Punjab-Haryana High Court
Mehar Chand And Another vs State Of Punjab And Others on 28 October, 2010
Author: Kanwaljit Singh Ahluwalia
Bench: Kanwaljit Singh Ahluwalia
Civil Writ Petition No. 16867 of 2010 1
In the High Court of Punjab and Haryana, at Chandigarh.
Civil Writ Petition No. 16867 of 2010
Date of Decision: 28.10.2010
Mehar Chand and Another
...Petitioners
Versus
State of Punjab and Others
...Respondents
CORAM: HON'BLE MR. JUSTICE KANWALJIT SINGH AHLUWALIA.
Present: Mr. G.S. Bhandari, Advocate
for the petitioner.
Ms. Ambika Luthra, Assistant Advocate
General, Punjab, for respondents No. 1 to 4.
Mr. Harnek Singh, Advocate
for respondent No.5.
Kanwaljit Singh Ahluwalia, J. (Oral)
The petitioners, who are residents of village Mohi Kalan, Tehsil Rajpura, District Patiala, have approached this Court with a prayer that the complaint, filed by them in the form of an affidavit dated 11.5.2010 (Annexure P1), before the official respondents, be decided, in accordance with the provisions of law.
Ms. Ambika Luthra, Assistant Advocate General, Punjab, appearing for respondents No. 1 to 4, has submitted that cognizance of the complaint has already been taken and the enquiry has been entrusted to the Divisional Deputy Director, Department of Rural Development and Panchayats, Patiala.
Civil Writ Petition No. 16867 of 2010 2
Learned counsel for the petitioners submits that since responentNo.5-Hardev Singh is an influential person, the enquiry report is likely to be delayed.
To allay this apprehension of learned counsel for the petitioners, the Enquiry Officer i.e. Divisional Deputy Director, Department of Rural Development and Panchayats, Patiala, is directed to conclude the enquiry, within a period of four months from the date of receipt of a certified copy of this order.
With the observations made above, the present writ petition is disposed of.
(Kanwaljit Singh Ahluwalia) Judge October 28, 2010 "DK"