Satbir And Others vs Commissioner Rohtak Division Rohtak ...
2024 Latest Caselaw 20174 P&H

Punjab-Haryana High Court

Satbir And Others vs Commissioner Rohtak Division Rohtak ... on 13 November, 2024

               CWP-30660-2024 (O&M)                                                                -1-

               137

                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH

                                                                ****

                                                                           CWP-30660-2024 (O&M)
                                                                           Date of Decision: 13.11.2024

               Satbir and others
                                                                                            ....Petitioners

                                                                Versus



               Commissioner, Rohtak Division, Rohtak and others
                                                                                           ...Respondents

               CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

               Present :                 Mr. D.V. Sharma, Senior Advocate assisted by
                                         Ms. Shivani Sharma, Advocate
                                         for the petitioners.

                                                     ***

               HARSH BUNGER, J. (Oral)

1. 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 08.08.2024 (Annexure P-5).

2. At the outset, learned senior counsel representing the petitioners

submits that against the impugned order dated 08.08.2024 (Annexure P-5),

a remedy of revision is available before the learned Financial Commissioner,

Haryana, therefore he prays that he may be permitted to withdraw the instant

writ petition with liberty to the petitioners to avail their remedies of revision

before the concerned Financial Commissioner.

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

withdrawn with the liberty aforesaid.

authenticity of this document/judgment

CWP-30660-2024 (O&M) -2-

4. Since the present petition has been filed by attaching the

certified copy of order dated 08.08.2024 and from the stamp of office of the

Commissioner, Rohtak Division, Rohtak, it appears that the certified copy

was prepared on 12.09.2024; therefore, in case, the revision petition is filed

within a period of one week from today, the objection regarding delay in

filing of revision petition, may not be taken.

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

               13.11.2024                                                       (HARSH BUNGER)
               Himani                                                               JUDGE

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







authenticity of this document/judgment