Punjab-Haryana High Court
M/S Guru Nanak Construction Co vs Punjab Mandi Board And Others on 23 October, 2013
Author: Rameshwar Singh Malik
Bench: Rameshwar Singh Malik
CWP No.23284 of 2013 1
144
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
CWP No.23284 of 2013
Date of Decision: 23.10.2013
M/s Guru Nanak Construction Co. Petitioner
Versus
Punjab Mandi Board and others
...Respondents
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CORAM: HON'BLE MR. JUSTICE RAMESHWAR SINGH MALIK
Present:- Mr. P. S.Rana, Advocate,
for the petitioner.
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RAMESHWAR SINGH MALIK, J (ORAL)
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, he finally approached the respondent-authorities, by way of representation dated 28.06.2013 (Annexure P-3), but the same is also pending decision. He further submits that the petitioner will be satisfied in case respondent No.3 is directed to consider and decide the representation of the petitioner, within a reasonable time. Vandana 2013.10.24 09:24 I attest to the accuracy and integrity of this document CWP No.23284 of 2013 2
Having heard the learned counsel for the petitioner and without expressing any opinion on the merits of the case, including the issue of limitation, if any, the Executive Engineer, (Civil), Punjab Mandi Board, Sri Muktsar Sahib, Distt. Muktsar-respondent No.3, is directed to look into the matter, consider the grievance of the petitioner raised vide his representation dated 28.06.2013 (Annexure P-3) and decide the same by passing an appropriate order thereon, in accordance with law, but in any case within a period of one month from the date of receipt of a certified copy of this order.
It is further directed that if after due consideration of the matter, respondent No.3 comes to conclusion that petioner is entitled for the release of payment, the same shall be released in his favour without any further loss of time.
With the observations made above, the present writ petition stands disposed of.
(RAMESHWAR SINGH MALIK)
October 23, 2013 JUDGE
vandana
Vandana
2013.10.24 09:24
I attest to the accuracy and
integrity of this document