AMARJIT SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) CM-2123-2015 Allowed, as prayed for. Affidavit of Sh. Subhash Chander, Secretary, the Fatehgarh Korotana, Cooperative Agricultural Service Society Limited, Fatehgarh Korotana, Tehsil Moga, District Moga is taken on record.

(2.) CWP No. 15717-2001 Instant writ petition has been filed under Articles 226/227 of the Constitution of India for issuance of a direction to the respondents to release the land of petitioner from attachment and to refund the excess amount recovered from the petitioner beyond the amount awarded by the Arbitrator under the provisions of the Punjab Cooperative Societies Act, 1961 (in short, 'the Act').

(3.) I have heard learned counsel for the parties and perused the record.