Punjab-Haryana High Court
Dhula Ram And Ors vs State Of Haryana And Ors on 26 April, 2016
Bench: Surya Kant, A.B.Chaudhari
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
Civil Writ Petition No.7574 of 2016
Date of Decision: April 26, 2016
Dhula Ram and others ....Petitioners
versus
State of Haryana and others .....Respondents
CORAM:HON'BLE MR.JUSTICE SURYA KANT.
HON'BLE MR.JUSTICE A.B.CHAUDHARI.
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Present: Mr.Vikram Singh, Advocate, for the petitioners.
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1. Whether Reporters of Local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
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Surya Kant, J. (Oral)
Learned counsel for the petitioners seeks to withdraw this writ petition as according to him the petitioners wish to file a petition under Section 13-A of the Punjab Village Common Lands (Regulation) Act, 1961, as applicable to the State of Haryana.
Ordered accordingly.
[SURYA KANT]
JUDGE
April 26, 2016 [A.B.CHAUDHARI]
mohinder JUDGE
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