Sanjeev Kumar And Another vs State Of Haryana And Others
2024 Latest Caselaw 9863 P&H

Punjab-Haryana High Court

Sanjeev Kumar And Another vs State Of Haryana And Others on 7 May, 2024

                                                                                   2024:PHHC:063201-DB

               CWP-10479-2024                                                                     -1-

               112

                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH

                                                                 ***
                                                                          CWP-10479-2024
                                                                          Date of Decision: 07.05.2024

               Sanjeev Kumar and another                                                    ....Petitioners



                                                               Versus


               State of Haryana and others                                               ....Respondents


               CORAM: HON'BLE MR. JUSTICE SUDHIR SINGH
                      HON'BLE MR. JUSTICE HARSH BUNGER

               Present :                 Ms. Sonia G. Singh Samber, Advocate
                                         for the petitioners.

                                         Mr. Naveen S. Bhardwaj, Addl. A.G., Haryana.

                                                     ***

               SUDHIR SINGH, J. (Oral)

1. The instant petition has been filed under Articles 226/227 of the

Constitution of India for quashing the impugned order dated 09.04.2024

(Annexure P-23) passed by respondent No.4 and also for canceling the

election held on 12.01.2022 for the post of Sarpanch of Gram Panchayat

Koer. A further prayer has been made by the petitioners for directing

respondent No.4 to withdraw the charge for the post of Sarpanch from

respondent No.7.

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

seeks permission to withdraw the instant petition with liberty to the

petitioners to file an election petition before the Court with competent

jurisdiction.

authenticity of this document/judgment

2024:PHHC:063201-DB

3. In view of the above, the instant petition stands dismissed as

withdrawn with the liberty aforesaid and if any such election petition is filed

on behalf of the petitioners, the trial Court shall pass an appropriate order, in

accordance with law, at the earliest.

4. All pending application(s), if any, shall also stand dismissed.

(SUDHIR SINGH) JUDGE

(HARSH BUNGER) JUDGE 07.05.2024 Himani

Whether speaking/reasoned: Yes/No Whether reportable: Yes/No

authenticity of this document/judgment