Punjab-Haryana High Court
K.L. Gupta And Others vs Union Territory Of Chandigarh And ... on 16 July, 2012
Author: Ranjit Singh
Bench: Ranjit Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
Civil Writ Petition No. 18020 of 2009
Date of decision : 16.07.2012
K.L. Gupta and others .....Petitioners
VERSUS
Union Territory of Chandigarh and others ....Respondents
CORAM:- HON'BLE MR.JUSTICE RANJIT SINGH
1. Whether Reporters of local papers may be allowed to see the judgement?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
Present: Mr. I.S. Saggu, Advocate
for the petitioner.
Mr. S.B. Kaushik, Advocate
for respondent No. 4.
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RANJIT SINGH, J.
On the statement made by counsel for the petitioner, this writ petition was adjourned to await the decision of LPA filed in CWP No. 17874 of 2009, which had been decided on 17.07.2010 as the point involved is stated to be similar. The Letters Patent Appeal has now been decided. Copy of the order passed by the Letters Patent Appeal Bench is on record. Having considered the rival contentions, the Court has issued the following directions:-
" Having heard the learned counsel for the parties, we dispose of both the appeals with the following directions:
i. That the claim of the petitioner-appellant for becoming substituted member is rejected. ii. That respondent No. 8 is permitted to proceed in accordance with 1991 Rules. Accordingly, it has Civil Writ Petition No. 18020 of 2012 -2- to first offer allotment to the old members if any dwelling unit/flat on account of surrender becomes available then a notice be issued by publishing the same in a daily English newspaper like The Tribune and notice be also issued in a daily newspaper of Hindi language. The applications then shall be considered in accordance with rules."
In view of the order passed by the LPA Bench, the writ petition shall also stand disposed of in the same terms.
July 16, 2012 ( RANJIT SINGH ) rts JUDGE