Sukhpal Singh vs Superintending Canal Officer Ludhiana ...
2024 Latest Caselaw 19348 P&H

Punjab-Haryana High Court

Sukhpal Singh vs Superintending Canal Officer Ludhiana ... on 4 November, 2024

                                Neutral Citation No:=2024:PHHC:142767




CWP-29869-2024                                                            -1-

122
      IN THE HIGH COURT OF PUNJAB & HARYANA
                  AT CHANDIGARH
                                        ****
                                                 CWP-29869-2024
                                                 Date of Decision: 05.11.2024

Mool Chand and others
                                                                  ..... Petitioners
                                        Versus

State of Haryana and others
                                                                ..... Respondents

CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

Present:     Mr. Vikram Singh, Advocate
             for the petitioners.

             Ms. Upasana Dhawan, AAG, Haryana.

                          *****

HARSH BUNGER J. (ORAL)

The present writ petition has been filed under Articles 226/227

of the Constitution of India for issuance of a writ in the nature of Mandamus

for directing respondent No.2 to sanction the mutation in view of the

judgment and decree dated 21.05.2011 (Annexure P-1) in favour of the

petitioners and to take action on the applications dated 11.09.2024

(Annexure P-2) and 13.09.2024 (Annexure P-3).

2. Learned counsel for the petitioners submits that for redressal

of their grievance, the petitioners have moved representations dated

11.09.2024 (Annexure P-2) and 13.09.2024 (Annexure P-3) before

respondent No.3 and respondent No.2, respectively, but the same have not

been adverted to by the concerned authorities, till date.

3. On advance copy of petition having been served upon the State,

Ms. Upasana Dhawan, Assistant Advocate General, Haryana, appears on

behalf of respondents-State.

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Neutral Citation No:=2024:PHHC:142767

4. Learned State counsel, on instructions from Mr. Paramjit, Naib

Tehsildar, Kurukshetra, submits that respondent No.2 (Deputy

Commissioner, Kurukshetra, District Kurukshetra)/competent authority shall

take decision either way, on the pending representation dated 11.09.2024

(Annexure P-2) of the petitioners within a period of three months from

today.

5. Learned counsel for the petitioners, keeping in view the

aforesaid submissions made by learned State counsel, submits that he does

not intend to press the instant writ petition any further, at this stage.

6. Keeping in view the submissions made by learned counsel for

the parties and without commenting on the merits of the case, the present

writ petition is disposed of with a direction to respondent No.2

(Deputy Commissioner, Kurukshetra, District Kurukshetra)/competent

authority to consider and decide representation dated 11.09.2024

(Annexure P-2) of the petitioners by way of passing a speaking order, after

affording due opportunity of hearing to all the concerned parties, within a

period of three months from today.

7. All the pending application(s), if any, shall also stand closed.

05.11.2024                                        (HARSH BUNGER)
Pd                                                    JUDGE

             1. Whether speaking/reasoned :              Yes/No

             2. Whether reportable                :      Yes/No




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