Punjab-Haryana High Court
Sant Lal And Ors vs State Of Haryana Etc on 2 August, 2016
Author: Rajiv Narain Raina
Bench: Rajiv Narain Raina
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Date of decision: 02.08.2016
CWP No.803 of 1996
Sant Lal & others ...Petitioners
Vs.
State of Haryana & others ...Respondents
CORAM: HON'BLE MR. JUSTICE RAJIV NARAIN RAINA
Present: Mr. Subhash Ahuja, Advocate, for the petitioners.
Ms. Shruti Jain Goel, AAG, Haryana.
RAJIV NARAIN RAINA, J. (ORAL)
Mr. Subhash Ahuja very fairly concedes that this matter is covered against his clients by the decision of the Division Bench of this Court rendered in LPA No.767 of 1995 titled 'State of Haryana & another Vs. Attar Singh Sharma & others' on 05.07.2006.
Consequently, the instant writ petition is dismissed in terms of Attar Singh's case.
[RAJIV NARAIN RAINA] JUDGE 02.08.2016 Vimal Whether speaking/reasoned: Yes/No Whether Reportable: Yes/No 1 of 1 ::: Downloaded on - 10-09-2016 21:44:21 :::