Punjab-Haryana High Court
Shiv Narain vs Union Of India & Ors on 12 July, 2017
Author: Rajan Gupta
Bench: Rajan Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP-3370-2016 (O & M)
Date of decision: 12.07.2017
Shiv Narain
....Petitioner
V/s
Union of India and ors.
...Respondent(s)
CORAM: HON'BLE MR. JUSTICE RAJAN GUPTA
Present: Mr. Hemen Aggarwal, Advocate, for the petitioner.
None for UOI.
Mr. Rohit Arya, AAG, Haryana.
*****
Rajan Gupta, J. (Oral)
Grievance of the petitioner is that Rasta No. 238 in the village has been encroached upon by the railway authorities. According to him, a legal notice dated 31.08.2015, Annexure P-6, had already been served on the respondents. However, no decision has been taken thereon.
Respondents No.2 and 4 are directed to look into the grievance of the petitioner and take appropriate steps as required in the facts and circumstances of the case.
This petition is disposed of in these terms.
(RAJAN GUPTA)
July 12, 2017 JUDGE
sukhpreet
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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