Punjab-Haryana High Court
Mohinder Kaur And Others vs State Of Punjab And Others on 8 April, 2011
Author: Surya Kant
Bench: Surya Kant
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
Civil Writ Petition No.6431 of 2011
Date of Decision : April 08, 2011.
Mohinder Kaur and others .....Petitioners
versus
State of Punjab and others .....Respondents
CORAM : HON'BLE MR.JUSTICE SURYA KANT.
Present : Mr.Ashwani Gaur, Advocate, for the petitioners.
Ms.Monica Chhibber Sharma, DAG, Punjab.
for respondent No.1.
Mr.Jasjeet Singh, Advocate for
Mr.H.S.Brar, Advocate, for respondent Nos.2 & 3.
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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?
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Surya Kant, J. (Oral)
Notice of motion.
Ms.Monica Chhibber Sharma, learned Deputy Advocate General, Punjab accepts notice on behalf of respondent No.1 and Mr.Jasjeet Singh, Advocate, for Mr.H.S.Brar, Advocate accepts notice on behalf of respondent Nos.2 & 3.
Let one copy of the writ petition be handed over to the learned State counsel and two copies to learned counsel for respondent Nos.2 & 3.
In view of the nature of order which I propose to pass, there is no need to seek any counter-reply from the respondents at this stage. C.W.P.No.6431 of 2011 2
The petitioners who are stated to be victims of 1984 Anti Sikh Riots, seek a mandamus to direct the respondents to regularize their possession of the flats in their occupation, in terms of the Government Policy dated 3.11.2008 (Annexure P-5).
For the reasons already assigned in the order dated 14.9.2010 (Annexure P-7) passed by this Court in CWP No.16345 of 2009 (Kuljit Singh and others versus State of Punjab and another) as also the order dated 15.2.2011 passed in LPA No.260 of 2011 (The Greater Mohali Area Development Authority versus Kuljit Singh and others), arising out of the aforesaid writ petition, this writ petition is disposed of with a direction to respondent No.3 to consider and dispose of the petitioner's claim in the light of the above cited decisions, within a period of three months from the date of receiving a certified copy of this order.
Dasti.
April 08, 2011 (SURYA KANT) Mohinder JUDGE