Punjab-Haryana High Court
Kashi Ram vs State Of Haryana And Others on 30 April, 2024
Neutral Citation No:=2024:PHHC:059368
2024:PHHC:059368
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
255
CWP-7511-2023 (O&M)
Date of decision: 30.04.2024
Kashi Ram
...Petitioner
VERSUS
State of Haryana and others
...Respondents
CORAM : HON'BLE MR. JUSTICE VINOD S. BHARDWAJ
Present :- Mr. Mukesh Yadav, Advocate for the petitioner.
Mr. Vivek Chauhan, Addl. A.G. Haryana.
*****
VINOD S. BHARDWAJ, J. (Oral)
The instant petition has been preferred by the petitioner seeking issuance of an appropriate writ especially in the nature of Mandamus directing the official respondents to register the family member of the petitioner in Parivar Pehchan Patar as per the Haryana Parivar Pehchan Act, 2021.
After arguing at some length, learned counsel for the petitioner contends that espousing his grievance, the petitioner has sent a representation dated 19.12.2022 (Annexure P-6) to respondent No.3 i.e. Additional District Commissioner, Mahendergarh and he would be satisfied in case he is directed to look into the aforesaid representation of the petitioner and the grievance espoused by the petitioner therein and a 1 of 2 ::: Downloaded on - 02-05-2024 03:07:39 ::: Neutral Citation No:=2024:PHHC:059368 2 255 CWP-7511-2023 (O&M) speaking order is passed thereupon in accordance with law and in a time bound manner.
Notice of motion.
Mr. Vivek Chauhan, Addl. A.G. Haryana, submits that he has no objection to the aforesaid prayer being granted.
The present petition is accordingly disposed of without commenting on the merits of the present case and with a direction to respondent No.3- Additional District Commissioner, Mahendergarh at Narnaul, to take note of the representation dated 19.12.2022 (Annexure P-6) sent by the petitioner and to pass a well reasoned and speaking order thereupon after granting an opportunity of hearing to the respective parties in accordance with law and preferably within a period of three months from the date of receipt of certified copy of this order.
(VINOD S. BHARDWAJ)
30.04.2024 JUDGE
Mangal Singh
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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