M/S Regal Wines vs State Of Haryana And Others
2023 Latest Caselaw 14318 P&H

                                                    Neutral Citation No:=2023:PHHC:112177-DB




                                                             2023:PHHC:112177-DB

125       IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH

                                            CWP-18861-2023
                                            Date of decision: 28.08.2023


M/s Regal Wines                                                  ....Petitioner

                                 Versus

State of Haryana and others                                  ...Respondents


CORAM: HON'BLE MR. JUSTICE RAJ MOHAN SINGH
       HON'BLE MR. JUSTICE HARPREET SINGH BRAR

Present: Mr. Saukhandeep Singh, Advocate and
         Mr. Vikas Kumar Rana, Advocate
         for the petitioner.

RAJ MOHAN SINGH, J. (ORAL)

Petitioner has filed this writ petition for the issuance of

an appropriate writ in the nature of mandamus directing the official

respondents to remove the illegal encroachment on the National

Highway 52 made by the private respondents by opening liquor

shops/vends in complete violation of the judgment of the Hon'ble

Apex Court in respect of 'State of Tamil Nadu and another vs. K.

Balu and another' 2017(2) SCC 281 and the Haryana Excise Policy

2023-24. Precisely for the grievances in question, the petitioner

has also filed a representation dated 18.07.2023.

At this stage, learned counsel for the petitioner submits

that the grievance of the petitioner would be redressed in case the

pending representation dated 18.07.2023 before the respondent

No.2 is ordered to be decided in accordance with law in a time

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bound manner.

Notice of motion.

Mr. Ashish Yadav, Addl.A.G., Haryana puts in

appearance and accepts notice on behalf of respondents No.1 to 4-

State.

Mr. D.K. Singal, Advocate appears on behalf of

respondents No.5 & 6.

This writ petition is disposed of at this stage by directing

the respondent No.2 to decide the pending representation dated

18.07.2023 strictly in accordance with law preferably within a period

of four weeks from the date of receipt of the certified copy of this

order. We have not expressed anything on the merits of the case.

(RAJ MOHAN SINGH) JUDGE

(HARPREET SINGH BRAR) JUDGE 28.08.2023 Neha

Whether speaking/reasoned : Yes/No Whether reportable : Yes/No

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