Punjab-Haryana High Court
Haryana Urban Development Authority vs Rakesh Kumar And Another on 24 May, 2012
Bench: Satish Kumar Mittal, T.P.S. Mann
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
L.P.A. No. 761 of 2012 ( O&M )
DATE OF DECISION : 24.05.2012
Haryana Urban Development Authority, Panchkula and another
.... APPELLANTS
Versus
Rakesh Kumar and another
..... RESPONDENTS
CORAM :- HON'BLE MR. JUSTICE SATISH KUMAR MITTAL
HON'BLE MR. JUSTICE T.P.S. MANN
Present: Mr. Siddharth Batra, Advocate,
for the appellants.
***
SATISH KUMAR MITTAL, J. ( Oral ) The appellants have filed this Letters Patent Appeal against the order dated 16.5.2011, passed by the learned Single Judge, whereby the writ petition (Civil Writ Petition No. 2272 of 2010), filed by Rakesh Kumar (respondent No.1 herein), has been disposed of, in terms of the order passed in Civil Writ Petition No. 19927 of 2009, titled as Sandeep versus State of Haryana and others.
It is an admitted fact that in appeal (LPA No. 2096 of 2011) filed by the appellants against the aforesaid order passed in CWP No. 19927 of 2009, the Division Bench of this Court, vide order dated 25.4.2012, has upheld the order of the learned Single Judge with some modification.
After hearing learned counsel for the appellants, this appeal is LPA No. 761 of 2012 ( O&M ) -2- disposed of with liberty to the appellants to consider the claim of respondent No.1 in terms of the decision rendered by the Division Bench of this Court in Haryana Urban Development Authority & others v. Sandeep & others, (LPA No. 2096 of 2011, decided on 25.4.2012).
( SATISH KUMAR MITTAL )
JUDGE
May 24, 2012 ( T.P.S. MANN )
ndj JUDGE