Punjab-Haryana High Court
Yudhbir Singh Son Of Shri Hari Singh And ... vs State Of Haryana Through Financial ... on 13 January, 2012
Author: K. Kannan
Bench: K. Kannan
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND HARYANA AT
CHANDIGARH
C.W.P. No.21501 of 2011
Date of Decision.13.01.2012
Yudhbir Singh son of Shri Hari Singh and another .....Petitioners
Versus
State of Haryana through Financial Commissioner and Principal
Secretary, Department of Power, Civil Secretriat, Haryana at Chandigarh
and others
.....Respondents
Present: Mr. Arun Yadav, Advocate
for the petitioners.
CORAM:HON'BLE MR. JUSTICE K. KANNAN
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?
-.-
K. KANNAN J.(ORAL)
1. Learned counsel for the petitioners states that he will be satisfied if the representations (Annexures P-4 to P-8) given by the petitioners are considered by respondents and an appropriate decision is taken within a particular time.
2. The respondents are directed to consider the representations given under Annexures P-4 to P-8 and shall pass an appropriate order within a period of 8 weeks from the date of receipt of copy of this order.
3. The writ petition is disposed of at the stage of admission dispensing with notice to the respondents.
(K. KANNAN) JUDGE January 13, 2012 Pankaj*