Punjab-Haryana High Court
Kashmir Singh vs Improvement Trust Gurdaspur & Ors on 25 February, 2019
Author: G.S. Sandhawalia
Bench: G.S. Sandhawalia
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.20125 of 2009 (O&M)
Date of Decision:25.02.2019
Kashmir Singh ....Petitioner(s)
Versus
Improvement Trust, Gurdaspur and others ....Respondent(s)
CORAM: HON'BLE MR. JUSTICE G.S. SANDHAWALIA
Present: Mr. Vipin Mahajan, Advocate
Mr. Ishan Kaushal, Advocate for
Mr. K.S. Khehar, Advocate, for the landowners.
Mr. Amit Singh Sethi, Advocate
for the Improvement Trust.
*****
G.S. SANDHAWALIA, J. (ORAL)
For the reasons assigned in detailed judgment of even date passed in CWP No.15045 of 2009 titled as "Improvement Trust, Gurdaspur Vs. Kashmir Singh and others", the present writ petition is allowed.
Ordered accordingly.
(G.S. SANDHAWALIA) 25.02.2019 JUDGE pvd Whether speaking/reasoned Yes/No Whether reportable Yes/No 1 of 1 ::: Downloaded on - 17-03-2019 14:40:08 :::