Punjab-Haryana High Court
Ganga Parshad vs Ut Of Chandigarh And Ors on 23 August, 2017
Author: Rajan Gupta
Bench: Rajan Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP-24376-2014 (O & M)
Date of decision: 23.08.2017
Ganga Parsad
....Petitioner
V/s
Union Territory, Chandigarh and ors.
...Respondent(s)
CORAM: HON'BLE MR. JUSTICE RAJAN GUPTA
Present: None for the petitioner.
Ms. Deepali Puri, Advocate, for respondent No.1.
Mr. Rakesh Sobti, Advocate, for respondent No.2.
Mr. Abhay Pal Singh Gill, Advocate, for respondent No.3.
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Rajan Gupta, J. (Oral)
Present writ petition is directed against the order 30.03.2011 (Annexure P-4), passed by Permanent Lok Adalat, Chandigarh, whereby claim of the petitioner for allotment of alternate site has been declined.
At the outset, it is submitted that all connected matters have been disposed of by a coordinate bench in CWP No.15419 of 2011, decided on 26.04.2017, with liberty to the applicant to file appeal before the Chief Executive Officer in terms of Section 17 of Scheme of 2006.
As a result, the impugned order passed by the Permanent Lok Adalat (PUS) is hereby set-aside. The Chief Executive Officer would decide the issue after considering all the relevant material on record being conscious of all the facts and circumstances of the case. In case the petitioner prefers an appeal within one month from the date of receipt of 1 of 2 ::: Downloaded on - 01-09-2017 07:32:39 ::: CWP-24376-2014 (O & M) ::2::
certified copy of the order, no question of limitation shall be raised by the appellate authority.
Ms. Deepali Puri, Advocate for respondent No.1, submits that a copy of the order shall be supplied to the petitioner within a week.
Disposed of.
(RAJAN GUPTA)
August 23, 2017 JUDGE
sukhpreet
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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