Punjab-Haryana High Court
Baldev Singh Bajwa And Others vs Principal Secretary,Irrigation ... on 7 February, 2019
Author: Rajan Gupta
Bench: Rajan Gupta
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH.
CWP No.413 of 2019 (O&M)
Date of decision: February 07, 2019
Baldev Singh Bajwa and others ...Petitioners
Versus
Principal Secretary, Irrigation Department,
Punjab and others ...Respondents
CORAM: HON'BLE MR. JUSTICE RAJAN GUPTA Present: Ms. Jagdeep Bains, Advocate for the petitioners.
Ms. Ishneet Kaur, AAG, Punjab.
Rajan Gupta, J.(oral) Notice of motion.
On asking of the court, Ms. Ishneet Kaur, AAG, Punjab accepts notice.
Learned counsel for the petitioner submits that for the relief sought in the petition, legal notice (Annexure P-12) has been served upon the concerned authority. They shall be satisfied if decision on the same is taken in a fixed time frame.
Learned State counsel submits that legal notice shall be considered by the competent authority and decision shall be taken within two months from today. In case any adverse order is passed, same shall be conveyed to the petitioners forthwith.
In view of above, this petition is hereby disposed of.
(RAJAN GUPTA) JUDGE February 07, 2019 'Rajpal' Whether speaking / reasoned Yes / No Whether Reportable: Yes / No 1 of 1 ::: Downloaded on - 10-02-2019 08:46:02 :::