Punjab-Haryana High Court
Anita Malik And Others vs State Of Haryana And Others on 18 December, 2013
Author: Rameshwar Singh Malik
Bench: Rameshwar Singh Malik
Saluja Mukesh Kumar
CWP NO.27905 of 2013 1 2013.12.19 14:20
I attest to the accuracy and
integrity of this document
HIGH COURT FOR THE STATES OF PUNJAB & HARYANA AT
CHANDIGARH
CWP NO.27905 of 2013
Date of decision:18.12.2013
Anita Malik and others
...Petitioner(s)
Versus
State of Haryana and others
...Respondent(s)
CORAM: HON'BLE MR. JUSTICE RAMESHWAR SINGH MALIK
1. To be referred to the Reporters or not ?
2. Whether the judgment should be reported in the Digest ?
Present: Mr.Pankaj Middha, Advocate,
for the petitioners.
RAMESHWAR SINGH MALIK, J. (Oral)
Feeling aggrieved against the alleged inaction on the part of respondent authorities, petitioners have approached this Court by way of instant writ petition under Articles 226/227 of the Constitution of India, seeking a writ in the nature of mandamus.
Learned counsel for the petitioners submits that when the grievance of the petitioners was not being redressed, they finally approached the respondent authorities, by way of legal notice dated 25.9.2013 (Annexure P-12), but the same is also pending decision. He further submits that the petitioners will be satisfied in case respondent No.4 is directed to consider and decide the legal notice of the petitioners, within a reasonable time.
Having heard the learned counsel for the petitioners and without expressing any opinion on the merits of the case, lest it should prejudice the rights of either of the parties, Divisional Forest Officer, Forest Saluja Mukesh Kumar CWP NO.27905 of 2013 2 2013.12.19 14:20 I attest to the accuracy and integrity of this document Department, Jind-respondent No.4, is directed to look into the matter, consider the grievance of the petitioners raised vide their legal notice dated 25.9.2013 (Annexure P-12) and decide the same at an early date, by passing an appropriate order thereon, in accordance with law, but in any case within a period of three months from the date of receipt of a certified copy of this order.
It is further directed that if after due consideration of the matter, respondent No.4 comes to the conclusion that petitioners are entitled for any compensation, the same shall be released in their favour without any further loss of time.
With the observations made above, the present writ petition stands disposed of.
18.12.2013 (RAMESHWAR SINGH MALIK) mks JUDGE