Neutral Citation No:=2023:PHHC:116153-DB
CWP No.14850 of 2021 (O&M) 2023:PHHC:116153-DB
1
255-2
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.14850 of 2021 (O&M)
Date of Decision: 04.09.2023
SALWINDER SINGH ......Petitioner
Vs
STATE OF PUNJAB AND OTHERS .....Respondents
CORAM: HON'BLE MR. JUSTICE RAJ MOHAN SINGH
HON'BLE MR. JUSTICE HARPREET SINGH BRAR
Present:None for the petitioner.
Mr. Sanjeev Soni, Addl. A.G., Punjab.
****
RAJ MOHAN SINGH, J.(Oral) The present writ petition has been filed, assailing the order dated 11.02.2021 passed by the respondent No.4, whereby the application (Annexure P-2) filed by the petitioner for transferring the election petition from the Court of Sh. Rohit Gupta, SDM Khadoor Sahib to any Court of competent jurisdiction was dismissed.
As per the reply filed by way of affidavit of respondents No.4 and 5, the matter was sub-judice before the court of SDM- cum-Election Tribunal, Khadoor Sahib and was fixed for final arguments. The arguments have already been heard and the case is fixed for pronouncement of final judgment.
1 of 2 ::: Downloaded on - 18-09-2023 02:04:25 ::: Neutral Citation No:=2023:PHHC:116153-DB CWP No.14850 of 2021 (O&M) 2023:PHHC:116153-DB 2 Learned State counsel on instructions from the office of Deputy Commissioner, Tarn Taran submits that since the Presiding Officer of the Election Tribunal, Khadoor Sahib has already been transferred, therefore, nothing survives in this writ petition.
In view of statement made by learned State counsel, this writ petition is dismissed as having been rendered infructuous, however liberty is granted to the petitioner that in case statement of fact made by learned State counsel is ultimately found to be otherwise, then an appropriate application be filed for revival of the present petition.
(RAJ MOHAN SINGH)
JUDGE
(HARPREET SINGH BRAR)
th
September 4 , 2023 JUDGE
Atik
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
Neutral Citation No:=2023:PHHC:116153-DB 2 of 2 ::: Downloaded on - 18-09-2023 02:04:26 :::