Ajit Singh vs State Of Punjab And Others on 7 August, 2013

[Cites 1, Cited by 0]

Punjab-Haryana High Court

Ajit Singh vs State Of Punjab And Others on 7 August, 2013

Bench: Rameshwar Singh Malik

                       IN THE HIGH COURT OF PUNJAB AND HARYANA
                                       AT CHANDIGARH

                                                     Civil Writ Petition No. 17114 of 2013
                                                     Date of Decision: 7.8.2013

           Ajit Singh
                                                                  .....Petitioner.
                                               Vs.



           State of Punjab and others

                                                                  .....Respondents.


           CORAM : HON'BLE MR. JUSTICE RAMESHWAR SINGH MALIK


           Present : Mr. Manish Prabhaker, Advocate
                     for the petitioner.

                                    ****


           RAMESHWAR SINGH MALIK J. (ORAL)

Feeling aggrieved against the alleged inaction on the part of respondent authorities, the petitioner has approached this Court, by way of instant writ petition under Article 226/227 of the Constitution of India, seeking a writ in the nature of Mandamus.

Learned counsel for the petitioner submits that in an identical situation, this Court passed the order dated 22.11.2012 (Annexure P-3) and the present case is squarely covered by that order. He further submits that the petitioner will be satisfied in case respondent No.4 is directed to decide the legal notice dated 21.5.2013 (Annexure P-4) submitted by the petitioner, keeping in view the above said order dated 22.11.2012 passed by this Court in CWP No. 23039 of 2012 (Narinder Singh Vs. State of Punjab and Kumar Amit others).

2013.08.08 09:44

I attest to the accuracy and integrity of this document Civil Writ Petition No. 17114 of 2013 2

In view of the above statement made by learned counsel for the petitioner and without expressing any opinion on the merits of the case, the instant writ petition is ordered to be disposed of in terms of the order dated 22.11.2012 passed in CWP No. 23039 of 2012 (Narinder Singh Vs. the State of Punjab and others).

Disposed of, accordingly.

(RAMESHWAR SINGH MALIK) JUDGE 7.8.2013 Ak Sharma Kumar Amit 2013.08.08 09:44 I attest to the accuracy and integrity of this document

Unlock Advanced Research with PRISMAI

Punjab-Haryana High Court