Punjab-Haryana High Court
Baldev Krishan Chopra vs State Of Punjab And Ors on 12 September, 2018
Bench: Mahesh Grover, Mahabir Singh Sindhu
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.15461 of 2018
Date of Decision : 12.09.2018
Baldev Krishan Chopra
....Petitioner
Versus
State of Punjab and others
....Respondents
CORAM : HON'BLE MR.JUSTICE MAHESH GROVER
HON'BLE MR.JUSTICE MAHABIR SINGH SINDHU
Present: Mr. Sandeep Kumar Passi, Advocate
for the petitioner.
....
MAHESH GROVER, J. (Oral)
The petitioner prays for issuance of a writ in the nature of mandamus directing the respondents No.1 to 6 to ensure that allotment of land/plot by respondent No.7 under the Punjab Government Scheme be done in a fair and transparent manner.
Evidently, allotment has been made. Neither the persons to whom plots have been allotted have been impleaded nor the decision of respondent No.7 is on record. Consequently, we find the present petition extremely deficient in content and the same is hereby dismissed.
(MAHESH GROVER)
JUDGE
12.09.2018 (MAHABIR SINGH SINDHU)
dss JUDGE
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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