SINGLA COMMISSION AGENT Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Notice of motion.

(2.) On the asking of Court, Shri Sukhdip Singh Brar, Additional Advocate General, Punjab accepts notice. Shri V.K.Sandhir, the learned counsel appearing for the petitioners, at the outset, informs the Court that the petitioners are identically situated as the petitioners in CWP No.17313 of 2004 which was decided alongwith other matters by a Division Bench of this Court vide judgment dated April 20,2006 (Annexure P.13). Shri Sandhir further informs the Court that the respondent Board is not accepting the representation of the petitioners on the ground that they had not approached the Court.

(3.) In view of the aforesaid fact, we dispose of the present petition with a liberty to the petitioners to file individual representations within a period of two months from today staking their claim for the allotment of sties in the New Anaj Mandi. In the aforesaid representations, the petitioners would be required to give all such details which show that they are eligible for allotment of sites in the New Anaj Mandi as per the rules. The petitioners shall also be required to append all such material which may be relevant to prove the facts. A copy of any such judgment of this Court or the Apex Court, which is relevant for consideration, would be appended alongwith the representation.