Punjab-Haryana High Court
Rajesh Rahlan And Others vs State Of Haryana And Others on 22 August, 2022
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
141 CWP-18427-2022.
Decided on: August 22, 2022.
RAJESH RAHLAN AND OTHERS
.. Petitioners
VERSUS
STATE OF HARYANA AND OTHERS
.. Respondents
CORAM : HON'BLE MR. JUSTICE VINOD S. BHARDWAJ
PRESENT Mr. Jarnail Singh Saneta, Advocate,
for the petitioners.
VINOD S. BHARDWAJ, J. (ORAL)
The instant writ petition has been filed under Articles 226/227 of the Constitution of India, praying for issuance of writ in the nature of certiorari/mandamus directing respondents-Department either to extend the agreements made with the petitioners at the enhanced rates or to vacate the godowns given by the petitioners on lease to the respondents.
Learned counsel appearing on behalf of the petitioners upon being confronted with the fact that efficacious remedy before the Civil Court to seek compensation and also the damage for the unauthorised detention of the property from the respondents after expiry of the period of lease is available to the petitioners, he seeks permission to withdraw the present petition with liberty to have recourse to the alternative remedy available to the petitioners in accordance with law.
Dismissed as withdrawn with liberty aforesaid.
August 22, 2022. (VINOD S. BHARDWAJ)
raj arora JUDGE
Whether speaking / reasoned Yes / No
Whether reportable Yes / No
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