M/S R.L.S Tomato Company vs State Of Punjab And Others on 13 September, 2013

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Punjab-Haryana High Court

M/S R.L.S Tomato Company vs State Of Punjab And Others on 13 September, 2013

Bench: Rameshwar Singh Malik

                       IN THE HIGH COURT OF PUNJAB AND HARYANA
                                       AT CHANDIGARH

                                               Civil Writ Petition No. 20274 of 2013
                                               Date of Decision: 13.9.2013


           M/s R.L.S Tomato Company
                                                                 .....Petitioner.
                                               Vs.


           State of Punjab and others

                                                                 .....Respondents.


           CORAM : HON'BLE MR. JUSTICE RAMESHWAR SINGH MALIK

           Present : Mr. Ish Puneet Singh, 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 when the grievance of the petitioner was not being redressed by the respondent authorities, it finally approached respondent No.2 by way of representation dated 8.11.2010 (Annexure P-2), but the same is also pending decision. He further submits that the petitioner will be satisfied in case respondent No. 2 is directed to consider and decide the representation of the petitioner in view of the order dated 31.7.2013 passed by this Court in CWP No. 15379 of 2013, within a reasonable time.

Kumar Amit

2013.09.13 17:31 I attest to the accuracy and integrity of this document Civil Writ Petition No. 20274 of 2013 2

Having heard the learned counsel for the petitioner and without expressing any opinion on the merits of the case, including the issue of limitation, if any, Secretary-cum-Assessing Authority, Market Committee, Jalandhar City-respondent No.2 is directed to look into the matter, consider the grievance of the petitioner, raised vide its representation dated 8.11.2010 (Annexure P-2) and decide the same in view of the order dated 31.7.2013 passed by this Court in CWP No. 15379 of 2013 (M/s D.D. Mango Company Vs. State of Punjab and others) at an early date by passing an appropriate order thereon, in accordance with law, but in any case within a period of three months from the date of receipt of a certified copy of this order.

With the observations made above, the present petition stands disposed of.

(RAMESHWAR SINGH MALIK) JUDGE 13.9.2013 Ak Sharma Kumar Amit 2013.09.13 17:31 I attest to the accuracy and integrity of this document

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