Rajeev Kumar & Ors vs State Of Punjab
2024 Latest Caselaw 5976 P&H

Punjab-Haryana High Court

Rajeev Kumar & Ors vs State Of Punjab on 15 March, 2024

                                                    Neutral Citation No:=2024:PHHC:037915




       CWP No. 10320-2006 and connected cases
            2024:PHHC:037915                                 1

       IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                      CHANDIGARH

1222

1.           CWP No. 10320-2006

Rajiv Kumar and ors.                                         ...Petitioners
                                  vs.

State of Punjab and ors.                                     ...Respondents


2.           CWP No. 14910-2006

Harjit Singh & ors.                                          ...Petitioners
                                  vs.

State of Punjab and others                                   ...Respondents

3.           CWP No. 14911-2006

Ashok Kumar                                                  ...Petitioner
                                  vs.

State of Punjab and ors.                                     ...Respondents

                                         Date of decision: 15.03.2024

CORAM:       HON'BLE MR. JUSTICE AMAN CHAUDHARY

Present:     Mr. G.S. Bal, Sr. Advocate with Mr. D.S. Gill, Advocate
             for the petitioners

             Mr. Satnampreet Singh, D.A.G, Punjab.

                    ***

AMAN CHAUDHARY. J.

1. The above mentioned three writ petitions are being disposed of

by a common judgment, as involve a similar issue.

2. The prayer in the present Civil Writ Petitions filed under

Articles 226/227 of the Constitution of India, is for quashing the impugned

notices along with scheme framed by the Government for handing over the

dispensaries in the State of Punjab to Zila Parishads.

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Neutral Citation No:=2024:PHHC:037915

CWP No. 10320-2006 and connected cases

3. Learned senior counsel submits that the present petition be

disposed of as having been rendered infructuous.

4. Ordered accordingly.

5. A photocopy of this order be placed on the files of connected

cases.

(AMAN CHAUDHARY) JUDGE 15.03.2024 G Arora Whether speaking/reasoned : Yes Whether reportable : No

Neutral Citation No:=2024:PHHC:037915

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