Gurmeet Singh vs State Of Haryana And Others
2024 Latest Caselaw 19580 P&H

Punjab-Haryana High Court

Gurmeet Singh vs State Of Haryana And Others on 6 November, 2024

               CWP-29964-2024 (O&M)                                                               -1-

               124

                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH

                                                                  ****
                                                                            CWP-29964-2024 (O&M)
                                                                            Date of Decision: 06.11.2024

               Gurmeet Singh                                                                ....Petitioner


                                                               Versus



               The State of Haryana and others                                            ....Respondents


               CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

               Present :                 Mr. Sumeet Singh Brar, Advocate
                                         for the petitioner.

                                         Ms. Upasana Dhawan, AAG, Haryana.

                                                            ***

               HARSH BUNGER, J. (Oral)

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

Constitution of India inter alia seeking a writ in the nature of Mandamus for

directing respondent No.2- Superintending Canal Officer, Hissar to decide

the statutory appeal filed by the petitioner against the draft scheme dated

25.01.2024 (Annexure P-4).

2. On advance service of copy of petition, Ms. Upasana Dhawan,

AAG, Haryana, appears on behalf of the respondent-State.

3. Learned State counsel on instructions from Mr. Rakesh Kumar,

SDO, submits that the learned Superintending Canal Officer,

Hissar- respondent No.2, who is seized of the appeal filed by the petitioner,

shall consider and decide the appeal within a period of four months from

authenticity of this document/judgment

CWP-29964-2024 (O&M) -2-

today.

4. Learned counsel for the petitioner, 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.

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

the parties, the present writ petition is disposed of accordingly.

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

               06.11.2024                                                       (HARSH BUNGER)
               Himani                                                               JUDGE

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







authenticity of this document/judgment