Punjab-Haryana High Court
Ajay Kumar Aggarwal vs Union Of India And Others on 28 August, 2012
Bench: Ajay Kumar Mittal, G.S. Sandhawalia
IN THE PUNJAB AND HARYANA HIGH COURT AT CHANDIGARH
CWP No.5229 of 2008 (O & M)
Date of Decision: August 28, 2012
Ajay Kumar Aggarwal ....Petitioner
Versus
Union of India and others .... Respondents
CORAM: HON'BLE MR. JUSTICE AJAY KUMAR MITTAL
HON'BLE MR. JUSTICE G.S. SANDHAWALIA
Present: Mr. Sandeep Goyal, Advocate,
for the petitioner.
Dr. Anmol Rattan Sidhu, Asstt. Solicitor General for
Union of India.
Mr. Tajinder Joshi, Advocate,
for the revenue.
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AJAY KUMAR MITTAL, J.
Learned counsel for the petitioner states that during the pendency of the writ petition, the Settlement Commission has adjudicated the matter on merits, therefore, the present petition has been rendered infructuous and the same may be disposed of as such.
2. Ordered accordingly.
(AJAY KUMAR MITTAL)
JUDGE
(G.S. SANDHAWALIA)
August 28, 2012 JUDGE
Sukhpreet