Babu Lal And Ors vs State Of Haryana And Ors
2024 Latest Caselaw 18830 P&H

Punjab-Haryana High Court

Babu Lal And Ors vs State Of Haryana And Ors on 24 October, 2024

                                     Neutral Citation No:=2024:PHHC:139738


CWP-28895-2024                  1

            IN THE HIGH COURT OF PUNJAB & HARYANA
                       AT CHANDIGARH

120                                           CWP-28895-2024
                                              Date of decision: 24.10.2024

Babu Lal and others
                                                                   ...Petitioners

                                Versus

State of Haryana and others
                                                                 ...Respondents

CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY

            *****

Present :   Mr. Ram Kumar Saini, Advocate,
            for the petitioners.

            *****

AMAN CHAUDHARY, J. (Oral)

1. Learned counsel would submit that regarding the claim raised in

the present petition, a legal notice dated 27.09.2024 (Annexure P-8) has been

served upon the respondents by relying on the judgment passed by this Court

in Mohinder Singh and others vs. State of Haryana and others, CWP-

22516-2012, decided on 01.04.2013 alongwith other connected petitions,

which was upheld by the Hon'ble Supreme Court vide judgment dated

31.01.2017, which has yet not evoked any response. He thus, at this stage, on

instructions, prays that a direction be given to the respondents to decide the

same in a time bound manner.

2. Notice of motion.

3. At the asking of the Court, Ms. Vibha Tewari, AAG, Haryana

accepts notice on behalf of the respondent-State and has no objection to the

limited prayer made.

4. In view of the above and without commenting on the merits of

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Neutral Citation No:=2024:PHHC:139738

the case, this petition is hereby disposed of with a direction to the respondents

to decide the legal notice dated 27.09.2024, Annexure P-8, taking note of the

aforesaid judgments, in accordance with law, within a period of 6 months,

which this Court has no reason to believe the authorities would not address in

a just, fair and reasonable manner. Upon doing so, after notice and hearing

offered to them and if found entitled, grant the benefit forthwith. Needless to

say, if the orders are adverse to their interest, the same shall contain reasons

and the petitioners shall be free to seek legal redress thereupon.

                                                   (AMAN CHAUDHARY)
                                                        JUDGE
24.10.2024
dinesh

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




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