JALANDHAR IMPROVEMENT TRUST Vs. VINOD KUMAR

JUDGEMENT

(1.) For the reasons stated in the application for condonation of delay, we are of the view that there is sufficient cause for such condonation. Accordingly, delay condoned.

(2.) Leave granted.

(3.) This appeal is directed against the judgment and order dated 30.04.2009 passed by the High Court of Punjab & Haryana at Chandigarh in Civil Writ Petition No. 10203 of 2007, whereby the High Court disposed of the writ petition by remanding back the matter to the Settlement Commissioner for considering the claims of the Respondents while maintaining status quo in the matter.