Adesh Kumar vs Union Of India And Ors
2023 Latest Caselaw 8799 P&H

                                                     Neutral Citation No:=2023:PHHC:080226




CWP-11771-2023                      [1]                       2023:PHHC:080226



115
      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH

                                                 CWP-11771-2023
                                                 Date of decision: 01.06.2023

Adesh Kumar

                                                                         ...Petitioner

                                        Versus

Union of India and others

                                                                     ...Respondents

CORAM: HON'BLE MR. JUSTICE VIKAS BAHL

Present:    Mr. Vijay Kumar Sheoran, Advocate for the petitioner.

            Mr. Dheeraj Jain, Sr. Standing Counsel
            for respondent Nos.1 and 2.

            ****

VIKAS BAHL, J. (ORAL)

1. This is a Civil Writ Petition filed under Articles 226/227 of the

Constitution of India for issuance of a writ in the nature of mandamus

directing respondent Nos.1 and 2 to take strict legal action against

respondent Nos.3 to 8 with further prayer to consider representation dated

08.05.2023 (Annexure P-5) made by the petitioner to the Central Registrar

of Co-operative Societies, Department of Agriculture, Cooperation &

Farmers Welfare, Ministry of Agriculture & Farmers Welfare, Khishi

Bhawan, New Delhi in pursuance of judgment dated 29.03.2023 passed by

Hon'ble the Supreme Court of India in IA No.56308 of 2023 in Writ

Petition (C) No.191 of 2022 titled as Pinak Pani Mohanty Vs. Union of

India and others.

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CWP-11771-2023                      [2]                     2023:PHHC:080226

2. On 29.05.2023, this Court had passed the following order:-

"Learned Senior counsel appearing for respondents No.1 and 2 is directed to seek instructions as to whether any application is being entertained by the Central Registrar of Cooperative Societies and whether the manner and modality in which the money is to be disbursed has been formulated by the Central Registrar of Cooperative Societies, in pursuance of the order passed by Hon'ble Supreme Court on 29.03.2023 and also whether the case of the petitioner could be considered by the Central Registrar of Cooperative Societies, Department of Agriculture, Cooperation.

Adjourned to 01.06.2023."

3. Learned Senior Standing Counsel for respondent Nos.1 and 2

has informed the Court that in pursuance of the order passed by Hon'ble the

Supreme Court, the modalities are being worked out and since, the direction

of Hon'ble the Supreme Court is to make the payments within a period of

nine months from 29.03.2023, thus, expeditious steps are being taken to

comply with the order passed by Hon'ble the Supreme Court. It is further

submitted that the authorities are in the process of finalizing the manner and

modalities of the payments to be made and after the same is in place, the

claims from the persons would be invited which would be considered, in

accordance with law. It is stated that it would be open to the petitioner to

file his claim at an appropriate time and in case of doing so, the said

claim would be considered, in accordance with law.

4. Learned counsel for the petitioner has submitted that at this

stage, in view of the statement made by learned Senior Standing Counsel for

respondent Nos.1 and 2, the present Civil Writ Petition has been rendered

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CWP-11771-2023 [3] 2023:PHHC:080226

infructuous and the same may kindly be disposed of as such. It is further

prayed that in case, any grievance of the petitioner is left then liberty be

granted to him to file fresh petition, if so required.

5. Keeping in view the abovesaid facts and circumstances, the

present Civil Writ Petition is disposed of as having been rendered

infructuous.

6. Liberty is granted to the petitioner to initiate fresh proceedings

in case, any grievance of the petitioner is left.

01.06.2023                                               (VIKAS BAHL)
Pawan                                                       JUDGE


               Whether speaking/reasoned:-              Yes/No

               Whether reportable:-                     Yes/No




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