Pradhuman Janghu vs Assistant Collector, 2Nd Grade, ...
2024 Latest Caselaw 18760 P&H

Punjab-Haryana High Court

Pradhuman Janghu vs Assistant Collector, 2Nd Grade, ... on 22 October, 2024

               CWP-28575-2024 (O&M)                                                                -1-

               116
                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH

                                                                 ****
                                                                            CWP-28575-2024 (O&M)
                                                                            Date of Decision: 22.10.2024

               Pradhuman Janghu
                                                                                             ....Petitioner

                                                                Versus


               The Assistant Collector, 2nd Grade, Kadipur and others
                                                                                            ...Respondents

               CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

               Present :                 Mr. Shamsher Singh Tomar, Advocate and
                                         Mr. Vikas Singh Chawra, Advocate
                                         for the petitioner.

                                                      ***

               HARSH BUNGER, J. (Oral)

1. This petition has been filed under Articles 226/227 of the Constitution of India inter alia seeking issuance of appropriate writ for setting aside the orders dated 07.10.2022, 14.10.2022, 28.10.2022, 04.11.2022, 09.12.2022, 15.12.2022 and 06.06.2024 (Annexures P-3, P-6, P-7, P-8, P-9, P-10 and P-12 respectively).

2. At the outset, learned counsel for the petitioner submits that there are certain inadvertent errors in the instant Writ Petition, therefore he prays that he may be permitted to withdraw the instant petition with liberty to the petitioner to file fresh one with better particulars.

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 In view of the above, the instant petition is dismissed as withdrawn with the liberty aforesaid.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

               22.10.2024                                                       (HARSH BUNGER)
               Himani                                                               JUDGE

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



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