Punjab-Haryana High Court
Major Singh vs State Of Punjab And Ors on 5 July, 2021
Author: Alka Sarin
Bench: Alka Sarin
108-B
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
-.-
CM-7420-CWP-2021 and
CM-7437-CWP-2021 in/and
CWP-1862-2018 (O&M)
Date of decision : 05.07.2021
Major Singh
... Petitioner(s)
Versus
State of Punjab and Another
... Respondent(s)
CORAM: HON'BLE MRS. JUSTICE ALKA SARIN
Present: Mr. K.P.Singh, Advocate for the applicant-petitioner.
ALKA SARIN, J. (ORAL)
Taken up through video conferencing.
CM-7420-CWP-2021 This is an application for early hearing of the main petition. Notice of the application.
On the asking of the Court, Mr. Nikhil Chopra, Addl. AG Punjab has accepted notice on behalf of respondent No.1 whileMr. Nishant Maini, Advocate assisting Ms. Anu Chatrath, Sr. Advocate has accepted notice on behalf of respondent No.2. They have no objection in case the main petition is preponed.
In view of above, the present application is allowed. With the consent of learned counsel for the parties, main case being CWP-1862-2018 is taken on board today itself.
CM-7437-CWP-2021 This is an application for placing on record orders bearing No.32734 and 32735 dated 11.05.2021 as Annexures P-9 and P-10.
Notice of the application.
On the asking of the Court, Mr. Nikhil Chopra, Addl. AG Punjab has accepted notice on behalf of respondent No.1 while Mr. Nishant Maini, Advocate assisting Ms. Anu Chatrath, Sr. Advocate has accepted 1 of 2 ::: Downloaded on - 06-07-2021 22:25:18 ::: CWP-1862-2018 -3- notice on behalf of respondent No.2. They have no objection if the present application is allowed.
Application is allowed subject to all just exceptions.
CWP-1862-2018 (O&M) Learned counsel for the petitioner states that the petitioner would be satisfied if a direction is issued to respondent No.2 to decide the case of the petitioner in view of the orders Annexures P-8, P-9 and P-10 in a time bound manner.
Ms. Anu Chatrath, Sr. Advocate appearing on behalf of respondent No.2, on instructions from Mr. Amrit Singh, Law Officer, Amritsar, states that she has no objection if the present petition is disposed of with a direction to respondent No.2 to decide the legal notice of the petitioner dated 08.11.2017 (Annexure P-5) in a time bound manner.
In view of the stand taken by learned counsel for the parties and without commenting on the merits of the case, the present petition is disposed off with a direction to respondent No.2- the Commissioner, Municipal Corporation, Amritsar - to consider the case of the petitioner and his legal notice dated 08.11.2017 (Annexure P-5) sympathetically in view of the orders already passed in similarly situated cases being Annexure P-8 (dated15.02.2016), Annexures P-9 and P-10 (dated 11.05.2021) expeditiously, in accordance with law, and in any case within a period three months from the date of receipt of acertified copy of this order.
Disposed off.
July 05, 2021 ( ALKA SARIN ) tripti JUDGE
NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO 2 of 2 ::: Downloaded on - 06-07-2021 22:25:19 :::