MUKHTIAR SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The petitioner has challenged the recovery made from him in the year 2008. Counsel for the petitioner states that at this stage the petitioner would be satisfied if respondent No. 2 is directed to decide the legal notice (Annexure P-4) served by the petitioner in view of Full Bench judgment of this Court in Budh Ram v. State of Haryana & Ors, 2009 155 PunLR 511. Notice of motion.

(2.) On the asking of the Court, Ms. Monica Chhibber Sharma, learned DAG, Punjab accepts notice on behalf of the respondents.

(3.) Learned counsel for the petitioner undertakes to supply five copies of the petition to the learned DAG during the course of the day failing which this order shall be automatically recalled and the writ petition shall be deemed to have been dismissed for non-prosecution.