Punjab-Haryana High Court
Shiv Chand Son Of Banta Ram vs Bhakra Beas Management Board Through ... on 6 March, 2012
Author: K. Kannan
Bench: K. Kannan
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.9802 of 1992(O&M)
Date of Decision: 06.03.2012
Shiv Chand son of Banta Ram, resident of village Barari, Tehsil Anandpur
Sahib, District Ropar and others.
... Petitioners
Versus
Bhakra Beas Management Board through it's Chairman, BBMB Building
Sector 19, Madhya Marg, Chandigarh and others.
... Respondents
CORAM: HON'BLE MR. JUSTICE K. KANNAN
Present: None for the petitioners.
Mr. Arun Nehra, Advocate,
for the respondents.
*****
1. Whether reporters of local papers may be allowed to see the
judgment? NO
2. To be referred to the reporters or not? NO
3. Whether the judgment should be reported in the digest? NO
K. KANNAN, J. (Oral)
1. There is no representation on behalf of the petitioners. The counsel for the respondents Mr. Nehra states that the prayer in the writ petition is for grant of regularization, which has been accorded to the respective petitioners and, therefore, the writ petition has become infructuous.
2. The writ petition is disposed of as infructuous, however, with liberty for the petitioners to approach this Court for review of consideration, if the petitioners still have any grievance.
6th March, 2012 ( K. KANNAN ) Rajan JUDGE