Punjab-Haryana High Court
All Haryana Petroleum Dealers ... vs State Of Haryana And Others on 24 April, 2025
Neutral Citation No:=2025:PHHC:052872
CWP-15008
15008-2024 1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
(263) CWP-15008-2024
Date of Decision : 24.04.2025
All Haryana Petroleum Dealers Association ...Petitioner
Versus
State of Haryana and others ...Respondents
CORAM: HON'BLE MR. JUSTICE KULDEEP TIWARI
Present: Ms. Rashi Shahrawat,, Advocate and
Mr. Deepak Jaglan, Advocate
for the petitioner.
Mr. Pankaj Mulwani, DAG, Haryana
for respondents No.1 and 2.
Mr. Siddharth Gupta, Advocate
for respondent No.3.
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KULDEEP TIWARI,
TIWARI J.(ORAL)
1. Through the instant petition, cast under Article 226 of the Constitution of India, a prayer is made for issuance of mandamus, upon the respondents, to remove the road over-head over head barriers, that blocks the approach of large vehicles, like tanker trucks and em emergency ergency vehicles, on the approach road connecting Sectors 76 and 77, Southern Peripheral Road to NH-8, NH Gurugram.
2. Upon notice, learned counsel for the respondent No.3, has caused appearance before this Court, and submits that the road over over-head head barriers, have already been removed by the authorities concerned, and therefore, the sole grievance of the petitioner has already been redressed.
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3. In view of the statement suffered by the learned counsel for the respondent spondent No.3, no further direction is required to be passed in the instant petition, and the same is hereby closed.
4. Consequently, the instant petition is disposed of.
(KULDEEP TIWARI) JUDGE April 24,, 2025 Manpreet Whether speaking/reasoned : Yes/No Whether reportable : Yes/No 2 of 2 ::: Downloaded on - 26-04-2025 18:31:00 :::