Punjab-Haryana High Court
Alla Ditta And Others vs State Of Punjab And Others on 28 January, 2014
235
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CRM-M No. 44150 of 2013
Date of Decision : January 28th, 2014
Alla Ditta and others
.... Petitioners
Versus
State of Punjab and others
.... Respondents
CORAM : HON'BLE MR. JUSTICE DR. BHARAT BHUSHAN PARSOON Present Mr. K.S.Hissowal, Advocate, for the petitioners.
Mr. Deep Singh, AAG, Punjab, for the State.
Dr. BHARAT BHUSHAN PARSOON, J. [Oral] Learned counsel for the petitioners states that for the same relief, as claimed in this petition, the petitioners have already made representations, Annexures P/1 to P/3, to the respondents. However, no action has been taken by the respondents thereon so far.
In view of the above, this petition is disposed of with direction to Senior Superintendent of Police, Sangrur, respondent No.2 to take decision on the representation dated 1.12.2013 [Annexure P/3] in accordance with law, within one month from date of receipt of copy of this order.
(Dr. BHARAT BHUSHAN PARSOON) JUDGE th January 28 , 2014 som Prakash Som 2014.01.29 13:55 I attest to the accuracy and integrity of this document