Punjab-Haryana High Court
Satish Kumar Gupta And Others vs State Of Haryana And Others on 31 May, 2012
Author: Rajiv Narain Raina
Bench: Rajiv Narain Raina
CWP No. 11328 of 2012 1
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND HARYANA AT
CHANDIGARH
DATE OF DECISION : 31.5.2012
Satish Kumar Gupta and others
...Petitioners
Versus
State of Haryana and others
...Respondents
CORAM: HON'BLE MR.JUSTICE RAJIV NARAIN RAINA
PRESENT: Dr.Pankaj Nanhera, Advocate for the petitioners
....
Notes: 1.Whether to be referred to the reporters or not?
2.Whether the judgment should be reported in the Digest?
....
RAJIV NARAIN RAINA, J. (ORAL)
Learned counsel for the petitioners submits that no final decision has been taken with regard to the grievance of the petitioners expressed to the respondents-authorities. He will be satisfied if this petition is treated as representation. A direction is issued to the competent authority to consider and decide the same within a period of two months from the date of receipt of a certified copy of this order. The competent authority would take into account the enquiry report dated 10.1.2010 (Annexure P-2) regarding allotment of plots in the Sidharth Cooperative House Building Society Ltd.-respondent no.5.
Disposed of in the above terms.
(RAJIV NARAIN RAINA) JUDGE 31.5.2012 MFK