Punjab-Haryana High Court
Hira Singh Gabria & Anr vs Sgpc Amritsar & Ors on 2 December, 2022
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
373
CWP-14582-1999
Date of decision: 02.12.2022
HIRA SINGH GABRIA & ANOTHER .........Petitioners
VERSUS
SGPC AMRITSAR & OTHERS ........Respondents
CORAM : HON'BLE MR. JUSTICE VINOD S. BHARDWAJ
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Present:- None for the petitioners.
Ms. M.S. Virk, Advocate
for respondent No.1.
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VINOD S. BHARDWAJ, J. (Oral)
The present Civil Writ petition has been filed under Articles 226/227 of the Constitution of India for issuing of a writ of Certiorari or any other writ, order or directions for quashing the appointment of respondents No.2 to 10 as Trustees of the Nankana Sahib Education Trust, Ludhiana on the basis of the alleged resolution of the General House of the Shiromani Gurdwara Parbhandak Committee dated 30.03.1999 and a further prayer to quash the proceedings of the alleged meeting of the New Trustees.
Learned counsel appearing on behalf of respondent No.1- SGPC contends that the present writ petition had been filed raising a challenge to the resolution of the general house of the Shiromani Gurudwara Prabhandak Committee dated 30.03.1999. He contends that as per his information, the said resolution had been withdrawn and as such no grievance of the petitioner survives and the present petition has been rendered infructuous.
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CWP-14582-1999 -2-
Disposed of as having been rendered infructuous. Liberty is, however, granted to the petitioner to seek revival of the present petition in the event the aforesaid assertion of the respondent No.1 is found to be incorrect.
(VINOD S. BHARDWAJ)
JUDGE
DECEMBER 02, 2022
Vishal sharma
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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