Gurwinder Singh vs State Of Punjab And Ors
2024 Latest Caselaw 18928 P&H

Punjab-Haryana High Court

Gurwinder Singh vs State Of Punjab And Ors on 25 October, 2024

APURVA
2024.10.25 14:46
I attest to the accuracy and
authenticity of this order/judgment
High Court, Sector-1, Chandigarh
                            representation dated 20.09.2024 (Annexure P-4).

                           3.               On advance service of copy of petition, Mr. Nirmaljit Singh

                           Diwana, Senior Deputy Advocate General, Punjab appears on behalf of

                           the respondents-State and opposes issuance of notice of motion.

He further submits that respondent No.3 (Deputy Commissioner, Bathinda,

District Bathinda)/competent authority shall take decision either way, on the

pending representation dated 20.09.2024 (Annexure P-4) within a period of

two months from today.

4. Learned counsel for the petitioner, keeping in view the

aforesaid submissions made by learned counsel for the respondents-State,

submits that he does not intend to press the instant writ petition any further,

at this stage.

5. Keeping in view the submissions made by learned counsel

for the parties and without commenting on the merits of the case,

the present writ petition is disposed of with a direction to respondent No.3

(Deputy Commissioner, Bathinda, District Bathinda)/competent authority to

consider and decide representation dated 20.09.2024 (Annexure P-4) by way

of passing a speaking order, after affording due opportunity of hearing to all

the concerned parties, within a period of two months from today.

6. All the pending application(s), if any, shall also stand closed.

authenticity of this order/judgment High Court, Sector-1, Chandigarh