Punjab-Haryana High Court
Amandeep Singh vs Karamjit Singh Sra And Another on 23 August, 2013
Author: Mahesh Grover
Bench: Mahesh Grover
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
COCP No. 2499 of 2011 (O&M)
Date of Decision : 26.08.2013
Amandeep Singh
....Petitioner
Versus
Karamjit Singh Sra and another
...Respondents
CORAM : HON'BLE MR.JUSTICE MAHESH GROVER
Present:- Mr. C.L. Sharma, Advocate
for the petitioner
Mr. S.C. Pathela, Advocate
for the respondents
Mr. Ashok Aggarwal, Advocate General, Punjab
assisted by Ms. Rajni Gupta, Addl. A.G. Punjab
MAHESH GROVER, J.
Affidavit of Sh. Kahan Singh Pannu, IAS, Secretary to Government of Punjab, Department of Agriculture is taken on record. The same specifies a time bound schedule to set up new Mandi Township for the said area.
In view of the categoric affidavit along with the appended schedule, I am of the opinion that the grievance of the petitioner for setting up the market facilities has been adequately redressed. The petition is disposed of at this stage with liberty to the petitioner to revive the contempt petition in the eventuality of any deviation from the schedule provided in the affidavit.
August 26, 2013 (Mahesh Grover)
reena Judge
Reena
2013.08.27 10:19
I attest to the accuracy and
integrity of this document
chandigarh