Punjab-Haryana High Court
M/S Omprakash Gopichand And Anr vs State Of Haryana And Ors on 29 February, 2016
Author: Arun Palli
Bench: Arun Palli
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP-4053-2016
Date of decision:- 29.02.2016
M/s Om Prakash Gopi Chand and another
...Petitioners
Versus
State of Haryana and others
...Respondents
CORAM: HON'BLE MR. JUSTICE S.J. VAZIFDAR, ACTING CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN PALLI
Present:- Mr. Kunal Dawar, Advocate,
for the petitioners.
* * * *
S.J. VAZIFDAR, A.C.J. (ORAL)
The petitioners claim to be entitled to the allotment of a site in the new Sabzi Mandi, Sector 16, Old Faridabad.
2. The petitioners claim to have been entitled to it in the year 2006 itself. The petitioners have made representations dated 20.02.2006 (Annexure P-9), 11.09.2008 (Annexure P-10) and an undated representation (Annexure P-11).
3. The petition is disposed of by directing the respondents to respond to the representations by 30.04.2016.
(S.J. VAZIFDAR) ACTING CHIEF JUSTICE (ARUN PALLI) JUDGE 29.02.2016 Amodh AMODH SHARMA 2016.02.29 16:43 I attest to the accuracy and authenticity of this document chandigarh