JASWANT SINGH Vs. STATE OF PUNJAB AND OTHERS
LAWS(P&H)-2014-12-260
HIGH COURT OF PUNJAB AND HARYANA
Decided on December 15,2014

JASWANT SINGH Appellant
VERSUS
STATE OF PUNJAB AND OTHERS Respondents

JUDGEMENT

Paramjeet Sigh, J. - (1.) In pursuance of order dated 20.11.2014, respondent no.2 - Superintending Canal Officer, Sirhind Canal Circle, Ludhiana and respondent no.3 - Divisional Canal Officer, Faridkot Canal Division, Faridkot are present in Court.
(2.) Mr. Kara Singh son of Jaswant Singh (petitioner) is present in Court.
(3.) Instant writ petition has been filed under Articles 226/227 of the Constitution of India for issuance of writ in the nature of certiorari for quashing the impugned order (Annexure P/2) passed by respondent No.2 - Superintending Canal Officer, Sirhind Canal Circle, Ludhiana.;


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