Jasbir Kaur And Another vs State Of Punjab And Others
2024 Latest Caselaw 10758 P&H

Punjab-Haryana High Court

Jasbir Kaur And Another vs State Of Punjab And Others on 3 July, 2024

               CWP-14814-2024                                                                       -1-

               118
                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH

                                                                  ****
                                                                           CWP-14814-2024
                                                                           Date of Decision: 03.07.2024

               Jasbir Kaur and another                                                        ....Petitioners

                                                                Versus

               State of Punjab and others                                                  ....Respondents

               CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

               Present :                 Mr. A.D.S. Jattana, Advocate
                                         for the petitioners.

                                                            ***

               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 mandamus for directing respondent No.1 to 3 to not to permit the Administrator (respondent No.5 and 6) to withdraw and/or spend the panchayat fund/grants generated upon the yearly lease through auction held on 15.06.2024, under the notice dated 15.05.2024 (Annexure P-3).

2. After arguing for sometime, learned counsel for the petitioner prays that he may be permitted to withdraw the instant petition with liberty to the petitioner to pursue his grievance with the concerned department, where he is stated to have already submitted his representation.

3. In view of the above, the instant Petition is dismissed as withdrawn with the liberty aforesaid.

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

               03.07.2024                                                       (HARSH BUNGER)
               Himani                                                               JUDGE

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




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