Avtar Singh And Others vs State Of Punjab And Another
2024 Latest Caselaw 4863 P&H

Punjab-Haryana High Court

Avtar Singh And Others vs State Of Punjab And Another on 4 March, 2024

2024: PHHC:030520
IN THE HIGH COURT OF PUNJAB & HARYANA

AT CHANDIGARH
118
CWP-19099-2023 (O&M)
Date of decision: 04.03.2024
Avtar Singh and Others
....Petitioners
Versus
State of Punjab and Others
...Respondents

CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY KKEKRE Present : Mr. Nitin Sharma, Advocate for Mr. S.S. Brar, Advocate for the petitioner RRERK AMAN CHAUDHARY. J.

1. The present civil writ petition has been filed under Articles 226/227

of the Constitution of India for issuance of a writ in the nature of mandamus directing the respondents to decide the representation dated 25.01.2023.

2. Learned counsel for the petitioners submits that the present petition

has been rendered infructuous and may be disposed of as such

3. Ordered accordingly.

(AMAN CHAUDHARY) JUDGE 04.03.2024 M.Kamra Whether speaking/reasoned : Yes / No

Whether reportable : Yes / No

MOHIT

2024.03.04 19:11

| attest to the accuracy and authenticity of this order/judgment