Punjab-Haryana High Court
M/S Progress Industries vs State Of Haryana And Ors on 4 October, 2016
208 IOIN CWP Nos.11226, 13134 to 13140 of 2013
M/s Progress Industries
Vs.
State of Haryana and others
Present: None for the petitioner.
Mr. Lokesh Sinhal, Addl. AG, Haryana and
Mr. R.K. Doon, AAG, Haryana.
Mr. Arvind Seth, Advocate
for respondents No.2 & 3.
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In compliance of the order dated 15.02.2016 passed by this Court, status report by way of affidavit of Ms. Manjit Kaur, Chief Town Planner, Urban Local Bodies Department, Haryana along with Notified Relocation Policy dated 20.07.2016 as Annexure R-1 filed in the Court today, is taken on record.
Learned counsel for the State submits that the abovesaid policy is being implemented strictly in terms thereof. The concerned authorities are ensuring that no deviation or violation takes place. He further submits that since the order dated 09.07.2014 and the later orders dated 15.07.2015, 16.11.2015 and 15.02.2016 have been strictly complied with, no further monitoring of the case is required.
In view of the abovesaid statement made by Mr. Lokesh Sinhal, Addl. AG, Haryana, the matter stands disposed of.
A photocopy of this order be placed on the files of other connected cases.
[ RAMESHWAR SINGH MALIK ] 04.10.2016 JUDGE vishnu 1 of 1 ::: Downloaded on - 22-10-2016 04:28:25 :::