Punjab-Haryana High Court
Yogesh Goel vs State Of Haryana And Others on 31 August, 2013
Author: Rakesh Kumar Jain
Bench: Rakesh Kumar Jain
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
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C.W.P. No.19119 of 2013
Date of Decision:31.08.2013
Yogesh Goel .....Petitioner
Vs.
State of Haryana and others .....Respondents
CORAM:- HON'BLE MR. JUSTICE RAKESH KUMAR JAIN
Present:- Mr. Parveen Chauhan, Advocate for the petitioner.
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RAKESH KUMAR JAIN, J. (Oral)
Counsel for the petitioner has essentially prayed for issuance of a writ in the nature of mandamus for directing the respondents not to disturb the legal and peaceful possession over the Nazul Land lying vacant behind his shop which has been leased out to him by respondent No.5 after getting sanction from Government of Haryana.
The prayer made in this petition is for grant of injunction which may be sought from the Civil Court by filing a civil suit for permanent injunction.
Faced with the situation, counsel for the petitioner prays for withdrawal of the petition in order to take his ordinary remedy of civil suit in accordance with law.
Dismissed as withdrawn with the aforesaid liberty.
August 31, 2013 ( RAKESH KUMAR JAIN)
renu JUDGE
Renu
2013.09.02 10:21
I attest to the accuracy and
integrity of this document
Chandigarh