Paramjit Kaur vs State Of Punjab And Others
2024 Latest Caselaw 10646 P&H

Punjab-Haryana High Court

Paramjit Kaur vs State Of Punjab And Others on 2 July, 2024

               CWP-20902-2020                                                                      -1-

               206

                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH

                                                                  ****
                                                                           CWP-20902-2020
                                                                           Date of Decision: 02.07.2024

               Paramjit Kaur                                                                ....Petitioner


                                                                Versus


               State of Punjab and others                                                 ....Respondents

               CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

               Present :                 Mr. Nakul Sharma, Advocate
                                         for the petitioner.

                                         Mr. Navneet Singh, Sr. DAG, Punjab.

                                                            ***

               HARSH BUNGER, J. (Oral)

1. The present petition has been filed under Articles 226/227 of the

Constitution of India seeking issuance of writ in the nature of certiorari for

quashing the order dated 23.11.2020 (Annexure P-13), passed by

respondent No.3.

A further prayer has been made seeking issuance of writ in the

nature of mandamus for directing respondent No.2 to immediately initiate

the process of suspension of respondents No.6 to 8 from the post of Panch.

2. At the outset, learned counsel for the petitioner submits that the

present petition has become infructuous in view of the fact that the Gram

Panchayat within the State of Punjab already stands dissolved, therefore he

does not wish to pursue the instant petition any further.

authenticity of this document/judgment

3. In view of the above, the instant Petition is dismissed as having

been rendered infructuous.

4. All pending application(s), if any, shall also stand closed.

               02.07.2024                                                       (HARSH BUNGER)
               Himani                                                               JUDGE

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







authenticity of this document/judgment