Punjab-Haryana High Court
Gurinderjit Singh vs State Of Punjab And Others on 8 March, 2011
Author: Surya Kant
Bench: Surya Kant
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
Civil Writ Petition No.4088 of 2011
Date of Decision : March 08, 2011.
Gurinderjit Singh .....Petitioner
versus
State of Punjab and others .....Respondents
CORAM : HON'BLE MR.JUSTICE SURYA KANT.
Present : Mr.P.B.S.Goraya, Advocate, for the petitioner.
Ms.Monica Chhibber Sharma, DAG, Punjab.
for respondent No.1.
Mr.Manish Bali, 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.Manish Bali, 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 during the course of day.
C.W.P.No.4088 of 2011 2
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.
The petitioner who is stated to be a 1984 Anti Sikh Riots victim, seeks a mandamus to direct the respondents to regularize his possession on the flat occupied by him in view of the Government Policy dated 3.11.2008 (Annexure P-3).
For the reasons already assigned in the order dated 14.9.2010 (Annexure P-5) passed in CWP No.16345 of 2009 (Kuljit Singh and others versus State of Punjab and another), 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 decision in Kuljit Singh's case (supra), within a period of three months from the date of receiving a certified copy of this order.
Dasti.
March 08, 2011 (SURYA KANT) Mohinder JUDGE