)
Date : 18/09/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Sanjeev Anand, Adv.
Mr. Yakesh Anand, Adv.
Mr. Murari Kumar, Adv.
For Respondent(s) Mrs. Rachana Joshi Issar, Adv.
Mr. Akhil Bansal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsels for the parties and perused the relevant material.
Permission to file additional documents is granted. In the facts of the case, we are not inclined to interfere. However, we grant liberty to the petitioner to approach the concerned authorities of Punjab Urban Development Authority (PUDA) for suitable relief and if such a representation is filed, the concerned authorities will consider the same in accordance with law. The Special Leave Petition is disposed of in the above terms.
Signature Not Verified Digitally signed by Vinod Lakhina Date: 2015.09.19 [VINOD LAKHINA] [SUMAN JAIN] 11:48:24 IST Reason: COURT MASTER COURT MASTER