Punjab-Haryana High Court
New Palam Vihar Residents Welfare ... vs State Of Haryana & Ors on 26 April, 2024
Author: Arun Palli
Bench: Arun Palli
Neutral Citation No:=2024:PHHC:057349-DB
2024:PHHC:057349-DB
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP-21443-2015(O&M)
Date of decision: 26.04.2024
New Palam Vihar Residents Welfare Association
... Petitioner
Versus
State of Haryana and others
... Respondents
CORAM: HON'BLE MR. JUSTICE ARUN PALLI
HON'BLE MR. JUSTICE VIKRAM AGGARWAL
Present: Mr. Shailendra Jain, Senior Advocate, with
Ms. Navneet Kaur, Advocate, for the petitioner.
Mr. Ankur Mittal, Addl. AG, Haryana, and
Ms. Kushaldeep Kaur, Advocate.
Mr. Bawa Karanveer, Advocate, for
Mr. Aman Bahri, Advocate, for respondent No.3.
***
ARUN PALLI, J. (Oral)
Learned counsel for the Municipal Corporation, Gurugram (respondent No.3), has placed before us a copy of the Gazette notification dated March 6, 2024, issued by the Urban Local Bodies Department, under Section 3 of the Haryana Management of Civic Amenities and Infrastructure Deficient Municipal Areas (Special Provisions) Act, 2016. Per which, the areas specified in the schedule set out in notification have been declared to be civic amenities and infrastructure deficient areas. Copy of the notification is taken on record as Mark 'X'. He submits that nothing substantive survives in the petition as the area in question in the instant petition is also included in the notification (ibid).
That being so, learned Senior counsel for the petitioner submits that the petition be disposed of as having been rendered infructuous.
Ordered accordingly.
( Arun Palli ) Judge 26.04.2024 ( Vikram Aggarwal ) Rajan Judge Whether speaking / reasoned: YES/NO Whether Reportable: YES/NO 1 of 1 ::: Downloaded on - 30-04-2024 00:59:28 :::