Jalam Singh vs . Shri Subhasish Panda And Others
2023 Latest Caselaw 15116 HP

Jalam Singh vs. Shri Subhasish Panda and others

.

COPC No.23 of 2022

29.09.2023 Present: M/s Subhash Mohan Sethi and Bhavninta, Advocates, for the petitioner.

M/s Rupinder Singh and Pushpinder Jaswal, Additional Advocate Generals with Ms. Ranjna

Patial, Deputy Advocate General & Mr. Rajat Chauhan, Law Officer, for the respondent. Learned Additional Advocate General has apprised

the Court that the submission which was made before the Court

on the last date of hearing that the Letters Patent Appeal (LPA)

filed by the State has been withdrawn, was inadvertently made for

the reason that the LPA, which stood withdrawn was filed against

an interlocutory order passed by this Court in the contempt

proceedings whereas, the LPA that has been filed by the State

against the main judgment is still pending adjudication before the

Hon'ble Division Bench.

Learned counsel for the petitioner submits that State

is following a policy of pick and choose. He states that the

judgment in issue passed by the Hon'ble Coordinate Bench,

disposed of three writ petitions, whereas LPA has been filed by the

State only in the case of the present petitioner. Benefits in terms of

the judgment passed by the Hon'ble Coordinate Bench already

stands released in favour of Sh. Roshan Lal, whose case was

disposed of alongwith the petition.

Learned Additional Advocate General submits that

he may be granted some time to ascertain this fact.

List on 16.10.2023.

(Ajay Mohan Goel) Judge September 30, 2023 (tarun)