Punjab-Haryana High Court
Welfare Association Sonepat vs State Of Haryana And Others on 11 May, 2011
Author: Ranjit Singh
Bench: Ranjit Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
C.M. No.4011 of 2010 and
E.A. No.5278 of 2003 in
C.W.P. No.5410 of 1999
Date of Decision:11.5.2011
Welfare Association Sonepat .... Petitioner
Versus
State of Haryana and others .... Respondents
CORAM: Hon'ble Mr. Justice Ranjit Singh
Present: Mr. R.S. Pathania, Advocate for
Mr. R.S. Manhas, Advocate.
Ms. Shruti Jain, A.A.G. Haryana for the State.
Mr. Sanjay S. Chauchan, Advocate.
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1.Whether Reporters of Local Newspapers 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?
RANJIT SINGH, J.(Oral)
Learned counsel for the respondent states that the present petition can be disposed of as prayer made in this writ petition almost has been allowed. The petitioner seeks refund of 3% stamp duty from Municipal Council part of which has already been refunded. As and when, the petitioner approaches the Municipal Council with sale deed, the remaining amount shall also be refunded.
In view of the statement made by learned counsel for the respondent, the present petition is rendered infructuous and is disposed of as such.
11.5.2011 ( RANJIT SINGH ) rajeev JUDGE