RANJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) (ORAL)

(2.) THERE are number of documents, which have not been placed on record and after perusing the impugned order, Annexure P-4, it become pronounced all the more. The order of attachment, order showing embezzlement on the part of the Secretary and other documents are required to be produced on record so as to substantiate whether the land has been transferred in the name of Jaspal Kaur by the petitioner in connivance with the President of the Society. THERE are further allegations in the impugned order, Annexure P-4, that the President of the Society has got the land transferred in favour of his close relatives. Let the needful be done within one week. The case be listed for hearing on 18.4.2006. C.W.P. No.5078 of 2006 : 2 : At this stage, learned counsel prays for withdrawal of the writ petition with liberty to file a fresh one with all detailed particulars. Allowed as prayed.