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CASE NO.: Appeal (civil)  4670 of 2007

PETITIONER: Haryana State Agricultural Mkt. Board and Anr

RESPONDENT: Naresh Kumar and Ors

DATE OF JUDGMENT: 05/10/2007

BENCH: Tarun Chatterjee & R.V.Raveendran

JUDGMENT: JUDGMENT

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.