Punjab-Haryana High Court

Bhupender vs The State Of Haryana And Others on 7 May, 2024

Author: Rajesh Bhardwaj

Bench: Rajesh Bhardwaj

                                Neutral Citation No:=2024:PHHC:062779



                                                          2024:PHHC:062779
116
           THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH

                                        CWP No.10009 of 2024
                                        Date of Decision: 07.05.2024

Bhupender
                                                             ..... Petitioner

                                    Versus

State of Haryana and others
                                                           ..... Respondents


CORAM : HON'BLE MR. JUSTICE RAJESH BHARDWAJ

                  ***
Present:    Mr. Abhinav Aggarwal, Advocate
            for the petitioner.

            Ms. Upasna Dhawan, AAG, Haryana.

            Mr. Alok Mittal, Advocate
            for the respondent-MC.

            Mr. Jagdish Manchanda, Advocate
            for respondent No.6.
                   ***

RAJESH BHARDWAJ, J. (ORAL)

1. Present writ petition has been filed for directing the

respondent-department to decide the representation of the petitioner dated

04.09.2023 (Annexure P-9) expeditiously within some time frame, which

is pending before the respondent department as respondent department is

not conducting any hearing/proceedings on the petitioner representation,

due to the reasons best known to them, in view of respondent No.5

Municipal Council, Bhiwani, RTI information dated 24.01.2023

(Annexure P-4) & 26.05.2023 (Annexure P-8) in view of Hon'ble

Supreme Court judgments dated 06.09.2021 (Annexure P-10) passed in

Civil Appeal No.4580 of 2021 (Arising out of SLP (Civil) No.33675 of

1 of 2

Neutral Citation No:=2024:PHHC:062779

CWP No.10009 of 2024 -2- 2024:PHHC:062779

2017) titled as "State of Madhya Pradesh and others vs. Pujari Uttan

Avam Kalyan Samiti and Another".

2. The writ petition contains the disputed question of facts

which cannot be decided by this Court while exercising its jurisdiction

under Section 226/227 of the Constitution of India and as such, the

present petition is disposed of with liberty to the petitioner to avail his

remedies as available to him in accordance with law.





                                                    (RAJESH BHARDWAJ)
                                                          JUDGE
07.05.2024
rittu
             Whether speaking/reasoned          :     Yes/No
             Whether reportable                 :     Yes/No




                                2 of 2