Punjab-Haryana High Court
Cantonment Board Ferozepur vs State Of Punjab And Ors on 11 April, 2016
Author: Rakesh Kumar Jain
Bench: Rakesh Kumar Jain
In the High Court of Punjab and Haryana at Chandigarh.
CWP No. 21887 of 2015
Decided on 11.4.2016
Cantonment Board Ferozepur
--Petitioner
Vs.
State of Punjab and others
--Respondents
CORAM: HON'BLE MR.JUSTICE RAKESH KUMAR JAIN Present: Mr. Vivek Singla, Advocate, for the petitioner Mr.V.Ramswaroop, Addl.A.G.Punjab Rakesh Kumar Jain,J: (Oral) This petition is filed by Cantonment Board Ferozepur, seeking a writ in the nature of certiorari for quashing the impugned order dated 12.6.2014 passed by the Deputy Commissioner, by which the Bus Stand of Ferozepur Cantonment has been deleted from the time table.
After notice, reply has been filed by respondent No.1 and 3 on 29.2.2016 in which it is averred in para 3 that in view of the order dated 08.11.2013 passed by the Deputy Commissioner, Ferozepur, a meeting was held on 03.12.2013. as per which the Ferozepur Cantt stage was eliminated from the Fare Table of all the concerned routes and in lieu thereof, Ferozepur City was made a fare stage.
However, in view of the reply filed by respondent Nos. 2 and 4 much-less the Deputy Commissioner-cum- District Magistrate, Ferozepur, 1 of 2 ::: Downloaded on - 15-04-2017 17:56:49 ::: CWP No. 21887 of 2015 -2- who has averred in para 2 that no order has been passed in the impugned order No.LFA/2014/652 dated 12.6.2014 that bush will not stop at Ferozepur Cantt, bus stand. It has also not been ordered in the impugned order No. LFA/2014/652 dated 12.6.2014 that the stage of Ferozepur Cantt bus stand should be deleted.
In view of the stand taken by the Deputy Commissioner, Ferozepur in his reply in para 2, the present petition does not survive and the same is hereby disposed of as infructuous.
11.4.2016 (Rakesh Kumar Jain)
rr Judge
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