GRAM PANCHAYAT VILLAGE VACHHOA Vs. STATE OF PUNJAB
LAWS(P&H)-2006-3-299
HIGH COURT OF PUNJAB AND HARYANA
Decided on March 27,2006

GRAM PANCHAYAT VILLAGE VACHHOA Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

- (1.) LEARNED counsel for the petitioner states that the prayer made in this petition has been rendered infructuous as the grant to the petitioner Gram Panchayat has been released. In view of above, nothing survives for adjudication in this petition. Writ petition stands disposed of.;


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