Punjab-Haryana High Court
Rajinder Kaur & Ors vs State Of Haryana & Ors on 1 September, 2014
Bench: Hemant Gupta, Kuldip Singh
CWP No.17840 of 2014 (O&M) (1)
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.17840 of 2014 (O&M)
Date of Decision: 01.09.2014
Rajinder Kaur and others .... Petitioners
Versus
State of Haryana and others .... Respondents
CORAM: HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE KULDIP SINGH
Present: Shri Karamveer Singh Banyana, Advocate for the petitioners.
1. Whether Reporters of local papers may be allowed to see the
judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
Hemant Gupta J. (Oral)
The grievance of the petitioners is that even though the Chief Administrator of Haryana State Agricultural Marketing Board, has passed an order on 16.08.2013 (Annexure P-9) that the installments on account of sale of plots be accepted without interest subject to the decision of the Board of Directors in respect of payment of interest and penalty, but the Market Committee is still demanding the interest from the petitioners.
This Court is not to execute the order passed by the Chief Administrator, Haryana State Agricultural Marketing Board, under whose control the Market Committee falls.
The petition writ petition is, thus, dismissed with liberty to the petitioners to avail appropriate remedy, as may be available to them, for SARITA RANI 2014.09.05 12:10 I attest to the accuracy and integrity of this document Chandigarh CWP No.17840 of 2014 (O&M) (2) redressal of their grievances arising out of the order of the Chief Administrator, Haryana State Agricultural Marketing Board.
(HEMANT GUPTA) JUDGE (KULDIP SINGH) JUDGE 01.09. 2014 sarita/ds SARITA RANI 2014.09.05 12:10 I attest to the accuracy and integrity of this document Chandigarh