Sunil Kumar vs State Of Haryana And Others
2022 Latest Caselaw 14015 P&H

        IN THE HIGH COURT OF PUNJAB & HARYANA
                    AT CHANDIGARH
248
                                             CWP-21355-2021 (O&M)
                                            Date of decision: 09.11.2022

SUNIL KUMAR
                                                              .........Petitioner

                                VERSUS

STATE OF HARYANA AND OTHERS
                                                            ........Respondents


CORAM : HON'BLE MR. JUSTICE VINOD S. BHARDWAJ

                             *****
Present:-   Mr. Balraj Singh, Advocate
            for the petitioners.

            Mr. Sharan Sethi, Addl. A.G. Haryana.

                             *****

VINOD S. BHARDWAJ, J. (Oral)

The instant petition has been filed under Articles 226/227

of the Constitution of India, praying non-implementation of

Notification dated 29.12.2016 (Annexure P-1), issued by the Ministry

of Road Transport and Highways to the extent of the imposition of

additional fee under various heads.

Learned counsel appearing on behalf of the petitioner

contends that the dispute in the present case is fully covered by the

judgment dated 01.11.2022 passed in CWP-3989-2020 tilted "Sanjeev

Kumar versus Union of India and others". A copy of the aforesaid

judgment has been handed over to the State counsel who is not in a

position to controvert the same.

The present petition is accordingly disposed of in terms of

the judgment dated 01.11.2022 passed in CWP-3989-2020 tilted

"Sanjeev Kumar (supra).

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 CWP-21355-2021 (O&M)                                                     -2-

All the pending miscellaneous applications, if any, are also

disposed of.

(VINOD S. BHARDWAJ) JUDGE NOVEMBER 09, 2022 Vishal sharma Whether speaking/reasoned : Yes/No Whether reportable : Yes/No

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