Karamjit Singh vs State Of Punjab And Others
2024 Latest Caselaw 18634 P&H

Punjab-Haryana High Court

Karamjit Singh vs State Of Punjab And Others on 21 October, 2024

APURVA
2024.10.22 09:42
I attest to the accuracy and
authenticity of this
document/judgment
High Court, Chandigarh
                                issued to respondent No.3 (Chief Sales Commissioner-cum-Deputy

Commissioner, Hoshiarpur, Punjab) to consider and decide the aforesaid

legal notice dated 25.06.2024 (Annexure P-7).

3. On advance service of copy of petition, Mr. Navneet Singh,

Senior Deputy Advocate General, Punjab, appears on behalf of the

respondents-State and opposes issuance of notice of motion. He further

submits that respondent No.3 (Chief Sales Commissioner-cum-Deputy

Commissioner, Hoshiarpur, Punjab)/competent authority shall take decision

either way, on the pending legal notice dated 25.06.2024 (Annexure P-7)

within a period of three months from today.

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

aforesaid submissions made by learned counsel for the respondents-State,

submits that he does not intend to press the instant writ petition any further,

at this stage.

5. Keeping in view the submissions made by learned counsel

for the parties and without commenting on the merits of the case,

the present writ petition is disposed of with a direction to No.3

(Chief Sales Commissioner-cum-Deputy Commissioner, Hoshiarpur,

Punjab)/competent authority to consider and decide legal notice dated

25.06.2024 (Annexure P-7) by way of passing a speaking order, after

affording due opportunity of hearing to all the concerned parties, within a

period of three months from today.

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