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Punjab-Haryana High Court

Davinder Singh And Others vs State Of Punjab And Others on 6 August, 2012

Bench: Jasbir Singh, Rakesh Kumar Jain

      In the High Court of Punjab and Haryana, at Chandigarh


                 Civil Writ Petition No. 3554 of 2011

                      Date of Decision: 6.8.2012


Davinder Singh and Others
                                                          ... Petitioners

                                Versus

State of Punjab and Others
                                                        ... Respondents

CORAM: Hon'ble Mr. Justice Jasbir Singh, Acting Chief Justice.

Hon'ble Mr. Justice Rakesh Kumar Jain. Present: Mr. Arun Singla, Advocate for the petitioners.

Ms. Gurveen H. Singh, Additional Advocate General, Punjab, for respondents No.1 to 5. Mr. Navjeet Singh, Advocate for respondent No.6.

Mr. C.L. Premy, Advocate for Ms. Naiya Gill, Advocate for respondent No.7.

Jasbir Singh, Acting Chief Justice (Oral) This writ petition has been filed with a prayer to quash an order dated 27.8.2010 (Annexure P6) passed by respondent No.5 vide which the Panchayat land has been transferred in the name of respondent No.6-Market Committee, Bhulath for construction of a grain market in village Damulian.

It is contended by counsel for the petitioner that the land has been sold/transferred to respondent No. 6 below the Collector's rate. Be that as it may, the land has been transferred for public purpose i.e. Civil Writ Petition No. 3554 of 2011 2 to set up a grain market in village Damulian. With setting up of a grain market, the farmers of the village are bound to be benefitted as they can sell their produce in the village itself. Furthermore, the economy of the village shall also get a boom.

Moreover, in the reply filed by the respondents, it is stated that the land has been transferred to the Market Committee for setting up of a grain market, as per the rates fixed by the Collector.

In view of the above reply, nothing survives in this writ petition for this Court to be adjudicated upon. Accordingly, we dispose of this writ petition. However, it is made clear that if the grain market has not been made operational so far, the same be so made forthwith.

(Jasbir Singh) Acting Chief Justice (Rakesh Kumar Jain) Judge August 6, 2012 "DK"