Punjab-Haryana High Court
Sita Kumari & Ors vs State Of Punjab And Ors on 9 August, 2024
Author: Harsimran Singh Sethi
Bench: Harsimran Singh Sethi
Neutral Citation No:=2024:PHHC:102793
CM-12431-CWP-2024 in/and
CWP-1916-2005 1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
(104) CM-12431-CWP-2024 in/and
CWP-1916-2005
Date of Decision : August 09, 2024
Sita Kumari and others .. Petitioners
Versus
State of Punjab and others .. Respondents
CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI
Present: Mr. Inayat Khullar, Advocate, for the petitioners.
Mr. Swapan Shorey, Deputy Advocate General, Punjab.
HARSIMRAN SINGH SETHI J. (ORAL)
CM-12431-CWP-2024 Present application has been filed for fixing the main writ petition at an early actual date and to dispose of the same in terms of the decision of this Court in CWP No.26714 of 2019 titled as Hira Devi and others vs. State of Punjab and others, decided on 19.07.2024.
Notice of the application to the counsel opposite. Mr. Swapan Shorey, learned Deputy Advocate General, Punjab, who is present in the Court, accepts notice on behalf of the respondents. He raises no objection for the grant of prayer as raised in the present application.
1 of 2 ::: Downloaded on - 14-08-2024 23:05:24 ::: Neutral Citation No:=2024:PHHC:102793 CM-12431-CWP-2024 in/and CWP-1916-2005 2 Keeping in view the averments made in the application, which are duly supported by an affidavit, the application is allowed and on joint request of learned counsel for the parties, the main writ petition is taken up for hearing today.
CWP-1916-2005
1. Learned counsel for the petitioners submits that the grievance which has been raised in the present writ petition, was also raised in CWP No.26714 of 2019 titled as Hira Devi and others vs. State of Punjab and others, decided on 19.07.2024 and as the said writ petition has already been allowed by this Court, the present writ petition be also disposed of in same terms and conditions.
2. Learned counsel for the respondents has not been able to rebut that the claim raised in the present petition is akin to the one raised in Hira Devi's case (supra) and has not been able to point out any differentiating fact in the case of the petitioners as compared to Hira Devi's case (supra).
3. Keeping in view the fact that the issue raised in the present writ petition has already been decided in Hira Devi's case (supra), the present writ petition is also disposed of in same terms.
August 09, 2024 (HARSIMRAN SINGH SETHI)
harsha JUDGE
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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