Punjab-Haryana High Court
Sarup Singh vs State Of Haryana And Another on 22 October, 2009
Author: Kanwaljit Singh Ahluwalia
Bench: Kanwaljit Singh Ahluwalia
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Civil Writ Petition No.15725 of 2009
Date of decision: 22nd October, 2009
Sarup Singh
... Petitioner
Versus
State of Haryana and another
... Respondents
CORAM: HON'BLE MR. JUSTICE KANWALJIT SINGH AHLUWALIA
Present: Mr. I.D. Singla, Advocate for the petitioner.
Mr. Sanjeev Kaushik, Addl. AG Haryana
for the State.
KANWALJIT SINGH AHLUWALIA, J. (ORAL)
Mr. Sanjeev Kaushik, appearing for the State, submits that he has received a communication from the Financial Commissioner & Principal Secretary to Govt. of Haryana, Town Country Planning Department, stating that Chairman of the Tribunal has not been appointed, therefore, the appeal filed by the petitioner cannot be taken up for hearing. It is further submitted that till the appeal is taken up for hearing by the Presiding Officer of the Tribunal, respondents will not demolish the structure raised by the petitioner.
Counsel for the petitioner submits that this arrangement may be ordered to continue till interim application in the appeal for stay is decided. Counsel for the petitioner further submits that in view of the statement made by counsel for the State, present petition be disposed of and in case he fails to elicit interim relief in the application filed in appeal, liberty may be granted to him to assail that order. Civil Writ Petition No.15725 of 2009 2
In view of the submissions made by counsel for the parties, present writ petition is disposed of, with liberty aforesaid.
[KANWALJIT SINGH AHLUWALIA] JUDGE October 22, 2009 rps