NIRMAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This judgment disposes of Civil Writ Petitions No. 3310, 8586, 9586, 8486, 13137, 11895, 11560, 10007, 10008, 10179, 11295, 15573, 7391, 7392, 9621, 7411; 7676, 8234, 14543, 7141, 15552, 13950, 7813, 8276, 8328, 9587, 8181, 7970, 7939, 8109, 7791, 7870 and 7752 all of 1990; 3771 and 3882 of 1991; 385, 7709 of 1992 since common questions of law arise for determination therein.

(2.) A challenge has been made to the advertisement inviting applications for allotment of industrial plots in Phase II, S.A.S. Nagar pursuant to the directions given by this Court in Civil Writ Petition No. 6698 of 1987 (Shri Hazara Singh Mavi v. the State of Punjab etc.) decided on 2/06/1989, on identical grounds.

(3.) A reference to relevant facts has been made from the pleadings in C.W.P. No. 3310 of 1990.