IQBAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Learned counsel for the parties are agreed that the present writ petition deserves to be allowed in view of the law laid down by this Court in Chamkaur Singh and another v. State of Punjab, AIR 1991 Punjab and Haryana 26. The view taken by this Court in Chamkaur Singh's case has admittedly been upheld by the Hon'ble Supreme Court in Civil Appeal No. 5337- 41 of 1990 State of Punjab v. Mahabir Singh etc., 1996 1 RRR 588. In view of the dictum of law laid down in the aforementioned two decisions, the present writ petition is allowed. The instructions issued by the State of Punjab are hereby quashed. No costs