Punjab-Haryana High Court
Gram Panchayat Village Kurana And ... vs State Of Haryana And Others on 9 December, 2009
Author: Kanwaljit Singh Ahluwalia
Bench: Kanwaljit Singh Ahluwalia
Civil Writ Petition No. 17754 of 2009 1
In the High Court of Punjab and Haryana, at Chandigarh.
Civil Writ Petition No. 17754 of 2009
Date of Decision: 9.12.2009
Gram Panchayat Village Kurana and Another
...Petitioners
Versus
State of Haryana and Others
...Respondents
CORAM: HON'BLE MR. JUSTICE KANWALJIT SINGH AHLUWALIA.
Present: Mr. Arvind Singh, Advocate
for the petitioners.
Mr. Sunil Nehra, Senior Deputy Advocate
General, Haryana, for respondents No.1 to 3.
Mr. Rajesh Malik, Advocate
for respondent No.4.
Kanwaljit Singh Ahluwalia, J. (Oral)
Counsel for the petitioner has relied upon judgment of this Court rendered in Prem Kumar v. State Information Commissioner, Haryana, and Others (Civil Writ Petition No. 19692 of 2008 decided on 26.10.2009).
Counsel for respondent No.4, on instructions from Manoj Kumar, respondent No.4, states that in case petitioner provide inspection of the record, and provide documents at the cost prescribed, respondent No.4 will be satisfied.
Mr. Arvind Singh, Advocate, appearing for the petitioner, has Civil Writ Petition No. 17754 of 2009 2 stated that the petitioner shall facilitate inspection of the record by respondent No.4 on 14.12.2009 at 10.00 A.M. in the office of the District Development and Panchayat Officer, Panipat. After the inspection of the record, whatever document will be desired by respondent No.4, same shall be provided to him at the cost prescribed.
In view of the agreement between the parties and amicable resolution of the dispute, impugned order (Annexure P5) is set aside.
(Kanwaljit Singh Ahluwalia) Judge December 9, 2009 "DK"