Punjab-Haryana High Court
Kaur Chand And Others vs Municipal Corporation And Others on 19 December, 2012
Author: Mahesh Grover
Bench: Mahesh Grover
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
C.W.P.No.25489 of 2012
Date of decision : 19.12.2012
Kaur Chand and others
....Petitioners
Versus
Municipal Corporation and others
...Respondents
CORAM : HON'BLE MR.JUSTICE MAHESH GROVER
....
Present : Mr.Arun Jindal, Advocate
for the petitioners.
.....
MAHESH GROVER, J.
The petitioners lack bona fides as they themselves are liquor vendors and, therefore, it is evident that they want the shifting of the vends. Hence this court does not intend to exercise its jurisdiction under Article 226 of the Constitution of India but chooses to dispose of the present petition with liberty to the respondents to consider the grievance of the petitioners as contained in the petition and take a decision thereon as expeditiously as possible, in case the situation so warrants.
Petition stands disposed of.
19.12.2012 (MAHESH GROVER) JUDGE dss