GULAB SINGH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) CM No.14731 of 2013

(2.) The view expressed by the State Government on the issue of ORP Policy, 1999 and the subsequent policies by and large is given approval in State of Punjab and others v. Inder Singh and others, 1997 8 JT 466 and in CWP No.5434 of 1999; Karamvir Singh v. State of Punjab decided on 21.9.1999.

(3.) However, in view of the disclosure that the petitioner has been granted relief, this writ petition has been rendered infructuous. While dismissing the writ petition as infructuous, the issues raised in the interim order are left open for further debate, if any, in some other case.