Punjab-Haryana High Court
Shashi Bhushan Kaushik vs Haryana State Industrial & ... on 17 October, 2014
Author: Rameshwar Singh Malik
Bench: Rameshwar Singh Malik
CWP No.21491 of 2014 1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
CWP No.21491 of 2014
Date of Decision : 17.10.2014
Shashi Bhushan Kaushik ......Petitioner
Vs.
Haryana State Industrial and Infrastructure Development
Corporation Ltd. and others .....Respondents
....
CORAM : HON'BLE MR. JUSTICE RAMESHWAR SINGH MALIK ...
Present : Mr. S.K. Malik, Advocate for the petitioner.
...
RAMESHWAR SINGH MALIK, J Feeling aggrieved against the alleged inaction on the part of respondent authorities, petitioner has approached this court by way of instant writ petition under Articles 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, he finally approached respondent no.1 by way of legal notice dated 9.4.2014 (Annexure P-5), but the same is also pending decision. He further submits that the petitioner will be satisfied in case respondent no.1 is directed to consider and decide his legal notice, within a reasonable time.
Having heard the learned counsel for the petitioner and without expressing any opinion on the merits of the case, lest it should prejudice the rights of either of the parties, Managing Director, Haryana State Industrial and GREESH SAHNI 2014.10.29 11:51 I attest to the accuracy and integrity of this document Chandigarh CWP No.21491 of 2014 2 Infrastructure Development Corporation Ltd., Sector 6, Panchkula-respondent no.1 is directed to look into the matter, consider the grievance of the petitioner, raised vide his legal notice dated 9.4.2014 (Annexure P-5) and decide the same, 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 writ petition stands disposed of.
17.10.2014 (RAMESHWAR SINGH MALIK)
GS JUDGE
GREESH SAHNI
2014.10.29 11:51
I attest to the accuracy and
integrity of this document
Chandigarh