Punjab-Haryana High Court
H.C. Arora vs State Of Punjab & Ors on 15 January, 2015
Bench: Satish Kumar Mittal, Lisa Gill
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No. 20236 of 2014
DATE OF DECISION : 15.01.2015
H.C. Arora
.... PETITIONER
Versus
State of Punjab and others
.... RESPONDENTS
CORAM :- HON'BLE MR. JUSTICE SATISH KUMAR MITTAL
HON'BLE MRS. JUSTICE LISA GILL
Present : Petitioner in person.
Mr. K.K. Gupta, Addl.A.G., Punjab,
for respondent No.1.
Mr. Ankit Joshi, Advocate,
for respondent No.3.
***
SATISH KUMAR MITTAL, J. ( Oral ) In this writ petition filed in public interest, a prayer has been made that a direction be issued to the respondents to preserve the double- storeyed building situated in Mohalla Shahganj, Turi Bazar, Ferozepur, which remained as the office of Shaheed Bhagat Singh and other revolutionaries during the year 1928-29 as monument under `The Punjab Ancient and Historical Monuments and Archaeological Sites and Remains Act, 1964' (hereinafter referred to as `the Act').
In para 3 of the written statement filed on behalf of respondent DASS NAROTAM 2015.01.19 14:38 I attest to the accuracy and authenticity of this document CWP No. 20236 of 2014 -2- No.1, it has been stated that on consideration of the issue, the said building has been declared as protected monument under the Act. In this regard, notification dated 22.12.2014 has already been issued, copy of which has been annexed with the written statement as Annexure R-1/2.
In view of the said steps taken by respondent No.1, the petitioner states that he does not want to press this petition.
Dismissed as not pressed.
( SATISH KUMAR MITTAL )
JUDGE
January 15, 2015 ( LISA GILL )
ndj JUDGE
DASS NAROTAM
2015.01.19 14:38
I attest to the accuracy and
authenticity of this document