Daljit Kaur vs State Of Punjab And Others
2023 Latest Caselaw 15326 P&H

                        CWP-1311-2020                                                              -1-
                                                          Neutral Citation No. 2023:PHHC:117276

                        105
                               IN THE HIGH COURT OF PUNJAB AND HARYANA
                                             AT CHANDIGARH

                                                         CWP-1311-2020
                                                         Date of Decision: September 06, 2023

                        Daljit Kaur                                            ......Petitioner
                                            Versus

                        State of Punjab and others
                                                                               ......Respondents

                        CORAM: HON'BLE MR.JUSTICE RAJESH BHARDWAJ

                        Present:      Mr.Sanjeev Sharma, Advocate
                                      for the petitioner/legal aid counsel.

                                      Ms.Akshita Chauhan, Deputy Advocate General, Punjab.

                                      Mr.Rishav Jain, Advocate for
                                      Mr.Jaspreet Singh, Advocate
                                      for respondent No.9.
                                             ........

RAJESH BHARDWAJ, J.(ORAL)

Petitioner has approached this Court praying for setting aside

Speaking order No.22549 dated 30.08.2019, Annexure P-28, whereby the

complaint filed by the petitioner against respondent No.10 regarding illegal

construction of industrial shed in the residential site, which are not even

sanctioned by the competent authorities, had been illegally disposed of by

respondent No.3 without appreciating the documentary proofs. It is further

prayed to direct the official respondents to take legal action against

respondent No.10 and further direct them to file status report of the action

taken by them for removing the illegal construction done by respondent

No.10.

Learned counsel for legal aid submits that though he has

returned the file to the Legal Aid Department on 22.03.2021, however, he MEENU 2023.09.06 18:15 I attest to the accuracy and integrity of this order/judgment

Neutral Citation No. 2023:PHHC:117276

has the information that petitioner in this case is no more.

On the other hand, learned State counsel submits that grievance

of the petitioner has already been redressed and hence the present petition

has become infructuous and may be disposed of as such.

In view of the above, the present petition is disposed of as

having been rendered infructuous.

                        September 06, 2023                            ( RAJESH BHARDWAJ )
                        meenuss                                              JUDGE

                        1.     Whether speaking/reasoned ?            Yes/No
                        2.     Whether reportable ?                   Yes/No




MEENU
2023.09.06 18:15
I attest to the accuracy and
integrity of this
order/judgment