LAWS(P&H)-2010-4-283

PARMANAND Vs. STATE OF HARYANA AND ORS

Decided On April 05, 2010
PARMANAND Appellant
V/S
State Of Haryana And Ors Respondents

JUDGEMENT

(1.) This judgment shall dispose of both the aforementioned petitions as the common question of law and facts is involved therein.

(2.) On 03.02.2010, the following order was passed by this Court:

(3.) Inspite of that, respondent No. 5 Haryana Urban Development Authority has not filed the survey report.