Punjab-Haryana High Court
Gram Panchayat Manawala Kalan vs State Of Punjab And Others on 1 July, 2024
CWP-15287-2023 -1-
202
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
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CWP-15287-2023
Date of Decision: 01.07.2024
Gram Panchayat Manawala Kalan, District Amritsar ....Petitioner
Versus
State of Punjab and others ....Respondents
CORAM: HON'BLE MR. JUSTICE HARSH BUNGER
Present : Mr. Ashish Pal Kaushal, Advocate
for the petitioner.
Mr. Navneet Singh, Sr. DAG, Punjab.
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HARSH BUNGER, J. (Oral)
1. The present petition has been filed under Articles 226/227 of the Constitution of India seeking issuance of writ in the nature of certiorari for quashing the impugned order/letter dated 01.06.2023 (Annexure P-1) passed by respondent No.3-Additional Director (Panchayat), Rural Development and Panchayat Department, Punjab, whereby, the Executive Engineer (PR) of the concerned district has been appointed as the implementing agency to execute the development works in the villages with MGNREGA funds.
2. Learned State counsel, while referring to Annexure R-1/T attached with the reply filed on behalf of respondents No.1 to 3, submits that the order/letter dated 01.06.2023 (Annexure P-1), which has been impugned in the instant Writ Petition, already stands withdrawn vide order dated 29.11.2023 (Annexure R-1/T).
3. In view of the statement made by learned State counsel, learned HIMANI GUPTA 2024.07.03 14:25 I attest to the accuracy and authenticity of this document/judgment High Court, Chandigarh CWP-15287-2023 -2- counsel for the petitioner submits that since order/letter dated 01.06.2023 (Annexure P-1) impugned in the instant Writ Petition already stands withdrawn, he does not wish to press the instant Writ Petition any further.
4. In view of the above, the instant Petition stands dismissed as not pressed.
5. All pending application(s), if any, shall also stand closed.
01.07.2024 (HARSH BUNGER)
Himani JUDGE
Whether speaking/reasoned: Yes/No
Whether reportable: Yes/No
HIMANI GUPTA
2024.07.03 14:25
I attest to the accuracy and
authenticity of this document/judgment
High Court, Chandigarh