Punjab-Haryana High Court
Maman Singh & Ors vs State Of Haryana And Ors on 7 August, 2015
Author: Amit Rawal
Bench: Amit Rawal
ARCHANA ARORA
CWP No. 15548 of 2015 1 2015.08.10 13:19
I attest to the accuracy and
authenticity of this document
IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
CWP No. 15548 of 2015
Date of decision August 7, 2015
Maman Singh and others
....... Petitioners
Versus
State of Haryana and others
........ Respondents
CORAM: HON'BLE MR. JUSTICE AMIT RAWAL
Present:- Mr. Rakesh Nagpal, Advocate
for the petitioners.
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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?
AMIT RAWAL, J (ORAL).
Learned counsel for the petitioners confines his prayer in the present writ petition for appropriate directions to respondent No.2 to decide the legal notice (Annexures P-4).
The present writ petition is disposed of with a direction to the Principal Chief Conservator of Forest, Haryana Van Bhawan-respondent No.2 to consider the legal notice (Annexure P-4) and take appropriate decision in accordance with law preferably within a period of two months from the date of receipt of certified copy of this order.
In case the claim of the petitioner is accepted then consequential benefits, if any, be given to the petitioner within a CWP No. 15548 of 2015 2 further period of two months. In case the respondents do not grant any relief then a well reasoned and speaking order be passed and conveyed to the petitioner.
The writ petition is disposed of accordingly.
(AMIT RAWAL) JUDGE August 7, 2015 archana