Punjab-Haryana High Court
Sardara Singh vs Union Of India And Others on 9 September, 2011
Bench: Jasbir Singh, Augustine George Masih
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Civil Writ Petition No.6401 of 2006 (O&M)
Date of decision: 09.09.2011
Sardara Singh
.....Petitioner
versus
Union of India and others
......Respondents
CORAM: Hon'ble Mr.Justice Jasbir Singh
Hon'ble Mr.Justice Augustine George Masih
Present: Mr.H.S.Grewal, Advocate for the petitioner
Jasbir Singh, J. (Oral)
CM No.1266 of 2011 in/ and CWP No.6401 of 2006 This application has been filed under Section 151 CPC to seek permission to withdraw CWP No.6401 of 2006. In this application, it is stated that the petitioner has accepted land pooling scheme and has no objection to the proposed acquisition. Application is accompanied by an affidavit of the petitioner.
In view of above, the application is allowed, CWP No.6401 of 2006 is taken up on board for disposal and as per prayer made it is ordered to be dismissed as withdrawn.
(Jasbir Singh)
Judge
09.09.2011 (Augustine George Masih)
gk Judge