Punjab-Haryana High Court
M/S Jai Bhagwan Charan Dass And Others vs State Of Haryana And Others on 10 October, 2013
Bench: Sanjay Kishan Kaul, Augustine George Masih
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP-2226-2001
Date of decision:-10.10.2013
M/s Jai Bhagwan Charan Dass and others
...Petitioners
Versus
State of Haryana and others
...Respondents
CWP-4722-2001
M/s Virender Kumar and another
...Petitioners
Versus
State of Haryana and others
...Respondents
CWP-5056-2001
M/s Pati Ram Jangi Ram and others
...Petitioners
Versus
State of Haryana and others
...Respondents
CORAM: HON'BLE MR. JUSTICE SANJAY KISHAN KAUL, CHIEF JUSTICE
HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
Present:
Mr. Sudhir Mittal, Advocate,
and Mr. R.K. Gupta, Advocate,
for the petitioners.
Mr. Ajay Gupta, Additional Advocate General, Haryana,
for respondent No. 1.
Mr. D.S. Bains, Advocate,
for Mr. Puneet Bali, Senior Advocate,
for respondents No. 2 and 3.
****
SANJAY KISHAN KAUL, C.J. (ORAL)
The petitions were filed seeking to assail Rule 3 (i) (iii) of the Haryana State Agricultural Marketing Board (Sale of Immovable Property) Rules, 2000 as being ultravires the Punjab Agricultural Produce Markets Act, 1961. The sequitur relief sought for was staying the draw of lots for allotment of shop flats in the new grain market at Assandh. No interim relief was granted and the petitions were admitted. The endeavour of the petitioners to obtain interim orders by approaching the Hon'ble Supreme Court also did not succeed.
The petitions are accordingly disposed of as infructuous.
(SANJAY KISHAN KAUL) CHIEF JUSTICE (AUGUSTINE GEORGE MASIH) JUDGE 10.10.2013 Sharma Amodh Amodh 2013.10.11 11:57 I attest to the accuracy and integrity of this document chandigarh