Bachan Singh vs Union Of India & Ors
2024 Latest Caselaw 14140 P&H

Punjab-Haryana High Court

Bachan Singh vs Union Of India & Ors on 7 August, 2024

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH
201 CWP-11279-2000(0&M)
Date of Decision: 07.08.2024
BACHAN SINGH
...Petitioner
Versus

UNION OF INDIA & ORS

...Respondents
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
Present:- Mr. H.C. Arora, Advocate for the petitioner.

3 2k ie 2c 2

ALOK JAIN, J. (Oral)

1. The present petition has been filed under Article(s) 226/227 of

the Constitution of India for issuance of a writ in the nature of certiorari for quashing of the order dated 01.06.2000 (Annexure P-8) vide which the representation dated 31.01.2000 submitted by the petitioner has been rejected.

2. Learned counsel for the petitioner has very fairly submitted that the petitioner is not in the contact with him and he is not aware whether the present petition still subsists or not. Moreso, the case is covered by the judgment passed by the Hon'ble Supreme Court in the case of "State of Punjab and others vs. Rafig Masih (White Washer)" 2015(4) SCC 334.

3. Since the recovery was stayed vide order dated 26.08.2000 and the counsel is not in contact with the petitioner, the present petition is dismissed with liberty to the petitioner to seek its revival within 02 months from today. Let a copy of this order be sent to the last known address of the

petitioner as mentioned in the petition.

4. Pending miscellaneous applications also stands disposed of. (ALOK JAIN) August 07, 2024 JUDGE Mohit Bishnoi Whether speaking/reasoned Yes/No PRINCE CHAWLA Whether reportable Yes/No

2024.08.20 15:35

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