Punjab-Haryana High Court
Gram Panchayat Bari Karoran vs Sarvesh Kaushal And Ors on 6 May, 2016
Author: Raj Mohan Singh
Bench: Raj Mohan Singh
COCP No.831 of 2015 (O&M) 1
115
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
COCP No.831 of 2015 (O&M)
Date of Decision: 06.05.2016
Gram Panchayat, Bari Karoran
......Petitioner
Vs
Sh. Sarvesh Kaushal and others
.....Respondents
CORAM: HON'BLE MR. JUSTICE M. JEYAPAUL
HON'BLE MR. JUSTICE RAJ MOHAN SINGH
Present:Mr. Puneet Bali, Senior Advocate with
Mr. Vibhav Jain, Advocate
for the petitioner.
Mr. Ashok Aggarwal, Advocate General, Punjab with
Mr. Vinod S. Bhardwaj, Addl. A.G., Punjab
for the respondents No.1 to 4.
Mr. Sandeep Khunger, Advocate
for respondent No.5.
Mr. Nitin Kaushal, Advocate
for the applicant.
****
M. JEYAPAUL, J.(Oral)
CM No.5937-CII of 2016 Counsel appearing for the applicant seeks permission to withdraw the application with a liberty to file a fresh one in accordance with law.
Application stands dismissed as withdrawn with the liberty as sought for.
1 of 3 ::: Downloaded on - 11-05-2016 00:07:19 ::: COCP No.831 of 2015 (O&M) 2 COCP No.831 of 2015 (O&M) Affidavit of Sh. Vikas Pratap, Secretary, Local Government, Punjab was filed today setting out time frame for compliance of the directions issued by the Bench on 28.05.2014.
Learned Senior Counsel appearing for the contempt- petitioner seeks permission to withdraw the present contempt petition itself on the ground that the main grievances of the petitioner have been duly addressed and taken care of by the order passed by this Court on 04.05.2016 in CACP No.13 of 2016 and the affidavit filed by Sh. Vikas Pratap, Secretary Local Government, Punjab today (06.05.2016).
Producing certain photographs reflecting the pathetic condition of the existing and proposed roads, learned Senior Counsel for the petitioner seeks liberty to approach the respondents-Authorities in connection therewith for expeditious redressal of the grievance in terms of the various orders passed by this Court in CWP No.22756 of 2013 on 04.03.2014, 28.05.2014, 11.07.2014, 17.07.2014 and 21.07.2014.
In view of above submission made by the learned Senior Counsel appearing for the contempt-petitioner, the contempt petition stands dismissed as withdrawn giving the petitioner liberty to approach the Authorities concerned by way 2 of 3 ::: Downloaded on - 11-05-2016 00:07:20 ::: COCP No.831 of 2015 (O&M) 3 of some representation for expeditious redressal of their grievances. The representation, if any, submitted by the petitioner be seriously looked into by the Authorities concerned as expeditiously as possible.
(M. JEYAPAUL)
JUDGE
May 06, 2016 (RAJ MOHAN SINGH)
Atik JUDGE
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