DHARAM SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present application has been filed by the petitioner for fixing the case at an early actual date on the ground that the controversy in the case is covered by a judgment of the Division Bench rendered in CWP No. 14967 of 1997 decided on April 11, 1998, titled Ved Pal Singh and another v. State of Haryana and others. A copy of the aforesaid judgment has been appended as Annexure A.1.

(2.) I have heard Shri J.V. Yadav, the learned counsel for the petitioner as well as Shri Amol Rattan, Assistant Advocate General, Haryana for the respondents.

(3.) In my considered opinion, keeping in view the facts and circumstances of the case, I feel it proper that the main case itself be decided at this stage. Therefore, with the consent of the parties, I take the main case today itself for decision.