Punjab-Haryana High Court
Balbir Kaur And Ors vs Md, Fci And Ors on 10 November, 2014
Bench: Ashutosh Mohunta, Anupinder Singh Grewal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
Civil Writ Petition No.22746 of 2014 (O&M)
DATE OF DECISION: 10.11.2014
Balbir Kaur and others
.....Petitioners
versus
Food Corporation of India and others
.....Respondents
CORAM:- HON'BLE MR.JUSTICE ASHUTOSH MOHUNTA, ACTING CHIEF JUSTICE
HON'BLE MR. JUSTICE ANUPINDER SINGH GREWAL
Present: Mr. Rai Singh Chauhan, Advocate for the petitioners
..
ASHUTOSH MOHUNTA, ACTING CHIEF JUSTICE (Oral):
The petitioners have prayed that a direction be issued to the official respondents to stop the construction of the godown which is coming up adjacent to the school building where a large number of students from neighbouring villages come for study purposes. It is averred that the construction of the godown will spoil the atmosphere of the school and will adversely affect studies of the students because of vehicular movement.
The petitioners have submitted a representation on 20.10.2014 before the Deputy Commissioner, Barnala, but no action has been taken on the same.
After hearing learned counsel for the petitioners, we dispose of this writ petition with a direction to respondent No.3 to take an appropriate action in accordance with law on the PARKASH CHAND 2014.11.10 14:46 I attest to the accuracy and authenticity of this document CWP-22746-2014 - 2 -
representation filed by the petitioners expeditiously, preferably, within a period of three months from the date of receipt of certified copy of this order.
( ASHUTOSH MOHUNTA )
ACTING CHIEF JUSTICE
10.11.2014 ( ANUPINDER SINGH GREWAL )
parkash* JUDGE
PARKASH CHAND
2014.11.10 14:46
I attest to the accuracy and
authenticity of this document