Dalip Singh Etc vs State Of Haryana Etc
2024 Latest Caselaw 18914 P&H

Punjab-Haryana High Court

Dalip Singh Etc vs State Of Haryana Etc on 25 October, 2024

               CWP-3758-2000 (O&M)                                                                 -1-

               211

                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH
                                                  ****
                                                         CWP-3758-2000 (O&M)
                                                         Date of Decision: 25.10.2024

               Dalip Singh and others                                                        ....Petitioners

                                                                Versus


               State of Haryana and others                                                 ....Respondents

               CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

               Present :                 Ms. Sunita Gupta, Advocate for
                                         Mr. Praveen Hans, 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 a writ in the nature of Mandamus for directing respondents No.1 to 5 to open the outlet RD 7100-R, Umra Minor, continuously and to restore it in its original position, in view of Annexures P-1 to P-3.

2. At the outset, learned counsel appearing on behalf of 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