Supreme Court - Daily Orders
Gurvinder Singh Gill vs The State Of Punjab on 29 April, 2022
Bench: Sanjay Kishan Kaul, M.M. Sundresh
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ITEM NO.4 COURT NO.6 SECTION IV-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 6210/2021
(Arising out of impugned final judgment and order dated 18-06-2020
in CWP No. 8224/2020 passed by the High Court Of Punjab & Haryana
At Chandigarh)
GURVINDER SINGH GILL Petitioner(s)
VERSUS
THE STATE OF PUNJAB & ORS. Respondent(s)
(FOR ADMISSION and I.R.)
Date : 29-04-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s) Ms. Anubha Agrawal, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner submits that the mining site was auctioned without even verification of availability of the mining material and without ensuring that the villagers consent to passing of the mining vehicle. The petitioner has Signature Not Verified to be refunded the amount deposited by him for the Digitally signed by Charanjeet kaur Date: 2022.04.29 same which relief cannot be denied on account of 17:10:10 IST Reason:
the aforesaid and thus it is contended that the 2 petitioner cannot be relegated to a remedy of a civil suit.
Issue notice returnable in the month of August, 2022.
A copy of the order to accompany the notice. [CHARANJEET KAUR] [POONAM VAID] ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)