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Punjab-Haryana High Court

Jaivir Singh Dahiya vs Municipal Corporation Chandigarh And ... on 1 July, 2024

                                   Neutral Citation No:=2024:PHHC:080849

CWP-14281
      281-2024 (O&M).                                        -1-




           IN THE PUNJAB AND HARYANA HIGH COURT AT
                          CHANDIGARH.



115

                                           CWP-14281
                                                 14281-2024 (O&M).
                                           Date of Decision: 01.07.2024.



JAIVIR SINGH DAHIYA
                                                             ... Petitioner(s)


                         Versus



MUNICIPAL CORPORATION, CHANDIGARH AND ANOTHER
                                                             ... Respondent(s)



CORAM: HON'BLE MR. JUSTICE VINOD S. BHARDWAJ.

Present:     Mr. Haneet Sharma, Advocate,
             M
             for the petitioner.

VINOD S. BHARDWAJ, J. (ORAL)

The instant writ petition has been filed for seeking issuance of directions to the respondents to immediately release the compensation to the petitioner as per law laid down by this Court in CWP CWP-22904-2016 titled as "Rajwinder Kaur and others Vs. State of Haryana and others," decided on 18.08.2023 along with interest and other incidental expenses as th the petitioner suffered Category-III Category III (7 CM Dog Bite) injury as diagnosed by the Government Multi-Specialty Multi Specialty Hospital, Sector 16, Chandigarh.

1 of 2 ::: Downloaded on - 20-07-2024 18:24:04 ::: Neutral Citation No:=2024:PHHC:080849 CWP-14281 281-2024 (O&M). -2- Notice of motion.

Mr. Amit Jhanji, Sr. Advocate, assisted by Mr. S.S. Gill, Advocate,, Mr. Manbir Singh Batth, Adv Advocate, and Mr. Sanjiv Ghai, Advocate, accepts notice on behalf of respondents No.1 and 2/Municipal Corporation, Chandigarh. He submits that in the event of petitioner submitting an application/representation before the competent Authority, an appropriate ppropriate decision decision within a reasonable period shall be taken thereupon in accordance with law.

In view of the aforesaid statement, learned counsel for the petitioner does not press the instant petition so as to approach the competent Authority for seeking redressal redressal of his grievances in accordance with law. Disposed of accordingly.

July 01, 2024.

4. (VINOD VINOD S. BHARDWA BHARDWAJ raj arora JUDGE Whether speaking/reasoned : Yes/No Whether reportable : Yes/No 2 of 2 ::: Downloaded on - 20-07-2024 18:24:05 :::