Punjab-Haryana High Court
Kuldip Rai & Others vs State Of Punjab & Others on 24 August, 2009
Author: Ajai Lamba
Bench: Ajai Lamba
IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
Civil Miscellaneous No.12263 of 2009 &
Civil Writ Petition No.6648 of 2008
Date of Decision: August 24, 2009
Kuldip Rai & Others
.....PETITIONER(S)
VERSUS
State of Punjab & Others
.....RESPONDENT(S)
. . .
CORAM: HON'BLE MR. JUSTICE AJAI LAMBA
PRESENT: - Mr. G.P.S. Bal, Advocate, for the
applicant-petitioners.
Mr. B.S. Chahal, Deputy Advocate
General, Punjab.
. . .
AJAI LAMBA, J (Oral)
C.M. No.12263 of 2009 The application has been filed with a prayer to allow the petition in view of judgment dated 24.3.2009 rendered by this Court in Civil Writ Petition No.4608 of 2009 titled `Surkhraj Kaur vs. State of Punjab & Others' in which reliance has been placed on judgment dated 21.7.2008 rendered by Division Bench of this Court in Civil Writ Petition No.15554 of 2007.
The application is allowed.
On the asking of learned counsel for the parties, the main writ petition is taken up for CWP No.6648 of 2009 [2] hearing today itself.
C.W.P. No.6648 of 2009
This civil writ petition has been filed under Article 226/227 of the Constitution of India praying for issuance of a writ in the nature of certiorari, quashing Order dated 31.10.2006 (Annexure P-3) to the extent it provides a prospective cut off date in its implementation.
Learned counsel for the petitioner states that the matter is squarely covered by judgment dated 24.3.2009 rendered by this Court in Civil Writ Petition No.4608 of 2009 titled `Surkhraj Kaur vs. State of Punjab & Others'.
Learned counsel for the respondents has not been able to dispute the fact that the matter is covered by the decision rendered in Sukhraj Kaur's case (supra).
In view of the above, this petition is decided in terms of judgment dated 24.3.2009 rendered by this Court in Civil Writ Petition No.4608 of 2009 titled `Surkhraj Kaur vs. State of Punjab & Others'.
(AJAI LAMBA)
August 24, 2009 JUDGE
avin
1. To be referred to the Reporters or not?
2. Whether the judgment should be reported in the Digest?