ALLIANCE HEALTH SERVICES Vs. STATE OF PUNJAB

JUDGEMENT

(1.) REJOINDER to the written statement filed by respondents No. 1 to 4 is taken on record.

(2.) THE petitioners contend that pursuant to the above clearance, they started the work and have completed about 98% of the same. According to them, the impugned action, which we will shortly refer to, was only on account of the agitation by the Bharti Kisan Union.

(3.) ON 12.04.2012, the Pollution Control Board directed the petitioner to suspend the work for one month. As this order was not vacated or modified, the petitioner filed CWP No. 11715 of 2012 challenging the same. During the pendency of this petition, the CLU was cancelled by a letter dated 27.11.2012. The said writ petition was disposed of by an order dated 18.02.2013 as infructuous on account of the CLU itself having been cancelled. The learned Judge noted that the order dated 27.11.2012 constituted a fresh cause of action and the petitioner was at liberty to challenge the same.