Gram Panchayat Apra vs State Of Punjab And Ors
2023 Latest Caselaw 517 P&H

       In the High Court of Punjab and Haryana at Chandigarh


                                          Civil Revision No. 5608 of 2014
                                          Reserved on: 16.12.2022
                                          Date of Decision: 11.1.2023


Gram Panchayat Village Apra                                      .....Petitioner


                                        Versus


State of Punjab and others                                     .....Respondents

CORAM: HON'BLE MR. JUSTICE SURESHWAR THAKUR
       HON'BLE MR. JUSTICE KULDEEP TIWARI

Present:    Ms. Sushma Chopra, Advocate
            for the petitioner.

            Mr. Maninder Singh, Sr. DAG, Punjab.

            Mr. Arun K. Bakshi, Advocate for
            Mr. Sudhir Paruthi, Advocate
            for respondent No. 3

                        ****
SURESHWAR THAKUR, J.

For orders, see detailed judgment of even date, passed in

CWP No. 12538 of 2010, titled Punjab Wakf Board versus Gram

Panchayat, Jainpur and others.

(SURESHWAR THAKUR) JUDGE

(KULDEEP TIWARI) JUDGE January 11, 2023 Gurpreet

Whether speaking/reasoned : Yes/No Whether reportable : Yes/No

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