BALWINDER SINGH Vs. STATE OF PUNJAB
LAWS(P&H)-2006-4-10
HIGH COURT OF PUNJAB AND HARYANA
Decided on April 20,2006

BALWINDER SINGH Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

J.S.Khehar, J. - (1.) THE following order was passed by this court on May 06, 2005 :- "Petitioners' request for modification of their route Goniana Kothe Guru via Harraipur Jeeda Romana Neor Malooka was declined on the ground of public interest vide order dated 26.12.2000. Petitioners complain that identical request made by respondent no.4 has been granted vide order dated 20.12.2002 (Annexure P-4) without there being any change in the circumstances. Mr.Chahal prays for a short adjournment to seek instructions in the matter and also find out if the respondents are prepared to consider the case of the petitioners afresh."
(2.) LEARNED counsel for the respondents states that the respondents shall examine the claim of the petitioners afresh keeping in view the order passed in favour of respondent no.4 dated 20.12.2002. In view of the above, the instant writ petition is disposed of with a direction to the competent authority to take a final decision in the matter within three months from today.;


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