Punjab-Haryana High Court
Gram Panchayat Manawala Khurd vs G.S. Ghuman on 29 February, 2016
Author: Mahesh Grover
Bench: Mahesh Grover
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
COCP no.1648 of 2015 (O&M)
Date of Decision :29.02.2016
Gram Panchayat
....Petitioner(s)
Versus
G.S.Ghuman
...Respondent(s)
CORAM : HON'BLE MR.JUSTICE MAHESH GROVER
Present : Mr.Vishal Goel, Advocate for
Mr. J.S.Thind, Advocate for the petitioner
Mr. Anant Kataria, DAG, Punjab
MAHESH GROVER, J.
The order dated 8.1.2015, non-compliance of which is alleged by the petitioner mandated the respondents to consider and decide the representation if any received from Gram Panchayat, in accordance with law, within a period of 4 months from the date of receipt of the certified copy of the order.
Reply indicates that needful has since been done and a speaking order passed.
In view of above, when orders of the writ Court stands complied with, instant petition has been rendered infructuous and the same is disposed of as such, with liberty to the petitioner to challenge the order so passed in case it is dis-satisfied with the same. Rule against the respondents is discharged.
February 29, 2016 (Mahesh Grover) REKHA rekha 2016.03.01 14:45 I attest to the accuracy and Judge authenticity of this document High Court Chandigarh