Citation : 2022 Latest Caselaw 5930 P&H
Judgement Date : 2 June, 2022
CWP-12663-2022 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP-12663-2022
Date of decision 02.06.2022
Surinder Kumar Singal & ors. ...Petitioners
Vs.
State of Punjab and others ...Respondents
CORAM: HON'BLE MS. JUSTICE RITU BAHRI
HON'BLE MRS. JUSTICE ALKA SARIN
Present: Mr. H.P.S. Ishar, Advocate,
for the petitioners.
Ms. Anu Pal, DAG, Punjab
***
Ritu Bahri, J. (Oral)
Petitioners have filed the present petition seeking direction to
the respondents to grant effective opportunity of public hearing to them
regarding the objections dated 11.01.2022 (P-3) submitted by them,
pursuant to notification dated 13.12.2021 and public notice (P-1 and P-2
respectively).
Learned State counsel has referred to judgments of this Court in
a case of Hardeep Singh vs. State of Punjab and others, passed in CWP
No. 344-2020, decided on 11.03.2022 and Gram Sabha Begowal vs. State
of Punjab and others, passed in CWP No. 276-1979 dated 03.10.1980
Learned State counsel has referred to the above judgments
wherein it has been categorically held that where objections have been
invited, the Government is bound to consider the same, however, the
Government is not bound to give personal hearing.
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Learned State counsel on instructions states that the department
will decide the objections given by the petitioners.
In view of the above, the present petition stands disposed of by
giving direction to the respondents to consider the objections dated
11.01.2022 (P-3) submitted by the petitioners and pass a speaking order, in
accordance with law.
(RITU BAHRI) JUDGE
(ALKA SARIN) JUDGE
02.06.2022 G Arora Whether speaking/reasoned : Yes/No Whether reportable : Yes/No
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