AMARJIT SINGH Vs. B.S. SEKHON

JUDGEMENT

(1.) IN this case, the order which is alleged to have not been complied by the respondent is dated 5th March, 1997, passed by a Division Bench of this Court in C.P. No. 13957 of 1996. The aforesaid order reads as under :-

(2.) MR . Riar, learned counsel for the petitioner, however, submits that in the writ petition, the petitioner had raised two points, namely, that the petitioner had not filed any affidavit surrendering his right in favour of Balwant Singh and secondly the petitioner was entitled to allotment of a plot under the 1969 Policy and the point with regard to affidavit has not been dealt with. I, however, do not find any merit in this contention. From the order, I find that the said order has been passed after holding proper inquiry on all points and the order dated 5th March passed by this Court has been complied with.