Sucha Singh vs State Of Punjab And Others
2024 Latest Caselaw 20164 P&H

Punjab-Haryana High Court

Sucha Singh vs State Of Punjab And Others on 13 November, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                Neutral Citation No:=2024:PHHC:148524




296         IN THE HIGH COURT OF PUNJAB AND HA
                                            HARYANA
(4 cases)            AT CHANDIGARH

                                        Date of Decision : 13
                                                           13-11-2024

                                               1. CWP-216-2024 (O&M)

SUCHA SINGH                                           ........Petitioner
                      VERSUS
STATE OF PUNJAB AND OTHERS                                ........Respondent(s)

                                               2. CWP-13600-2024
                                                            2024 (O&M)


GURJANT SINGH                                             ........Petitioner
                      VERSUS
STATE OF PUNJAB AND OTHERS                                ........Respondent(s)

                                               3. CWP-7757-2024
                                                           2024 (O&M)

BHUPINDER SINGH                                           ........Petitioner
                      VERSUS
STATE OF PUNJAB AND OTHERS                                ........Respondent(s)

                                               4. CWP-9399-2024
                                                           2024 (O&M)

PARDEEP                                                   ........Petitioner
                      VERSUS
STATE OF PUNJAB AND OTHERS                                ........Respondent(s)


CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:    Mr. Nitin Sharma, Advocate for the petitioner
                                               petitioner(s).

            Mr. Amarpreet Singh Bains, AAG Punjab.

HARSIMRAN SINGH
          SINGH SETHI, J. (Oral)

Present bunch of four writ petitions involve common question

of law in the background of common set of facts and thus they are being

decided by a common order.

Learned counsel for the petitioner(s) submits that the issue

which has been raised in the present petition petitionss has already been decided by

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Neutral Citation No:=2024:PHHC:148524

CWP-216-2024(O&M) and other connected cases -2-

the Co-ordinate Bench of this Court in CWP No.29330 of 2023 titled "Devi

Chand Vs. State of Punjab and ors", decided on 17.05.2024 hence, the

respondents be directed to consider the claim of the petitioner(s) for the

grant of the same relief as extended in Devi Chand's case (supra).

Learned counsel for the respondent-State submits that the claim

of the petitioner(s) as raised in the present petitions will be considered in the

light of the judgment of the Co-ordinate Bench of this Court in Devi

Chand's case (supra) and an appropriate speaking order will be passed

within a period of 8 weeks from the receipt of copy of this order and in case,

it is found feasible to accept the claim of the petitioner(s), the same will be

accepted, otherwise due reasons will be mentioned for not accepting the

claim of the petitioners in the speaking order to be passed and the said order

will be duly conveyed to the petitioner(s) for their information and necessary

action.

Learned counsel for the petitioner(s) submits that keeping in

view the statement of learned State counsel, the present bunch of four

petitions may kindly be disposed of having been not pressed any further.

Ordered accordingly.

Pending application, if any, also stands disposed of.

Photocopy of this order be placed on the files of other

connected cases.

13-11-2024                                (HARSIMRAN SINGH SETHI)
Sapna Goyal
                                                  JUDGE
        NOTE:        Whether speaking: YES/NO
                     Whether reportable: YES/NO




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