Punjab-Haryana High Court
Rajender And Others vs State Of Haryana And Others on 17 May, 2023
Author: Vikas Bahl
Bench: Vikas Bahl
Neutral Citation No:=2023:PHHC:071682
CWP-9000-2020 (O&M) -1- 2023:PHHC:071682
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
(240)
CWP-9000-2020 (O&M)
Date of decision: - 17.05.2023
Rajender and others
....Petitioners
Versus
State of Haryana and others
.....Respondents
CORAM : HON'BLE MR. JUSTICE VIKAS BAHL
Present:- Mr. P.K. Ganga, Advocate
for the petitioners.
Mr. Rajneesh Chadwal, AAG, Haryana
for respondents No.1 to 6.
Mr. Saurabh Savara, Advocate
and Mr. Sandeep K. Sharma, Advocate
for respondent No.7.
****
VIKAS BAHL, J. (ORAL)
1. This writ petition has been filed under Articles 226/227 of the Constitution of India for issuance of a writ in the nature of certiorari for setting aside the impugned order/notices dated 13.11.2019 (Annexure P-2) passed by respondent No.6; impugned notices dated 19.11.2019 (Annexures P-3, P-4, P-5 & P-6) issued under Section 24(1) of the Haryana Panchayati Raj Act, issued by respondent No.4 and impugned notice issued under Section 24(2) of the Haryana Panchayati Raj Act dated 29.11.2019 (Annexure P-7) issued by respondent No.7.
2. On 28.04.2023, this Court was pleased to pass the following order: -
1 of 2 ::: Downloaded on - 22-05-2023 20:18:36 ::: Neutral Citation No:=2023:PHHC:071682 CWP-9000-2020 (O&M) -2- 2023:PHHC:071682 "Learned State counsel has submitted that in the present case, notices have been issued under Sections 24(1) and 24(2) of the Haryana Panchayati Raj Act and the petitioners have an alternative remedy under Section 28 of the Haryana Panchayati Raj Act.
Learned counsel for the petitioners prays for a short adjournment to get instructions in the matter.
Adjourned to 10.05.2023.
To be taken up at 01:45 PM.
A photocopy of this order be placed on the file of connected case.
(VIKAS BAHL) JUDGE April 28, 2023."
2. In view of the above, learned counsel for the petitioners seeks to withdraw the present writ petition with liberty to seek alternative remedy, in accordance with law.
3. In view of the above statement of learned counsel for the petitioners, the present writ petition is dismissed as withdrawn, with the aforesaid liberty.
4. Pending application, if any, stands disposed of in view of the above.
( VIKAS BAHL )
May 17, 2023 JUDGE
naresh.k
Whether reasoned/speaking? Yes/No
Whether reportable? Yes/No
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