Punjab-Haryana High Court
Pakhar Singh Panag vs State Of Punjab on 13 August, 2015
Bench: Surya Kant, Jaspal Singh
IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
Sr. No.: 112
Civil Writ Petition No.16693 of 2015 (O & M)
Date of Decision: August 13, 2015
Pakhar Singh Panag
..... PETITIONER(S)
VERSUS
State of Punjab & others
..... RESPONDENT(S)
...
CORAM: HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE JASPAL SINGH
...
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?
...
PRESENT: - None.
. . .
Surya Kant, J (Oral)
1. The petitioner's grievance is that private respondent Nos.6 to 9 have allegedly encroached upon the land of village pond and no action is being taken against them by respondent No.5 - Gram Panchayat of village Salana Dulla Singhwala, Tehsil Amloh, District Fatehgarh Sahib or the authorities like respondent No.4 - Block Development & Panchayats Officer, Amloh.
2. Having regard to the nature of relief sought therein, we AVIN KUMAR dispose of this petition, without expressing any views on merits as 2015.08.18 10:25 I attest to the accuracy and authenticity of this document High Court of Punjab & Haryana at Chandigarh CWP No.16693 of 2015 [2] private respondents have not been heard at this stage and no order prejudicial to their interest can be passed, with a direction to respondent Nos.4 and 5 to look into the grievance of petitioner and take an appropriate decision in accordance with law within two months from the date of receipt of a certified copy of this order.
(Surya Kant)
Judge
(Jaspal Singh)
August 13, 2015 Judge
avin
AVIN KUMAR
2015.08.18 10:25
I attest to the accuracy and
authenticity of this document
High Court of Punjab & Haryana at
Chandigarh