Rishi Muni And Others vs State Of Haryana And Others
2024 Latest Caselaw 781 P&H

Punjab-Haryana High Court

Rishi Muni And Others vs State Of Haryana And Others on 15 January, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                                         Neutral Citation No:=2024:PHHC:004525




CWP-868-2024                     2024:PHHC:004525                 1

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH


(121)                            CWP-868-2024
                                 Date of Decision : January 15, 2024


Rishi Muni and others                                      .. Petitioners



                                 Versus

State of Haryana and others                                .. Respondents


CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI


Present:     Mr. Vikas Sangwan, Advocate, and
             Ms. Monika Sangwan, Advocate, for the petitioners.

             Mr. Harish Nain, Assistant Advocate General, Haryana.

             Mr. Arvind Seth, Advocate, for respondent No.22-HSVP.

HARSIMRAN SINGH SETHI J. (ORAL)

1. Learned counsel for the petitioners submits that the question of

law raised in the present petition has already been answered by this Court

while passing the order in the similar writ petition i.e. CWP No. 14591 of

2023 titled as Amit Kumar and others Vs. State of Haryana and other,

decided on 16.12.2023 (appended as Annexure P-7) hence, the present

petition may kindly be disposed of in the same terms and conditions as held

in Amit Kumar's case (supra).

2. Notice of motion.

3. Mr. Harish Nain, learned Assistant Advocate General, Haryana,

who is present in the Court, accepts notice on behalf of the respondent-

State. Mr. Arvind Seth, Advocate, accepts notice on behalf of respondent

No.22-HSVP.

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Neutral Citation No:=2024:PHHC:004525

4. Learned counsel for the respondents submits that the

respondents do not have any objection in case, any representation is filed by

the petitioners claiming the benefit in view of the judgment passed by this

Court in Amit Kumar's case (supra), and in case any such representation is

received by the competent authority, the same will be considered and

decided in accordance with law as well as the judgment passed by this Court

in Amit Kumar's case (supra) and appropriate speaking order will be

passed within a period of eight weeks from the date of receipt of such

representation.

5. Learned counsel for the petitioners submits that keeping in

view the statement of learned State counsel, the present petition may kindly

be disposed of having been not pressed, at this stage, with liberty to file an

appropriate representation with respondents.

6. Ordered accordingly.

January 15, 2024                 (HARSIMRAN SINGH SETHI)
harsha                                  JUDGE


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




                                                          Neutral Citation No:=2024:PHHC:004525

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