Punjab-Haryana High Court
Improvement Trust Gurdaspur vs Kuldip Singh And Ors on 25 February, 2019
Author: G.S. Sandhawalia
Bench: G.S. Sandhawalia
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.15159 of 2009 (O&M)
Date of Decision:25.02.2019
Improvement Trust, Gurdaspur ....Petitioner
Versus
Kuldip Singh and others ....Respondents
CORAM: HON'BLE MR. JUSTICE G.S. SANDHAWALIA
Present: Mr. Amit Singh Sethi, Advocate
for the Improvement Trust.
Mr. Vipin Mahajan, Advocate
Mr. Ishan Kaushal, Advocate for
Mr. K.S. Khehar, Advocate, for the landowners.
*****
G.S. SANDHAWALIA, J. (ORAL)
For the reasons assigned in detailed judgment of even date passed in CWP No.15045 of 2009 titled as "Improvement Trust, Gurdaspur Vs. Kashmir Singh and others", the present writ petition is dismissed.
Ordered accordingly.
(G.S. SANDHAWALIA) 25.02.2019 JUDGE pvd Whether speaking/reasoned Yes/No Whether reportable Yes/No 1 of 1 ::: Downloaded on - 17-03-2019 14:24:20 :::