IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NOS.5622-5623 OF 2008 (Arising out of S.L.P. (C) Nos.14441-14442 OF 2007)

U.T. Chandigarh      ...Appellant(s)

Versus

Manjit Singh and Ors.     ...Respondent(s)

O  R  D  E  R

Leave granted.

Heard learned counsel for the parties.

After  the  case  was  heard  at  length,  both  the  parties  agreed  that  the

impugned orders should be set aside.   

Having  heard  learned  counsel  appearing  on  behalf  of  the  parties  and

perused  the  records,  we  also  feel  that  there  was  no  justification  whatsoever  for

passing the impugned orders and, accordingly, the same are fit to be set aside.

In the  result,  the appeals  are allowed and the impugned orders  are set

aside.

The High Court shall now proceed to dispose of the writ petition on merits

in accordance with law.  

......................J.       [B.N. AGRAWAL]

......................J.       [G.S. SINGHVI]

New Delhi, September 11, 2008.