Punjab-Haryana High Court
Sham Kaur vs Union Of India And Ors on 28 October, 2014
Author: K. Kannan
Bench: K. Kannan
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.21816 of 2014
Date of Decision.28.10.2014
Sham Kaur ......Petitioner
Versus
Union of India and others ......Respondents
Present: Mr. S.P. Garg, 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. The petition is for allotment of property on compassionate basis for a person that died in the year 1967 in Israel artillery fire in GAZA. The petitioner's justification for the writ petition is that there are various representations made but they have not been favourably considered. The petitioner is guilty of gross laches and no relief is possible for compassionate allotment after nearly five decades.
2. The writ petition is dismissed.
(K. KANNAN) JUDGE October 28, 2014 Pankaj* PANKAJ KUMAR 2014.10.30 15:20 I attest to the accuracy and authenticity of this document Chandigarh