Krishan Lal vs Manpreet Singh
2022 Latest Caselaw 7671 P&H

  140 IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                    CHANDIGARH

                                                COCP-853-2021 (O&M)
                                                Date of decision: 25.07.2022

Krishan Lal
                                                 ....Petitioner

              Versus

Sh. Manpreet Singh
                                                ..Respondent

CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL

Present: Mr. A.K.Khunger, Advocate for the petitioner Mr. Nikhil Chopra, Addl. AG, Punjab

ANIL KSHETARPAL, J (Oral)

Complaining wilful violation of the directions issued in the

order dated 22.12.2020 passed by this Court in CWP-22227-2020, the

petitioner has filed the present petition under the Contempt of Courts

Act, 1971. The operative part of the order dated 22.12.2020 reads as

under:-

" In view of the above, without adverting to the merits of the case, the present petition is disposed of with a direction to respondent No.2 - Director, Department of Rural Development and Panchayats, Punjab, to consider and decide the representation dated 28.07.2020 (Annexure P-2) in accordance with law within eight weeks from the date of receipt of the certified copy of the judgment. In case, on consideration, the competent authority reaches to the conclusion that the benefit claimed by the petitioner is admissible to him, in such eventuality, the consequential relief be allowed to him, within a period of eight weeks thereafter. However, in case the competent authority feels that the relief claimed by the petitioner is not admissible or made out, in that case, a speaking order be passed in the matter."

Learned State counsel submits that the representation

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of the petitioner has been decided vide order dated 25.03.2021, a copy

whereof has been annexed with the reply.

In view of the aforesaid facts, no further order is required to

be passed in the present petition.

Disposed of.

All the pending miscellaneous applications, if any, are also

disposed of.

25.07.2022                                       (ANIL KSHETARPAL)
rekha                                                 JUDGE
Whether speaking/reasoned :         Yes/No
Whether reportable :                Yes/No




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