Jai Kishore And Others vs State Of Haryana And Others
2024 Latest Caselaw 20180 P&H

Punjab-Haryana High Court

Jai Kishore And Others vs State Of Haryana And Others on 13 November, 2024

               CWP-30664-2024 (O&M)                                                                -1-

               138

                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH

                                                                 ****
                                                                           CWP-30664-2024 (O&M)
                                                                           Date of Decision: 13.11.2024

               Jai Kishore and others                                                        ....Petitioners

                                                                Versus


               State of Haryana and others                                                  ...Respondents

               CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

               Present :                 Mr. Hakam Singh, 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 Mandamus for directing respondents No.2 to 7 to allot home for rehabilitation of petitioners as per notification (Minutes of Meeting) of department (Annexure P-2) dated 18.03.2009 and to decide the representation dated 20.09.2024 (Annexure P-4).

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 avail their remedies before the concerned department in accordance with law.

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 In view of the above, the instant petition is dismissed as withdrawn with the liberty aforesaid.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.

               13.11.2024                                                       (HARSH BUNGER)
               Himani                                                               JUDGE

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

authenticity of this document/judgment