Krishan Lal vs State Of Harynana And Others
2023 Latest Caselaw 20382 P&H

Punjab-Haryana High Court

Krishan Lal vs State Of Harynana And Others on 23 November, 2023

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                                         Neutral Citation No:=2023:PHHC:149242




CWP-5861-2018 (O&M) & connected cases 2023:PHHC:149242
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      IN THE HIGH COURT OF PUNJAB AND HARYANA
                    AT CHANDIGARH

(210)                           CWP-5861-2018 (O&M)
                                Date of Decision : November 23, 2023

Randhir Singh and others                                   .. Petitioners


                                Versus

State of Haryana and others                                .. Respondents

2)                              CWP-5537-2019

Mahabir Singh and others                                   .. Petitioners


                                Versus

State of Haryana and others                                .. Respondents

3)                              CWP-7201-2019

Krishan Lal                                                .. Petitioner


                                Versus

State of Haryana and others                                .. Respondents

CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:    Mr. Ravi Sharma, Advocate, for the petitioners
            in all cases.

            Mr. Saurabh Mohunta, Deputy Advocate General, Haryana.

HARSIMRAN SINGH SETHI J. (ORAL)

1. By this common order, three writ petitions, the details of which

have been given in the heading, are being disposed of as all the petitions

involve the same question of law on similar facts.

2. Learned counsel for the petitioners submits that question of law

raised in the present petitions has already been answered by this Court while

passing order in CWP No.12858 of 2018 titled as Chand Singh and others

vs. State of Haryana and others, decided on 24.08.2023, hence, the present

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Neutral Citation No:=2023:PHHC:149242

CWP-5861-2018 (O&M) & connected cases 2023:PHHC:149242

petitions may kindly be disposed of in same terms.

3. Learned State counsel submits that State has already decided to

challenge the said judgment by filing an appeal hence, the present petitions

may kindly be adjourned so that the repeated appeals may not have to be

filed by the State.

4. Learned counsel for the petitioners submits that the petitioners

undertake that in case any order is passed by the Appellate Court in Chand

Singh's case (supra) modifying, staying the judgment in any manner, said

order of Appellate Court may be made applicable upon the petitioners ipso

facto without there being filing appeal.

5. Learned counsel for the respondents submits that keeping in

view the said statement of learned counsel for the petitioners, no further

grievance of the State arises for disposing of the present petitions in terms

of Chand Singh's case (supra).

6. Keeping in view the facts and circumstances of the present case

and taking into consideration the statement of learned counsel for the

petitioners, the present petitions are also disposed of in terms of Chand

Singh's case (supra).

7. A photocopy of this order be placed on the file of other

connected cases.

CM-14375-CWP-2018

As the main writ petitions are disposed of, present application

also stands disposed of.

November 23, 2023                         (HARSIMRAN SINGH SETHI)
harsha                                           JUDGE

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

Neutral Citation No:=2023:PHHC:149242

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