Punjab-Haryana High Court
Gupreet Singh And Ors vs State Of Punjab And Anr on 24 January, 2019
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CWP-1919-2019 (O&M)
Date of Decision:24.01.2019
Gurpreet Singh & others ... Petitioners
Versus
State of Punjab & others ... Respondents
CORAM:- HON'BLE MR. JUSTICE TEJINDER SINGH DHINDSA.
Present: Mr. Gitish Bhardwaj, Advocate for the petitioners.
Ms. Puneet Kaur Sekhon, Advocate for respondent No.2/SGPC.
...
TEJINDER SINGH DHINDSA, J. (ORAL)
The instant writ petition seeks a mandamus for directing the Shiromani Gurdwara Parbandhak Committee, Amritsar to reconstruct the building of Gurdwara Singh Sabha, Mohalla Jassran, Sirhind City.
It has been pleaded that the Gurdwara in question is now under the control of respondent No.2/SGPC and is presently in a dilapidated condition. There is a parkash of Shri Guru Granth Sahib and even two employees of the SGPC are permanently stationed there. Counsel asserts that the SGPC has till date not spent even a single penny for the upkeeping of the building.
Notice of motion.
On the asking of the Court, Ms. Puneet Kaur Sekhon, Advocate accepts notice on behalf of respondent No.2/SGPC.
A complete copy of the writ paper book has been supplied to her.
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CWP-1919-2019 (O&M) -2-
Counsel representing SGPC assures the Court that the matter would be taken up in earnest and necessary remedial steps as deemed fit would be initiated.
In the light of such statement made, no further directions are required to be passed.
Writ petition is disposed of.
It is clarified that this Court has not examined the grievance of the petitioners on merits and the writ petition has been disposed of without even ascertaining the correctness of the averments made in the petition.
24.01.2019 (TEJINDER SINGH DHINDSA)
harjeet JUDGE
i) Whether speaking/reasoned? Yes/No
ii) Whether reportable? Yes/No
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