Ram Tirath And Others vs State Of Punjab And Others
2024 Latest Caselaw 19853 P&H

Punjab-Haryana High Court

Ram Tirath And Others vs State Of Punjab And Others on 8 November, 2024

               CWP-29984-2024 (O&M)                                                              -1-

               108

                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH

                                                                ****

                                                                          CWP-29984-2024 (O&M)
                                                                          Date of Decision: 08.11.2024

               Ram Tirath and others                                                       ....Petitioners


                                                               Versus



               State of Punjab and others                                                ...Respondents

               CORAM: HON'BLE MR. JUSTICE HARSH BUNGER


               Present :                 Mr. Atul Arya, Advocate
                                         for the petitioners.

                                                     ***

               HARSH BUNGER, J. (Oral)

This petition has been filed under Articles 226/227 of the

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

quashing the order dated 29.05.2024 (Annexure P-9), passed by respondent

No.1. A further prayer has been made seeking a writ in the nature of

Mandamus for directing respondents No.1 to 4 to sanction the partition of

the land in question in accordance with the order of the amended partition

dated 22.07.2014 (Annexure P-6).

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

prays that he may be permitted to withdraw the instant petition with liberty

to the petitioners to take all the pleas raised in the present petition before the

Assistant Collector.

authenticity of this document/judgment

CWP-29984-2024 (O&M) -2-

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

withdrawn with the liberty aforesaid.

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

               08.11.2024                                                       (HARSH BUNGER)
               Himani                                                               JUDGE

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

authenticity of this document/judgment