Punjab-Haryana High Court
Ishar Ram And Others vs State Of Punjab And Others on 21 April, 2011
Author: Mehinder Singh Sullar
Bench: Mehinder Singh Sullar
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
C.W.P. No. 23429 of 2010
Date of decision : 21.04.2011
Ishar Ram and others
...Petitioners
versus
State of Punjab and others
...Respondents
CORAM: HON'BLE MR. JUSTICE MEHINDER SINGH SULLAR
Present: Mr. Vijay K. Jindal, Advocate
for the petitioners.
Mr. Palwinder Singh, Sr. D.A.G., Punjab
for respondent No.1.
Mr. Vishwajit Bedi, Advocate
for respondent Nos. 2 and 3.
Mr. Balbir Singh Sewak, Advocate
for respondent No.4.
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Mehinder Singh Sullar, J. (Oral)
At the very outset, learned counsel has stated that respondent No.4 will not raise any construction over the property in dispute without prior approval/sanction of the respondent/Municipal Committee.
In view of the above statement of counsel for respondent No.4, learned counsel for the petitioners intends to withdraw the instant writ petition.
In this view of the matter, the instant writ petition is dismissed as withdrawn.
April 21, 2011 (Mehinder Singh Sullar) naresh.k Judge