Haryana State Agricultural Mkt. Board and Anr Vs. Naresh Kumar and Ors [2007] Insc 1007 (5 October 2007)
Tarun Chatterjee & R.V.Raveendran
O R D E R CIVIL APPEAL NO 4670 OF 2007 (Arising out of SLP (C) No.4971 of 2005) TARUN CHATTERJEE, J.
1. Delay of 440 days in filing this special leave petition is condoned.
2. Leave granted.
3. This appeal is directed against the judgment and order dated 12th of August, 2003 passed by a Division Bench of the Punjab and Haryana High Court in C.W.P.No.569 of 2000. By the said order, the Division Bench of the Punjab and Haryana High Court relying on its judgment passed in C.W.P No.805 of 2002- 805 of 2000 decided on 8th of March, 2002 disposed of the aforesaid writ petition on the same terms. The learned counsel appearing on behalf of the parties have supplied a copy of a judgment of this Court in a similar matter passed on 2nd of August, 2006 in C.A.No.3250 of 2006 titled - Commissioner and Secretary to Government of Haryana & Ors. vs. Ram Sarup Ganda & Ors. and submitted that this appeal may also be disposed of in terms of the said judgment. Since the question involved in this appeal has already been decided by this Court by the aforesaid judgment, we dispose of this appeal on the same terms as decided by this Court on 2nd of August, 2006 in C.A.No.3250 of 2006 (Commissioner and Secretary to the Government of Haryana & Ors. vs. Ram Sarup Ganda & Ors.)
4. The appeal is thus disposed of. No order as to costs.
