VINEY KUMAR SHARMA Vs. IMPROVEMENT TRUST

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises from the judgment and order passed by the Punjab and Haryana High Court dtd. 9/12/2024 in CWP No. 32947 of 2024 by which the writ petition filed by the appellant herein came to be dismissed.

(3.) We need not state the facts giving rise to this appeal in detail as we are inclined to dispose of this appeal on a short point.