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Punjab-Haryana High Court

Jia Lal And Another vs State Of Haryana And Others on 8 May, 2023

Bench: Ravi Shanker Jha, Arun Palli

                                                               Neutral Citation No:=2023:PHHC:066029-DB



                                                                                2023:PHHC:066029-DB
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH

                                 CM Nos. 6692 & 6694 of 2023 in/and
                                 Civil Writ Petition No. 15024 of 2005 (O&M)
                                             Date of Decision: 08.05.2023
Jia Lal and another                                             .....Petitioners
                   versus
State of Haryana and others                                           .....Respondents

CORAM:       HON'BLE MR.JUSTICE RAVI SHANKER JHA, CHIEF JUSTICE
             HON'BLE MR. JUSTICE ARUN PALLI, JUDGE

Present:-
        Mr. R.S.Kundu, Advocate, for the applicant-petitioner.
        Mr. Deepak Balyan, Addl. Advocate General, Haryana.
                         ****

RAVI SHANKER JHA, CHIEF JUSTICE (oral) CM No. 6692 of 2023 For the reasons mentioned in the application, delay of 25 days in filing the application for restoration of the petition is allowed.

This is an application for restoration of the writ petition which was dismissed for want of prosecution vide order dated 14.02.2023.

For the reasons set out in the application, which is duly supported by an affidavit, the same is allowed. Consequently, the petition is restored to its original number and the same is taken on board for hearing.

For the reasons set out in the application, legal heirs of petitioner No.2 are ordered to be impleaded as party to the petition for the purpose of pursuing the present petition only. Application stands disposed of.

Main Petition Learned counsel for the parties fairly submit that as the matter in issue is squarely covered by the decision of the Supreme Court in case State of Haryana through Secretary to Government of Haryana vs. Jai Singh and others 2022, SCC Online SC, 418, thus, nothing substantive survives in the petition and the same is required to be dismissed.

In view of the above and in terms of the statement of the learned counsel for the parties, the petition is dismissed.

(RAVI SHANKER JHA) CHIEF JUSTICE (ARUN PALLI) JUDGE 08.05.2023 ravinder Whether speaking/reasoned √Yes/No Whetherreportable Yes/No√ Neutral Citation No:=2023:PHHC:066029-DB 1 of 1 ::: Downloaded on - 10-05-2023 23:45:08 :::