GRAM PANCHAYAT Vs. STATE OF PUNJAB
LAWS(P&H)-2014-3-180
HIGH COURT OF PUNJAB AND HARYANA
Decided on March 31,2014

GRAM PANCHAYAT Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

- (1.) Leave is granted to place on record written statement on behalf of respondent No. 8 and the application is allowed. CWP 13452 of 2013 Rule D.B.
(2.) Learned counsel for the respondents accept notices.
(3.) On the joint request of learned counsel for the parties, the petition is taken up for hearing and is being disposed of.;


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