Mula Ram & Ors vs Financial Comm.(Appeals) & Anr
2024 Latest Caselaw 20428 P&H

Punjab-Haryana High Court

Mula Ram & Ors vs Financial Comm.(Appeals) & Anr on 18 November, 2024

I attest to the accuracy and

document/judgment
High Court, Chandigarh

202

IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH

KRRER

CWP-2084-1995
Date of Decision: 18.11.2024

Mula Ramandothers eee Petitioners
Versus

The Financial Commissioner (Appeals), Punjab and others
beees Respondents

CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

Present: Ms. Darika Sikka, Advocate for the petitioners.

Mr. Navneet Singh, Senior DAG, Punjab.

ae 2s 2k 2g 2

HARSH BUNGER J. (QRAL)

Petition herein is, inter alia, for issuance of a writ in the nature of Certiorari to set aside order dated 23.11.1976 (Annexure P-1) passed by the learned Collector, Abohar; order dated 17.12.1985 (Annexure P-4) passed by the learned Commissioner, Ferozepur Division, Ferozepur; and order dated 05.05.1994 (Annexure P-6) passed by the learned Financial Commissioner (Appeals), Punjab.

2. Learned counsel for the petitioners pleads no instructions from the petitioners and submits that despite her best efforts, she could not even locate them.

3. Keeping in view the aforesaid submissions of learned counsel

for the petitioners, the present writ petition is dismissed for non-prosecution.

4. All pending application(s), if any, shall also stand closed. 18.11.2024 (HARSH BUNGER) Apurva JUDGE

1. Whether speaking/reasoned : Yes/No

2. Whether reportable : Yes/No