Suresh Kumar vs State Of Haryana And Others
2024 Latest Caselaw 18852 P&H

Punjab-Haryana High Court

Suresh Kumar vs State Of Haryana And Others on 24 October, 2024

               CWP-28903-2024 (O&M)                                                                -1-

               119
                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH

                                                                 ****
                                                                            CWP-28903-2024 (O&M)
                                                                            Date of Decision: 24.10.2024

               Suresh Kumar                                                                  ....Petitioner

                                                                Versus


               State of Haryana and others                                                  ...Respondents

               CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

               Present :                 Mr. Rajesh Bansal 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 a writ in the nature of Mandamus for directing the respondents to remove the encroachment from the unauthorized occupants over the land comprised in Khasra No.15, in Kabul Bagh area, Ward No.11, near Chawla Colony, Panipat on the basis of demarcation report dated 04.09.2023 (Annexure P-1).

2. After arguing for some time, learned counsel for the petitioner prays that he may be permitted to withdraw the instant petition with liberty to the petitioner to avail his other remedies available under the law.

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 In view of the above, the instant petition is dismissed as withdrawn with the liberty aforesaid.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

               24.10.2024                                                       (HARSH BUNGER)
               Himani                                                               JUDGE

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





authenticity of this document/judgment