Lachhman Singh vs State Of Haryana And Others
2021 Latest Caselaw 729 P&H

            IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH
217
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                             IN VIRTUAL COURT
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                                                        CWP No. 19260 of 2020
                                                     Date of decision : 23.2.2021

Lachhman Singh                                                     ......Petitioner
                                        Vs.
State of Haryana and others                                      ......Respondents

CORAM: HON'BLE MR. JUSTICE RAJBIR SEHRAWAT


Present :    Mr. Manoj Kumar, Advocate, for the petitioner
             Mr. Tarun Walia, AAG, Haryana
             ---
Rajbir Sehrawat, J. (Oral)

This petition has been filed under Articles 226/227 of the

Constitution of India seeking issuance of a writ in the nature of certiorari for

quashing the order dated nil received on 23.10.2020 (Annexure P-3), issued by

respondent No.3, whereby the petitioner was directed to vacate his government

quarter No. 4 (H) Type, which is against the order dated 21.1.2013 (Annexure

P-5), passed by the Hon'ble Supreme Court; and the order dated 1.4.2014

(Annexure P-6), passed by this Court, whereby the petitioner was ordered for

adjustment in view of the judgment of the Hon'ble Supreme Court and which is

also against his own policy decision dated 11.4.2012 (Annexure P-1), passed

by respondent No.2. Further prayer of the petitioner is for issuance of a writ in

the nature of mandamus directing the respondent No.3 not to eject the

petitioner from his above mentioned accommodation during the pendency of

the present writ petition.

The counsel for the respondents has submitted that the petitioner

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has been permitted to continue occupying the aforesaid Government Quarter

No.4 (H) Type. Hence, the present petition has been rendered infructuous.

The counsel for the petitioner has not disputed the above said fact.

In view of the above, the present petition has been rendered

infructuous.

Disposed of as infructuous.

                                                       (RAJBIR SEHRAWAT)
                                                             JUDGE
23.2.2021
Ashwani

               Speaking/Reasoned          :      Yes/No
               Reportable                 :      Yes/No




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