Punjab-Haryana High Court
Gram Panchayat Behlolpur vs Addl. Director Panchayt Pb & Ors on 22 July, 2015
Bench: Rajive Bhalla, Shekher Dhawan
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
C.W.P. No. 382 of 1993
Date of Decision:- 22.07.2015
Gram Panchayat of village Behlolpur
.....Petitioner
Versus
Additional Director, Rural Development and Panchayat, Punjab and
others
.....Respondents
CORAM: HON'BLE MR. JUSTICE RAJIVE BHALLA
HON'BLE MR. JUSTICE SHEKHER DHAWAN
Present: Mr. P.S. Bajwa, Addl. A.G., Punjab
for the petitioner.
Mrs. Alka Sarin, Advocate, for respondent No.4.
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RAJIVE BHALLA, J. (Oral)
For detailed order, see order of even date passed in case C.W.P. No.16903 of 1992 titled "Gram Panchayat of village Behlolpur Vs. Additional Director, Rural Development and Panchayat, Punjab and others".
(RAJIVE BHALLA) JUDGE ( SHEKHER DHAWAN ) 22.07.2015 JUDGE naresh.k NARESH KUMAR 2011.08.27 10:52 I attest to the accuracy and integrity of this document Chandigarh