Punjab-Haryana High Court
Cable Operators Welfare Association, ... vs State Of Haryana And Others on 12 December, 2022
-1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
246 CWP-12337-2020 (O&M).
Date of Decision: 12.12.2022.
Cable Operators Welfare Association, Gurugram
..Petitioner
VERSUS
State of Haryana and others
.. Respondents
CORAM : HON'BLE MR. JUSTICE VINOD S. BHARDWAJ
Present Mr. Sukesh Kumar Jindal, Advocate,
for the petitioner.
Mr. Pankaj Mulwani, DAG, Haryana,
for respondents No.1, 2, 4 and 6.
Mr. B.R. Mahajan, Sr. Advocate, with
Mr. Raman Sharma, Advocate,
for respondents No.7 to 9.
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 a writ in the nature of mandamus directing respondents No.1 to 7 to provide right of way for laying and establishing the cables.
Learned counsel appearing on behalf of respondents No.7 to 9 contends that a policy has already been framed by the respondents on 03.10.2013, which was also intimated to the petitioner vide Memo dated 07.11.2020. He contends that the claim has to be considered in accordance with the policy so notified.
1 of 2
::: Downloaded on - 13-12-2022 23:43:44 :::
CWP-12337-2020 (O&M) -2-
Learned counsel appearing on behalf of the petitioner submits that the petitioner has already approached the respondents and that decision has not been taken thereupon.
Learned counsel appearing on behalf of respondents No.7 to 9 contends that appropriate decision on the pending representation, if any, shall be taken in a time bound manner and preferrably within a period of 03 months from today after affording an opportunity of hearing to the petitioner.
In view of the statement made by the learned counsel for respondents No.7 to 9, learned counsel for the petitioner does not press the instant petition, at this stage. Respondent No.7 shall pass a reasoned and speaking order on the representation, if any, sent by the petitioner within a period of 03 months from today after affording an opportunity of hearing to the petitioner.
Disposed of as not pressed, at this stage with directions as above.
December 12, 2022. (VINOD S. BHARDWAJ)
raj arora JUDGE
Whether speaking / reasoned : Yes / No
Whether reportable : Yes / No
2 of 2
::: Downloaded on - 13-12-2022 23:43:44 :::