DHANNA RAM Vs. STATE OF PUNJAB AND ORS
LAWS(P&H)-2010-8-370
HIGH COURT OF PUNJAB AND HARYANA
Decided on August 06,2010

DHANNA RAM Appellant
VERSUS
State Of Punjab And Ors Respondents

JUDGEMENT

- (1.)This petition has been filed under Article 226/227 of the Constitution of India praying for issuance of a writ in the nature of certiorari, quashing recovery sought to be made by the respondents.
(2.)Learned Counsel for the petitioner contends that the issue raised in this petition is covered by Judgment dated 27.5.2009 rendered by this Court in Civil Writ Petition No. 5568 of 2008 titled Charan Dass and Ors. v. State of Punjab and Ors.
(3.)Notice of motion.


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