M/S Satish Aggarwal And Company vs State Of Punjab And Others
2024 Latest Caselaw 18841 P&H

Punjab-Haryana High Court

M/S Satish Aggarwal And Company vs State Of Punjab And Others on 24 October, 2024

                                     Neutral Citation No:=2024:PHHC:140797

CWP-15936-2022 (O&M)                                           -1-




          IN THE PUNJAB AND HARYANA HIGH COURT AT
                         CHANDIGARH.


220

                                             CWP-15936-2022 (O&M)
                                             Date of Decision: 24.10.2024.


M/S SATISH AGGARWAL AND COMPANY
                                                                        ... Petitioner

                                     Versus


STATE OF PUNJAB AND OTHERS
                                                                 ... Respondent(s)

CORAM: HON'BLE MR. JUSTICE VINOD S. BHARDWAJ.

Present        Ms. Dhivya Jerath, Advocate,
               (Through Video Conference)
               for the petitioner.

               Ms. Akshita Chauhan, DAG, Punjab.

VINOD S. BHARDWAJ, J (ORAL).

14111-CWP-2023 and CM-14080-CWP-2023

Instant applications have been filed by applicants-Manjeet

Singh Saini and three others for impleading them as interveners in the

present writ petition as well as for placing on record Annexures A-1 to A-9.

There is no representation on behalf of the applicants despite

case called repeatedly.

The applications are accordingly dismissed for non-

prosecution.

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Neutral Citation No:=2024:PHHC:140797

CWP-15936-2022 (O&M) -2-

Main case

The present writ petition has been filed under Articles 226/227

of the Constitution of India, 1950, raising a challenge to the letter dated

13.06.2022 (Annexure P-1) as well as letter dated 13.07.2022 (Annexure P-

1A) whereby the road repaired/constructed by the petitioner has been listed

in the serious category. A further prayer has been made for issuance of

directions to the respondents to constitute a Third Committee (preferably an

independent agency and not controlled by the State Government) to inspect

and check the quality of the road in question.

Notice of motion in the present petition was issued vide order

date 25.07.2022 and thereafter, reply on behalf of respondents No.1 and 2

has also been filed.

This Court while addressing identical facts in CWP-15327-

2022 titled as "Jubilee Enterprises Vs. State of Punjab and others"

decided on 25.07.2024 with other connected matters has already passed a

comprehensive judgment.

Learned counsel for the parties are ad idem that the present writ

petition can be disposed of in terms of the aforesaid judgment.

Accordingly with the consent of the parties, the present writ

petition is disposed of in terms of "Jubilee Enterprises Vs. State of Punjab

and others" (supra).

October 24, 2024                                (VINOD S. BHARDWAJ)
raj arora                                               JUDGE
           Whether speaking/reasoned           : Yes/No
           Whether reportable                  : Yes/No

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