Punjab-Haryana High Court
Barnala Bus Adda Bachao Sangharsh ... vs State Of Punjab And Ors on 15 October, 2018
Author: Rajan Gupta
Bench: Rajan Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No. 14381 of 2018
Date of decision : 15.10.2018
Barnala Bus Adda Bachao Sangharsh Committee
....Petitioner
V/s
State of Punjab & ors.
....Respondents
BEFORE : HON'BLE MR. JUSTICE RAJAN GUPTA Present: Mr. Vishal Garg, Advocate for the petitioner.
Mr. Sahil Sharma, DAG Punjab.
RAJAN GUPTA J.
Grievance of the petitioner-Committee is that State authorities intend to shift the bus-stand to another place in the outskirts of the city. According to counsel, proposed bus-stand being at distant place, commuters are likely to face difficulty on day today basis. The present bus-stand, being within the city, is easily accessible.
Learned State counsel at the outset submits that grievance of the petitioner-Committee would be examined by respondents no. 1 & 2 at the earliest, in any case not later than two months.
In view of statement made by State counsel, petition is disposed of.
October 15, 2018 (RAJAN GUPTA)
Ajay JUDGE
Whether speaking/reasoned: Yes/No
Whether reportable: Yes/No
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