Satpal Singh vs State Of Punjab And Others
2024 Latest Caselaw 10944 P&H

Punjab-Haryana High Court

Satpal Singh vs State Of Punjab And Others on 5 July, 2024

               CWP-15139-2024                                                                       -1-

               111
                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH

                                                                  ****
                                                                           CWP-15139-2024
                                                                           Date of Decision: 05.07.2024

               Satpal Singh                                                                   ....Petitioner

                                                                Versus


               State of Punjab and others                                                  ....Respondents

               CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

               Present :                 Mr. Naresh Kumar, Advocate
                                         for the petitioner.

                                                            ***

               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 respondents No.1 to 5 to take remedial action on the complaint/representation dated 31.05.2024 (Annexure P-5) submitted by the petitioner.

2. At the outset, learned counsel for the petitioner prays that he may be permitted to withdraw the instant petition at this stage so as to pursue his representation dated 31.05.2024 (Annexure P-5) with the concerned Authorities with liberty to the petitioner to file fresh Writ Petition, if need arises.

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 In view of the above, the instant Petition is dismissed as withdrawn at this stage with the liberty aforesaid.

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

               05.07.2024                                                       (HARSH BUNGER)
               Himani                                                               JUDGE

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

authenticity of this document/judgment