Punjab-Haryana High Court
Council Of Engineers And Ors vs State Of Punjab And Ors on 11 September, 2017
Author: Rakesh Kumar Jain
Bench: Rakesh Kumar Jain
In the High Court of Punjab and Haryana at Chandigarh.
CWP-20105 of 2017
Decided on 11.9.2017.
Council of Engineers and others
--Petitioners
Vs.
State of Punjab and others
--Respondents
CORAM: HON'BLE MR. JUSTICE RAKESH KUMAR JAIN Present: Mr. H.C.Arora, Advocate,for the petitioners Ms.Deepali Puri, Addl.A.G.Punjab Mr.S.P.S.Tinna,Advocate, for private respondents Rakesh Kumar Jain,J: (Oral) The respondents have filed short reply by way of affidavit on behalf of respondent Nos. 1 to 3.
This petition is filed for seeking a mandamus directing the respondents not to finalize the "Punjab Municipal Building Bye-Laws, 2017" without considering the Legal Notice submitted by the petitioners who are the Civil Engineers.
Ms.Deepali Puri, learned Addl.A.G.Punjab, has submitted that the respondents have decided to offer opportunity of hearing to the petitioners before finalizing the said Bye-Laws. She has further submitted that hearing has now been fixed for 16.9.2017.
In view thereof, this petition has become infructuous. The 1 of 2 ::: Downloaded on - 16-09-2017 11:32:39 ::: CWP-20105 of 2017 -2- petitioners may, if so advised, avail the said remedy of opportunity of hearing by appearing before the competent authority on 16.9.2017, as offered and may submit their supplementary representation which shall be considered by the competent authority in accordance with law.
11.09.2017 (Rakesh Kumar Jain)
rr Judge
Whether Speaking/Reasoned: Yes/No.
Whether Reportable: Yes/No.
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