Punjab-Haryana High Court
Smt. Sharda Devi & Others vs State Of Punjab & Others on 9 August, 2011
Bench: Jasbir Singh, Augustine George Masih
CWP No. 12206 of 2000 -1-
IN THE PUNJAB AND HARYANA HIGH COURT AT
CHANDIGARH
CM No. 2433 of 2011 in
CWP No. 12206 of 2000 (O&M)
Date of Decision :09.08.2011
Smt. Sharda Devi & others
.......... Petitioners
Versus
State of Punjab & others
...... Respondents
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CORAM : HON'BLE MR. JUSTICE JASBIR SINGH
HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
Present : Mr. Arun Abrol, Advocate
for the applicant / petitioners.
Mr. I.P.S. Dobia, Advocate
for respondent Nos. 1 to 3.
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JASBIR SINGH, J. (ORAL)
This application has been filed with a prayer to dispose of Civil Writ Petition No. 12206 of 2000 titled 'Smt. Sharda Devi & others Vs. State of Punjab & others", in terms of an order passed in CWP No. 4148 of 2000 titled 'Smt. Kiran Bajwa & Ors. Vs. The President, Tribunal, Gurdaspur Improvement Trust, Gurdaspur & Ors." decided on 24.12.2008. Copy of that order has been put on record as Annexure A-1 with this application.
Notice of this application was issued.
Mr. I.P.S. Dobia, Advocate for respondents No. 1 to 3, after getting instructions from his client, very fairly states that the CWP No. 12206 of 2000 -2- dispute in CWP No. 12206 of 2000 is covered by the ratio of the judgment mentioned above.
In view of an agreed stand taken by counsel for the parties, this application is allowed. Civil Writ Petition No. 12206 of 2000 titled 'Smt. Sharda Devi & others Vs. State of Punjab & others"
is taken up on board for disposal today itself and it is allowed in terms of judgment passed in CWP No. 4148 of 2000 titled 'Smt. Kiran Bajwa & Ors. Vs. The President, Tribunal, Gurdaspur Improvement Trust, Gurdaspur & Ors." decided on 24.12.2008.
(JASBIR SINGH)
JUDGE
09.08.2011 (AUGUSTINE GEORGE MASIH)
'sp' JUDGE