Sewa Anand & Ors vs State Of Haryana And Ors
2022 Latest Caselaw 16684 P&H

        IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                       CHANDIGARH
                                      CWP-25537-2016 (O&M)
                                     Date of decision: 13.12.2022

Sewa Anand and others
                                                                   ... Petitioners
                                         Versus
State of Haryana and others
                                                                 ... Respondents

CORAM:       HON'BLE MR. JUSTICE RAVI SHANKER JHA,
             CHIEF JUSTICE
             HON'BLE MR. JUSTICE ARUN PALLI
Present: Mr. Sandeep Sharma, Advocate, for the petitioners.
         Mr. Ankur Mittal, Addl. Advocate General, Haryana,
         with Ms. Kushaldeep Kaur, Advocate.
         ***

RAVI SHANKER JHA, C.J. (Oral) It is informed that the validity of the acquisition proceedings, questioned in the present petition, has been upheld by this Court vide its judgments dated 31.08.2022 & 27.11.2020, in CWP-14184-2016 (Sanjay and others v. State of Haryana and others) & CWP-20284-2020 (Virender Singh and another v. State of Haryana and others), respectively. Further, the Special Leave Petitions(C) No.21440 & 8342 of 2022, filed against the said judgments, have since been dismissed by the Supreme Court, vide orders dated 02.12.2022 & 07.11.2022, respectively.

Learned counsel appearing for the parties are ad idem that the issue involved in the present case is squarely covered by the decisions referred to above.

Accordingly, learned counsel for the petitioner(s) submits that in such circumstances, he may be permitted to withdraw the petition.

Ordered, accordingly.

Pending application(s), if any, also stands disposed of.

                                                      ( Ravi Shanker Jha )
                                                         Chief Justice



                                                          ( Arun Palli )
13.12.2022                                                     Judge
Rajan
                   Whether speaking / reasoned:       YES/NO
                   Whether Reportable:                YES/NO



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