M/S Uttam Seeds vs M.C.Hisar, Thr Secretary
2022 Latest Caselaw 14831 P&H

118

                            IOIN-RSA-644-2018
                                   in
                              RSA-644-2018

      M/S UTTAM SEEDS VS M.C.HISAR, THR SECRETARY

Present:-     Mr. J.S.Pannu, AAG, Haryana

                                          ***

While dismissing RSA-644-2018 on 28.03.2019, the Court

directed the Chief Secretary, Haryana, to hold an inquiry against the

concerned office bearers as as well as the officials of the Municipal

Corporation, Hisar and submit a report within a period of three months.

Challenging the correctness of the judgment passed by this Court, a

Special Leave Petition filed before the Supreme Court by M/s Uttam

Sweets was dismissed on 12.07.2019, while requesting the High Court to

pursue the directions given in the impugned order. More than 3 years

have elapsed. The Chief Secretary to Government of Haryana has filed a

compliance report stating that decision has been taken to take

disciplinary action against the executive officers and the Building

Inspectors.

Learned State counsel undertakes that the disciplinary

proceedings will be completed positively, within a period of six months,

from today.

Keeping in view the aforesaid facts, the matter is closed at

this stage. IOIN stands disposed of.

However, the State of Haryana shall remain bound to file

the report within a period of 6 ½ months about the developments. The

office is directed to list the case alongwith the aforesaid report. If no

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IOIN-RSA-644-2018

report is submitted within the stipulated period, the office will bring this

fact to the notice of the Court.

21.11.2022                                     (ANIL KSHETARPAL)
rekha                                               JUDGE




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