Punjab-Haryana High Court
Namrita Singh vs State Of Haryana And Others on 31 May, 2019
Bench: Mahesh Grover, Lalit Batra
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.15691 of 2019
Date of Decision : 31.05.2019
Namrita Singh and another
....Petitioners
Versus
State of Haryana and others
...Respondents
CORAM : HON'BLE MR.JUSTICE MAHESH GROVER HON'BLE MR JUSTICE LALIT BATRA Present : Mr.Amit Jain, Advocate for the petitioners.
MAHESH GROVER, J.(O) Pray for initiation of legal action against the unauthorised, illegal and haphazard construction by unauthorized colonizers regarding which the petitioners have served legal notice appended to the petition as Annexure P-3(colly).
We would, without commenting on the merits of the claim of the petitioners, deem it appropriate to dispose of the present petition with a direction to the official respondents to consider and decide the legal notice (Annexures P-3(colly) by passing a speaking order thereon as expeditiously as possible. Ordered accordingly.
(MAHESH GROVER)
JUDGE
31.05.2019 (LALIT BATRA)
dss JUDGE
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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