Avtar Singhe Tc vs The Divisional Canal Officer E
2024 Latest Caselaw 18912 P&H

Punjab-Haryana High Court

Avtar Singhe Tc vs The Divisional Canal Officer E on 25 October, 2024

               CWP-4009-2000 (O&M)                                                                 -1-

               212

                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH
                                                  ****
                                                         CWP-4009-2000 (O&M)
                                                         Date of Decision: 25.10.2024

               Avtar Singh and another                                                       ....Petitioners

                                                                Versus


               The Divisional Canal Officer, Sirsa and others                              ....Respondents

               CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

               Present :                 Mr. Ashok Kumar Verma, Advocate
                                         for the petitioners.

                                         Mr. Praveen Chander Goyal, Addl. A.G., Haryana.

                                                      ***

               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 quashing the order dated 22.11.1999 (Annexure P-7) passed by the Chief Canal Officer, Haryana-respondent No.3.

2. At the outset, learned counsel appearing for the petitioners pleads no instructions.

3. In view of the above, the instant petition is dismissed for non-prosecution.

4. All pending application(s), if any, shall stand closed.

5. A copy of this order be sent to the petitioner at the address mentioned in the Memo of Parties.

               25.10.2024                                                       (HARSH BUNGER)
               Himani                                                               JUDGE

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

authenticity of this document/judgment