Rishal Singh vs State Of Haryana & Ors
2024 Latest Caselaw 10162 P&H

Punjab-Haryana High Court

Rishal Singh vs State Of Haryana & Ors on 10 May, 2024

Author: Sureshwar Thakur

Bench: Sureshwar Thakur

                                       Neutral Citation No:=2024:PHHC:065601-DB

CWP-15616-2016                                                                -1-




108            IN THE HIGH COURT OF PUNJAB & HARYANA
                        AT CHANDIGARH.

                                                    CWP-15616-2016
                                                    Date of Decision : 10.05.2024

RISHAL SINGH                                                                        .....Petitioner

                                            Versus

STATE OF HARYANA AND OTHERS                                                  .....Respondents

CORAM:         HON'BLE MR. JUSTICE SURESHWAR THAKUR
               HON'BLE MRS. JUSTICE SUKHVINDER KAUR

Present :      Mr. Deepender Singh, Advocate
               for the petitioner.

               Mr. Ankur Mittal, Addl. A.G., Haryana with
               Mr. Saurabh Mago, DAG, Haryana.

               Mr. Ankur Mittal, Advocate with
               Ms. Kushaldeep K. Manchanda, Advocate and
               Ms. Saanvi Singla, Advocate
               Mr. Siddhanth Arora, Advocate
               for respondent - HSIIDC.

                                          ****

SURESHWAR THAKUR, J. (Oral)

1. The instant writ petition became remanded by the Hon'ble

Supreme Court vide order dated 29.02.2024, upon, Civil Appeal

No.3638 of 2024. The operative part of the said order is extracted

hereinafter.

"xxxxx. 5. In view of the above, the impugned judgment passed by the High Court is set aside and the matter is remitted to the High Court for fresh consideration in the light of the judgment in the case of Indore Development Authority (supra).

6. It is clarified that all contentions are kept open to be raised by both the parties as may be legally permissible.

7. The appeal stands allowed in above terms."

2. After arguing for some time, the learned counsel for the

petitioner seeks leave to withdraw the instant writ petition.

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Neutral Citation No:=2024:PHHC:065601-DB

3. Leave granted.

4. Consequently, the extant writ petition is dismissed as

withdrawn but with a direction to the respondent concerned, to most

expeditiously finalize the allotment process under the R & R policy but

subject to apposite compliances being made by the petitioner to all the

relevant terms and conditions, if not already made.

(SURESHWAR THAKUR) JUDGE

(SUKHVINDER KAUR) 10.05.2024 JUDGE kavneet singh Whether speaking/reasoned : Yes/No Whether reportable : Yes/No

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