Balbir Singh vs State Of Punjab And Others
2024 Latest Caselaw 790 P&H

Punjab-Haryana High Court

Balbir Singh vs State Of Punjab And Others on 15 January, 2024

Author: Ritu Bahri

Bench: Ritu Bahri

                                                       Neutral Citation No:=2024:PHHC:004466-DB




2024:PHHC:004466-DB                                                          102

HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                                         CWP-872-2024
                                         Date of decision:15.01.2024

Balbir Singh                                                    ....Petitioner
                                              V/s.

State of Punjab and others                                   ....Respondents

CORAM:       HON'BLE MS. JUSTICE RITU BAHRI, ACTING CHIEF JUSTICE
             HON'BLE MS. JUSTICE NIDHI GUPTA

Present:     Mr. D.S.Malwai, Advocate for the petitioner.

             Ms. Anu Pal, Sr. DAG, Punjab.

             Mr. Gaurav Chopra, Sr. Advocate with
             Mr. Anurag Chopra, Advocate and
             Mr. Vardaan Seth, Advocate for respondents No. 8 and 9.

                   ****

Ritu Bahri, Acting Chief Justice (Oral).

The petitioner is seeking quashing of sanction granted to run Nursing

School to Ayaan Institute of Nursing village Bhogiwal, now Tehsil Ahmedgarh,

District Malerkotla or directing the official respondents to cancel the permission

granted to respondent No. 8-Ayaan Institute of Nursing Village Bhogiwal, now

Tehsil Ahmedgarh, District Malerkotla dated 12.04.2012 (Annexure P-6) for running

nursing school at village Bhogiwal, Tehsil Malerkotla and now District Malerkotla

which has been granted against the settled rules and on the basis of unconnected

documents.

Learned counsel for respondents No. 8 and 9 has informed that civil

suit No. CS 824-2015 filed by respondent No. 8 has already been decreed vide

judgment dated 22.03.2023. The said judgment is not part of the pleadings. The

petitioner has approached this Court by not giving the complete and correct facts

which is a complete abuse of process of law.

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Neutral Citation No:=2024:PHHC:004466-DB

CWP-872-2024 2024:PHHC:004466-DB -2-

Hence, the present writ petition is dismissed with cost of Rs.20,000/-

which shall be deposited by the petitioner to the PGI Poor Patient Welfare Fund,

Chandigarh.

(RITU BAHRI) ACTING CHIEF JUSTICE

(NIDHI GUPTA) JUDGE 15.01.2024 Divyanshi

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

Neutral Citation No:=2024:PHHC:004466-DB

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