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Punjab-Haryana High Court

State Of Haryana And Others vs Smt. Ram Kali And Others on 2 March, 2010

Author: Alok Singh

Bench: Adarsh Kumar Goel, Alok Singh

            LPA No. 449 of 2003                         1


            In the High Court of Punjab and Haryana, Chandigarh.


                                            LPA No. 449 of 2003 (O&M)


                                            Date of Decision: 02.03.2010


State of Haryana and others
                                                  ....Appellants.

                 Versus

Smt. Ram Kali and others
                                                  ....Respondents.


Coram:- Hon'ble Mr. Justice Adarsh Kumar Goel
        Hon'ble Mr. Justice Alok Singh

      1.Whether reporters of local news papers may be allowed to see
         judgement ?
      2. To be referred to reporters or not ?
      3. Whether the judgement should be reported in the Digest ?


Present: Mr. M.S. Sindhu, Addl. A.G., Haryana
         for the appellants.

          Mr. Vikas Singh, Advocate
          for the appellant.

                    ...

Alok Singh, J.

1. Present appeal has been filed challenging the order of learned Single Judge dated 16.10.2002 passed in CWP No.1721 of 1983 whereby writ petition was allowed and orders dated 14.2.1979, 17.8.1979 and 26.10.1982 passed by the Collector, Sonepat, the Commissioner, Ambala Division and the Financial Commissioner, Haryana, respectively, were set aside, whereby ceiling authorities declined to release the land from surplus area on the ground that transfer of land was made prior to 30.7.1958. LPA No. 449 of 2003 2

2. Undisputedly, by the impugned judgement dated 16.10.2002, learned Single Judge has disposed of two writ petitions being Nos.1721 and 1722 of 1983, involving the same question of law and facts.

3. Undisputedly, LPA No.389 of 2003, arising from CWP No.1722 of 1983 was allowed by a Division Bench of this Court vide judgement dated 13.2.2009.

4. Learned counsel for the appellants stated that present appeal may also be disposed of in the light of judgement of the Division Bench of this Court dated 13.2.2009 passed in LPA No.389 of 2003. According to the learned counsel for the appellants in both the Letters Patent Appeals, question of law and facts are identical.

5. In view of the above, present appeal also stands disposed of in the light of judgement passed by the Division Bench of this Court dated 13.2.2009 in LPA No.389 of 2003.

( Alok Singh ) Judge ( Adarsh Kumar Goel ) Judge 02.03.2010 sk.