DHANPAT SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) CM is allowed and the petitioner is exempted from filing the certified copies of the annexures. C.M.No.1719 of 1998

(2.) This application has been filed under Section 151 CPC for disposing of the Writ petition in terms of the judgment of this Court Piara Singh and others v. State of Haryana CWP 3219 of 1988 decided on 4.8.1997. Notice of this application, was issued to A.G.,Haryana. The learned counsel for the parties are agreed that the facts of this case are identical to the facts of the case of Piara Singh . In view of this I proceed to dispose of the Writ petition itself.

(3.) As stated herein above, the point raised in this Writ petition is squarely covered by a judgment of this Court in the case of Piara Singh . It may be relevant to state here that the decision in the case of Piara Singh is based on a Division Bench judgment of this Court in CWP No.5395 of 1996 lshwar Singh v. State of Haryana decided on 19.9.1996.