Ram Singh vs State Of Haryana And Others
2024 Latest Caselaw 9107 P&H

Citation : 2024 Latest Caselaw 9107 P&H
Judgement Date : 29 April, 2024

Punjab-Haryana High Court

Ram Singh vs State Of Haryana And Others on 29 April, 2024

Author: Deepak Sibal

Bench: Deepak Sibal

                                   Neutral Citation No:=2024:PHHC:058088-DB



                                                         2024:PHHC:058088-DB

             IN THE HIGH COURT OF PUNJAB AND HARYANA
                          AT CHANDIGARH


Sr. No.118
                                               LPA-708-2024
                                               Date of decision: 29.04.2024


Ram Singh                                                   ....Appellant

                   Versus

State of Haryana and others                                 ....Respondents


CORAM: HON'BLE MR. JUSTICE DEEPAK SIBAL
       HON'BLE MR. JUSTICE DEEPAK MANCHANDA

Present:     Mr. S.S. Sahu, Advocate,
             for the appellant.

             Ms. Shubhra Singh, Addl. A.G., Haryana.

                   * * *

DEEPAK SIBAL, J. (Oral)

1. Learned counsel for the appellant seeks to withdraw the present

appeal with liberty to the appellant to raise the issues taken up in the instant

appeal which include the allegations made against him with regard to

encroachment on the land of the Gram Panchayat, his involvement in a

criminal case and his being a defaulter before the Deputy Commissioner,

Fatehabad, before the Deputy Commissioner takes a decision in terms of the

directions issued by the learned Single Judge in the judgment which is

impugned through the instant intra court appeal.

2. Dismissed as withdrawn with liberty as prayed for.

3. To allay the apprehensions being expressed before us on behalf

of the appellant, we direct that the Deputy Commissioner, Fatehabad, at the

time of taking his decision in terms of the impugned judgment shall remain