Present:- Mr. Gurmeet Singh, Advocate for the petitioner. TEJINDER SINGH DHINDSA, J. The petitioner claims himself to be the President of the private school/college Parents Association, Khanna. The instant petition has been filed under Section 482 Cr.P.C. praying for the official respondents to take action in pursuance to a representation that he has filed pertaining to a sale deed dated 30.03.2010 and whereby A.S. High School Trust and Management Society, Khanna purchased 9 kanals and 18 marlas of land situated in Tehsil Samrala, District Ludhiana. Assertion of the petitioner is that public money has been invested and such sale deed has been entered into in spite of there being pending litigation in respect of the plot. Having heard counsel for the petitioner at length and having perused the pleadings on record, this Court is of the considered view that there would be no warrant for interference under Section 482 Cr.P.C. Petition is disposed of in terms of granting liberty to the petitioner to avail of any other remedy that may be available to him in accordance with law. Disposed of. 28.02.2017 (TEJINDER SINGH DHINDSA) harjeet JUDGE
Present:- Mr. Gurmeet Singh, Advocate for the petitioner. TEJINDER SINGH DHINDSA, J. The petitioner claims himself to be the President of the private school/college Parents Association, Khanna. The instant petition has been filed under Section 482 Cr.P.C. praying for the official respondents to take action in pursuance to a representation that he has filed pertaining to a sale deed dated 30.03.2010 and whereby A.S. High School Trust and Management Society, Khanna purchased 9 kanals and 18 marlas of land situated in Tehsil Samrala, District Ludhiana. Assertion of the petitioner is that public money has been invested and such sale deed has been entered into in spite of there being pending litigation in respect of the plot. Having heard counsel for the petitioner at length and having perused the pleadings on record, this Court is of the considered view that there would be no warrant for interference under Section 482 Cr.P.C. Petition is disposed of in terms of granting liberty to the petitioner to avail of any other remedy that may be available to him in accordance with law. Disposed of. 28.02.2017 (TEJINDER SINGH DHINDSA) harjeet JUDGE i) Whether speaking/reasoned? Yes ii) Whether reportable? No
1 of 1
Comments