M/S Design Indya Through Its Proprietor ... vs State Of Punjab Through Its Principal ...
2024 Latest Caselaw 20836 P&H

Punjab-Haryana High Court

M/S Design Indya Through Its Proprietor ... vs State Of Punjab Through Its Principal ... on 22 November, 2024

                             CWP-31526-2024 (O&M)                                                        -1-

                             115

                                         IN THE HIGH COURT OF PUNJAB & HARYANA
                                                     AT CHANDIGARH

                                                                     ****

                                                                               CWP-31526-2024 (O&M)
                                                                               Date of Decision: 22.11.2024

                             M/s Design Indya through its proprietor Rakesh Jain
                                                                                                  ..... Petitioner
                                                                    Versus

                             State of Punjab through its Principal Secretary and others
                                                                                              ..... Respondents

                             CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

                             Present:          Mr. Sanjeev Kumar Arora, Advocate
                                               for the petitioner.

                                               Mr. Rajesh Sehgal, Addl. A.G., Punjab.

                                               Mr. Sanjeev Soni, Advocate
                                               for respondent No.3.

                                                           *****

                             HARSH BUNGER J. (ORAL)

Prayer herein is, inter alia, for issuance of a writ in the

nature of Mandamus directing the respondents to remove the

media/advertisements and unipoles erected in the area of Bus Terminal,

Patiala and Rail Terminal, Patiala as the same are in violation of Clause

No.8.1.1 (vi) of the Punjab Municipal Outdoor Advertisement Policy, 2018

and Bye-laws framed thereunder.

2. Learned counsel for the petitioner submits that for redressal

of grievance of the petitioner, he has submitted legal notice dated

14.09.2024 (Annexure P-3), but the same has not been adverted to by the

concerned authorities, till date.

authenticity of this document/judgment

CWP-31526-2024 (O&M) -2-

3. On advance service of copy of petition, Mr. Rajesh Sehgal,

Addl. A.G., Punjab appears on behalf of the respondent-State.

4. Learned State counsel as well as learned counsel for respondent

No.3 submit that respondent No.3 (Commissioner, Municipal Corporation,

Patiala)/competent authority shall take decision either way, on the pending

legal notice dated 14.09.2024 (Annexure P-3) of the petitioner within a

period of three months from today, after affording due opportunity of

hearing to all the concerned parties.

5. Learned counsel for the petitioner, keeping in view the

aforesaid submissions made by learned State counsel as well as learned

counsel for respondent No.3, submits that he does not intend to press the

instant writ petition any further, at this stage.

6. Keeping in view the submissions made by learned counsel for

the parties, the present writ petition is disposed of accordingly.

7. All the pending application(s), if any, shall also stand closed.

                             22.11.2024                                           (HARSH BUNGER)
                             Himani                                                   JUDGE


                                          1. Whether speaking/reasoned :          Yes/No
                                          2. Whether reportable        :          Yes/No







authenticity of this document/judgment