Vipin Jangra vs State Of Haryana And Others
2024 Latest Caselaw 684 P&H

Punjab-Haryana High Court

Vipin Jangra vs State Of Haryana And Others on 12 January, 2024

Author: Deepak Sibal

Bench: Deepak Sibal

                                                                Neutral Citation No:=2024:PHHC:004074-DB




                                                                     2024:PHHC:004074-DB
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH

Sr. No.107                                                             LPA-1697-2023
                                                           Date of decision : 12.01.2024

Vipin Jangra                                                                 ..... Appellant

                                          Versus

The State of Haryana and others                    ..... Respondents
CORAM : HON'BLE MR. JUSTICE DEEPAK SIBAL
              HON'BLE MR. JUSTICE DEEPAK MANCHANDA

Present : Mr.Kulvir Narwal, Advocate, for the appellant.
                               *****
DEEPAK SIBAL, J. (Oral)

1. The present intra court appeal originates from the judgment dated

04.07.2023 passed by a learned Single Judge of this Court dismissing the

appellant's writ petition filed by him through which he had sought release of

payment which according to him was due to be paid to him by the Municipal

Committee, Bawal (for short, the M.C.).

2. The learned Single Judge has dismissed the appellant's petition after

noticing that the claim made by the appellant involved disputed facts which could

not be adjudicated upon in the exercise of writ jurisdiction.

3. After hearing the learned counsel for the appellant and perusing the

record we also find that part of the amount claimed by the appellant has been paid

to him by the M.C. and the remaining amount is disputed on the ground that the

work for which the claim has been made by the appellant has not been executed by

him.

4. In the light of the afore dispute, the learned Single Judge has rightly

not exercised its writ jurisdiction under Article 226 of the Constitution of India.

5. Dismissed.

                                                                [DEEPAK SIBAL]
                                                                     JUDGE


12.01.2024                                               [DEEPAK MANCHANDA]
shamsher                                                        JUDGE
                      Whether speaking/reasoned :    Yes / No
                      Whether reportable :           Yes / No

Neutral Citation No:=2024:PHHC:004074-DB

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