Punjab-Haryana High Court
Aminder Bains @ Mohinder Kaur And Ors vs Ut Of Chandigarh And Ors on 19 July, 2022
Bench: Ravi Shanker Jha, Arun Palli
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP-26648-2017(O&M)
Date of decision: 19.07.2022
Aminder Bains and others
... Petitioners
Versus
U.T. Chandigarh and others
... Respondents
CORAM: HON'BLE MR. JUSTICE RAVI SHANKER JHA,
CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN PALLI
Present: Ms. Ekta Thakur, Advocate, for the petitioners.
Mr. Anil Mehta, Senior Standing Counsel, with
Mr. Jaiveer Chandail, Mr. Mayank Sharma, Advocates,
for the respondent-U.T., Chandigarh.
***
RAVI SHANKER JHA, C.J. (Oral)
Learned counsel for the parties submit that the issue involved in the petition is squarely covered by the decision of the Supreme Court rendered in Indore Development Authority v. Manoharlal and others, (2020) 8 SCC 129, and therefore nothing further survives in the petition, which has to be dismissed.
In view of the statement made by learned counsel for the parties, the petition is dismissed in terms of the decision of the Supreme Court in Indore Development Authority's case (supra).
( Ravi Shanker Jha ) Chief Justice ( Arun Palli ) Judge 19.07.2022 Rajan Whether speaking / reasoned: YES Whether Reportable: NO 1 of 1 ::: Downloaded on - 22-07-2022 00:20:38 :::