Punjab-Haryana High Court
Jagroshni And Ors vs State Of Haryana And Ors on 31 January, 2019
Author: Augustine George Masih
Bench: Augustine George Masih
IN THE HIGH COURT OF PUNJAB AND HARAYANA AT CHANDIGARH
114 CM-1476-CWP-2019 &
CWP-17361-2017
Date of decision: 31.01.2019
JAGROSHNI AND ORS. ...PETITIONERS
VS.
STATE OF HARYANA AND ORS. ..RESPONDENTS
CORAM: HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
Present: Mr. Sumit Sangwan, Advocate,
for the applicant-petitioners.
***
AUGUSTINE GEORGE MASIH, J. (ORAL)
This writ petition was adjourned sine die vide order dated 08.08.2017. Now the petitioners have filed an application for withdrawal of the writ petition and to approach the Financial Commissioner, Revenue, Haryana, by filing the ROR under Section 16 of the Punjab and Land Revenue Act, 1887 in the light of the order/clarification dated 18.05.2017 passed by this Court in CWP No. 10722 of 2017 titled as Balwan Singh and others vs. State of Haryana and others.
In view of the above, the application is allowed and the case is taken on Board and is permitted to be withdrawn, as prayed for, with liberty aforesaid.
January 31, 2019 (AUGUSTINE GEORGE MASIH)
pj JUDGE
Whether speaking/reasoned: Yes/No
Whether Reportable : Yes/No
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