Punjab-Haryana High Court
Subhash Chander Sharma And Others vs State Of Haryana And Others on 14 February, 2023
Neutral Citation No:=2023:PHHC:027486
-1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
106+268
CWP-16987-2022 (O&M).
Date of Decision: 14.02.2023.
SUBHASH CHANDER SHARMA AND OTHERS
..Petitioners
VERSUS
STATE OF HARYANA AND OTHERS
.. Respondents
CORAM : HON'BLE MR. JUSTICE VINOD S. BHARDWAJ
PRESENT Ms. Suman Kumari, Advocate,
Mr. Sandeep, Advocate,
for the petitioner.
Mr. Vivek Chauhan, Addl. A.G. Haryana
VINOD S. BHARDWAJ, J. (ORAL)
CM-19368-CWP-2022 The instant application has been filed under Section 151 of the Code of Civil Procedure, 1908 for placing on record affidavit of the applicant dated 30.11.2022.
The application is allowed subject to all just exceptions. Affidavit is taken on record.
The Registry is directed to tag the same at appropriate place. Main case The instant writ petition raises a challenge to the communication dated 22.07.2022 appended with the present petition as Annexure P-2 (date wrongly mentioned in the writ petition as 22.07.2020).
1 of 2 ::: Downloaded on - 29-05-2023 19:12:03 ::: Neutral Citation No:=2023:PHHC:027486 CWP-16987-2022 (O&M). -2- Short Reply on behalf of respondents No.1 to 4 filed by way of affidavit of Mr. Vijay Kumar, Tehsildar, Narwana, District Jind, today in the Court is taken on record. A copy thereof has been furnished to the learned counsel for the petitioner.
As per the reply, the aforesaid order under challenge dated 22.07.2022 (Annexure P-2) has already been withdrawn vide order dated 30.12.2022.
In view of the aforesaid reply and the stand adopted by the respondent-State, no further grievance of the petitioner subsists. The present writ petition is accordingly disposed of as having been rendered infructuous. February 14, 2023. (VINOD S. BHARDWAJ) raj arora JUDGE Whether speaking / reasoned : Yes / No Whether reportable : Yes / No Neutral Citation No:=2023:PHHC:027486 2 of 2 ::: Downloaded on - 29-05-2023 19:12:04 :::