Punjab-Haryana High Court
Nikhil Saraf vs State Of Punjab And Others on 17 January, 2023
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
230 CWP-9933-2019 (O&M).
Date of Decision: 17.01.2023.
NIKHIL SARAF
..Petitioner
VERSUS
STATE OF PUNJAB AND OTHERS
.. Respondents
CORAM : HON'BLE MR. JUSTICE VINOD S. BHARDWAJ
PRESENT Mr. Arjun Partap Atma Ram, Advocate
for the petitioner.
Mr. Vishnav Gandhi, DAG, Punjab.
Mr. Pankaj Mulwani, DAG, Haryana.
VINOD S. BHARDWAJ, J. (ORAL)
The instant writ petition has been filed for seeking issuance of a writ in the nature of mandamus directing the respondents - State of Punjab and State of Haryana to implement Section 54 of the Punjab Police Act, 2007 and to constitute Police Complaint Authorities of the respective States.
Learned counsel appearing on behalf of the petitioner contends that the Police Complaint Authorities have since been constituted by the respective States of Punjab and Haryana. He submits that he has grievance to the manner of short listing of the officials/members of the Police Complaint Authorities and that for the said purpose a separate cause of action arises. He thus seeks permission to withdraw the present petition with liberty to file an appropriate petition against the fresh cause of action by means of filing an appropriate writ, if so advised.
Learned State counsel have no objection to the same. The present petition is accordingly disposed of as withdrawn with liberties as aforesaid.
January 17, 2023. (VINOD S. BHARDWAJ)
raj arora JUDGE
Whether speaking / reasoned : Yes / No
Whether reportable : Yes / No
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