SUBHASH SAHANI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS application has been filed praying for early hearing of the writ petition on the ground that the writ petition is squarely covered on facts and law by the judgment of a Division Bench of this Court in the case of State of Punjab and others v. Sh. Dev Raj Sehgal and others, L.P.A. No. 295 of 1996 decided on 15.5.1997 and Sukhdeep Singh and others v. State of Punjab and others, 2000(3) R.S.J. 325 :, 1999(3) SCT 568 (P&H).

(2.) LEARNED counsel appearing for the State submits that without prejudice to the rights of the State, the matter is covered by the afore -mentioned judgments. In view of the above position of law squarely applicable to the facts of the present case, the writ petition is allowed in terms of the Sukhdeep Singh's case (supra). The petitioner would be entitled to the same relief as has been granted in Sukhdeep Singh's case. The order is obviously prejudice to the rights of the State.

(3.) ORDER accordingly.