Kharar Rice Mills And Others vs Union Of India And Others on 12 September, 2013

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Punjab-Haryana High Court

Kharar Rice Mills And Others vs Union Of India And Others on 12 September, 2013

Bench: Rameshwar Singh Malik

                       IN THE HIGH COURT OF PUNJAB AND HARYANA
                                       AT CHANDIGARH

                                                Civil Writ Petition No. 20148 of 2013
                                                Date of Decision: 12.9.2013


           Kharar Rice Mills and others
                                                                  .....Petitioners.
                                                Vs.


           Union of India and others

                                                                  .....Respondents.

           CORAM : HON'BLE MR. JUSTICE RAMESHWAR SINGH MALIK

           Present : Mr. D.D.Bansal, Advocate
                     for the petitioners.

                                    ****

           RAMESHWAR SINGH MALIK J. (ORAL)

Feeling aggrieved against the alleged inaction on the part of respondent authorities, the petitioners have 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 petitioners submits that petitioners faced the similar problem in the year 2012 also. They approached this Court by way of CWP No. 16193 of 2012, which was disposed of by this Court vide order dated 23.8.2012 (Annexure P-15). He further submits that the present case is squarely covered by the order dated 23.8.2012 (Annexure P-15) and may be disposed of in the same terms but with a positive directions to the respondent authorities to decide the matter at an early date, so that the petitioners may not suffer because of delayed action on the part of Kumar Amit the respondent authorities.

2013.09.13 17:19

I attest to the accuracy and integrity of this document Civil Writ Petition No. 20148 of 2013 2

Having heard the learned counsel for the petitioners and without expressing any opinion on the merits of the case, the present petition is ordered to be disposed of in terms of the order dated 23.8.2012 passed by this Court in CWP No. 16193 of 2012 (Kharar Rice Mills and others Vs. Union of India and others). However, respondent No.1 is further directed to consider and decide the legal notice dated 30.5.2012 (Annexure P-14), submitted on behalf of the petitioners, at an early date by passing an appropriate order thereon, in accordance with law, but in any case, positively within a period of three weeks from the date of receipt of a certified copy of this order, so as to ensure that petitioners do not suffer because of the delayed action to be taken by respondent No.1.

With the observations made above and directions issued, here-in-above, the present petition stands disposed of.

(RAMESHWAR SINGH MALIK) JUDGE 12.9.2013 Ak Sharma Kumar Amit 2013.09.13 17:19 I attest to the accuracy and integrity of this document Kumar Amit 2013.09.13 17:19 I attest to the accuracy and integrity of this document

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