Punjab-Haryana High Court
Kuldeep Kumar vs U.T. Chandigarh And Others on 16 May, 2013
Author: Satish Kumar Mittal
Bench: Satish Kumar Mittal, Amol Rattan Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
C.W.P. No.3473 of 2013
Date of Decision: May 16, 2013
Kuldeep Kumar
... Petitioner
Versus
U.T. Chandigarh and others
....Respondents
CORAM: HON'BLE MR.JUSTICE SATISH KUMAR MITTAL
HON'BLE MR.JUSTICE AMOL RATTAN SINGH
Present: Mr. Sandeep Arora, Advocate,
for the petitioner.
Mr. Sanjay Kaushal, Senior Standing Counsel
for U.T. Chandigarh.
..
SATISH KUMAR MITTAL, J.
Since the Draft Policy/Guidelines framed by the Chandigarh Administration regarding transfer of immovable property to the legal heirs/legatee after death of the allottee/transferee, has been approved and directed to be notified by the Chandigarh Administration vide order of the even date passed in C.W.P. No.1331 of 2013, learned counsel for the respondents states that the case of the petitioner will be considered and finally decided according to the said Policy, expeditiously, preferably within a period of three months from today.
In view of the aforesaid statement made by the learned counsel for the respondents, the writ petition is disposed of in the aforesaid terms.
(SATISH KUMAR MITTAL)
JUDGE
May 16, 2013 ( AMOL RATTAN SINGH )
vkg JUDGE