Achhar Kumar vs State Of Punjab And Others
2022 Latest Caselaw 15607 P&H

           IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                          CHANDIGARH

                                               Civil Writ Petition No. 19892 of 2022
                                              Date of Decision: December 02 , 2022.


Achhar Kumar                                     ...... PETITIONER (s)
             Versus
State of Punjab and others                             ...... RESPONDENT (s)


CORAM:- HON'BLE MRS.JUSTICE LISA GILL
        HON'BLE MR.JUSTICE ALOK JAIN

Present:     None for the petitioner.
                                 *****
             1. Whether reporters of local papers may be allowed to see
                the judgment?
             2. To be referred to the reporters or not?
             3. Whether the judgment should be reported in the digest?
                                 *****

LISA GILL, J.

This writ petition was adjourned at request of learned counsel for

the petitioner on 05.09.2022 as he sought time to place on record revenue entries

reflecting existence of temple prior to 2017. Following order was passed on

17.10.2022 when needful was not done:-

"Learned counsel for the petitioner prays for one last opportunity to comply with order dated 05.09.2022 and address arguments.

At request, adjourned to 02.12.2022. It is made clear that no further adjournment shall be afforded."

Today, at first call there was a request for pass-over of the matter

and when the matter was taken up again on second call, there was no

representation on behalf of the petitioner, neither has any document been placed

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CWP No.19892 of 2022 [2]

on record. It appears that petitioner is not interested in pursuing the matter any

longer.

Writ petition is, accordingly, dismissed in default and for non-

prosecution.

( LISA GILL ) JUDGE

( ALOK JAIN) JUDGE December 02 , 2022.

'om'

                    Whether speaking/reasoned:        Yes/No
                    Whether reportable:               Yes/No




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