Punjab-Haryana High Court
Rachhpal Singh And Another vs Sh. D.S. Bains on 11 December, 2009
Author: Rakesh Kumar Garg
Bench: Rakesh Kumar Garg
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
COCP No.1707 of 2009(O&M)
Date of decision: 11.12.2009
Rachhpal Singh and another ......Petitioner(s)
Versus
Sh. D.S. Bains, the Secretary etc. ......Respondent(s)
CORAM:- HON'BLE MR.JUSTICE RAKESH KUMAR GARG
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Present: Mr. D.S. Patwalia, Advocate for the petitioners.
Mr. Rupinder S. Khosla, Advocate for the respondents.
Rakesh Kumar Garg, J.(Oral)
CM No.29010-CII of 2009 Application is allowed subject to all just exceptions. COCP No.1707 of 2009 Sh. Manjit Singh Narang, Commissioner, Municipal Corporation, Patiala is present in Court. An affidavit has been filed on his behalf whereby he has tendered unconditional apology for not appearing before this Court on 30.11.2009 and 1.12.2009. The apology is accepted.
It has been further stated in the aforesaid affidavit that in pursuance of the order dated 18.7.2008 passed by this Court in CWP No.17815 of 2006, sanction letter along with permit and provisional building sanction plan has been issued vide memo No.3716-17/MOD dated 9.12.2009 (Annexure A-4).
However, learned counsel appearing on behalf of the petitioner has submitted that the respondents cannot direct the petitioner to deposit an amount of Rs.21,29,587/- on account of CLU charges.
Be that as it may, since the provisional sanction has been granted, this Court is not inclined to proceed further in this petition, COCP No.1707 of 2009(O&M) -2- Rule discharged.
However, the petitioner shall be at liberty to challenge the aforesaid order dated 9.12.2009 in accordance with law.
December 11, 2009 (RAKESH KUMAR GARG) ps JUDGE