Punjab-Haryana High Court
Haryana Urban Development Authority ... vs The Permanent Lok Adalat Public ... on 17 December, 2015
Author: Paramjeet Singh
Bench: Paramjeet Singh
-1-
CWP No.26194 of 2015
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.26194 of 2015
Date of decision: 17.12.2015
Haryana Urban Development Authority
....Petitioner
Versus
Permanent Lok Adalat, Public Utility Services, ADR Centre, District
Court Complex, Sirsa and others
....Respondents
CORAM: HON'BLE MR. JUSTICE PARAMJEET SINGH
1) Whether Reporters of the local papers 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 ?
Present: - Mr. Suvir Sehgal, Advocate, for the petitioner.
PARAMJEET SINGH, J. (ORAL)
Instant writ petition under Articles 226/227 of the Constitution of India has been filed for issuance of a writ in the nature of certiorari to quash the award dated 11.06.2015 (Annexure P-10) passed by respondent No.1 - Permanent Lok Adalat (Public Utility Services), Sirsa (hereinafter referred to as 'PLAPUS'), whereby application filed by respondent No.2 under Section 22-C of the Legal Services Authorities Act, 1987 has been partly allowed and petitioner has been directed to refund the amount of ` 41,000/- to respondent No.2 within a period of 30 days from the date of the award, failing which respondent No.2 was held entitled to recover the same with interest @ 9% per annum.
I need not reproduce the facts of the case as the issue involved RAVINDER SINGH 2015.12.18 16:51 I attest to the accuracy and authenticity of this document -2- CWP No.26194 of 2015 in this case has been dealt with by this Court in CWP No.7031 of 2014 titled 'The Branch Manager, Bajaj Allianz Life Insurance Co. Ltd. and another v. Gurdarshan Singh and another' decided on 19.09.2015.
The decision rendered in the case of The Branch Manager, Bajaj Allianz Life Insurance Co. Ltd. (supra) is fully applicable to the present writ petition and as such liable to be dismissed.
Resultantly, this writ petition is dismissed.
(Paramjeet Singh) Judge December 17, 2015 R.S. RAVINDER SINGH 2015.12.18 16:51 I attest to the accuracy and authenticity of this document