Punjab-Haryana High Court
Akshay Kumar vs State Of Haryana And Others on 16 May, 2019
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CWP-13025-2019 (O&M)
Date of Decision:16.05.2019
Akshay Kumar & another ... Petitioners
Versus
State of Haryana & others ... Respondents
CORAM:- HON'BLE MR.JUSTICE TEJINDER SINGH DHINDSA.
Present:- Mr. Priyavrat Parashar, Advocate for the petitioners.
....
TEJINDER SINGH DHINDSA, J. (ORAL)
Instant writ petition has been filed in the ostensible garb of protecting the interest of Kalayat Cooperative Marketing-cum-Processing Society Limited, Kalayat.
The short grievance raised in the petition is that pertaining to procurement Wheat Rabi 2019-20, no final decision has been taken with regard to allocation of Sajuma, Badsikri Khurd and Kailram Mandis.
Counsel submits that the matter is still pending consideration before the Managing Director, HAFED, Panchkula and in the meantime, the work of procurement is by default being done by C.M.S. Kaithal.
Counsel raises a prayer that a representation dated 10.05.2019 (Annexure P-12) has already been submitted to the Managing Director, HAFED, Panchkula and he would be satisfied if the instant writ petition was to be disposed of with directions to take a decision thereupon within a stipulated time frame.
In view of the prayer made by counsel and without even ascertaining the correctness of the averments made in the petition, I deem it 1 of 2 ::: Downloaded on - 10-06-2019 03:28:45 ::: CWP-13025-2019 (O&M) -2- appropriate to dispose of the writ petition with a direction to respondent No.2 to examine the matter against the backdrop of a representation dated 10.05.2019 (Annexure P-12) and to thereafter take a final decision thereupon within a period of two weeks from the date of receipt of a certified copy of this order and convey the same to the petitioners.
It is, however, clarified that this Court has not examined the claim of the Kalayat Cooperative Marketing-cum-Processing Society Limited, Kalayat on merits.
Disposed of.
16.05.2019 (TEJINDER SINGH DHINDSA)
harjeet JUDGE
i) Whether speaking/reasoned? Yes/No
ii) Whether reportable? Yes/No
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