Vijay Pal vs State Of Haryana And Ors
2024 Latest Caselaw 10164 P&H

Punjab-Haryana High Court

Vijay Pal vs State Of Haryana And Ors on 10 May, 2024

Author: Sureshwar Thakur

Bench: Sureshwar Thakur

                                     Neutral Citation No:=2024:PHHC:066982-DB

CWP-15448-2016                                                               -1-




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

                                                  CWP-15448-2016
                                                  Date of Decision : 10.05.2024

VIJAY PAL                                                                          .....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 26.02.2024, upon, Civil Appeal No.

3450/2024. The operative part of the said order is extracted hereinafter.

"xxxx..... 5.In view of the above, the impugned order 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 the appellants as may be legally permissible..."

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

petitioner seeks leave to withdraw the instant writ petition.

3. Leave granted.

4. Consequently, the extant writ petition is dismissed as

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Neutral Citation No:=2024:PHHC:066982-DB

withdrawn but with a direction to the respondent concerned, to most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