Bhupinder Singh Alias Balwinder Singh vs Joint Development Commissioner And Ors
2024 Latest Caselaw 19001 P&H

Punjab-Haryana High Court

Bhupinder Singh Alias Balwinder Singh vs Joint Development Commissioner And Ors on 28 October, 2024

               CWP-11671-2022 (O&M)                                                               -1-

               211

                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH

                                                                ****
                                                                          CWP-11671-2022 (O&M)
                                                                          Date of Decision: 28.10.2024

               Bhupinder Singh @ Balwinder Singh
                                                                                            ....Petitioner

                                                               Versus


               Joint Development Commissioner and others
                                                                                         ....Respondents

               CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

               Present :                 Mr. Vikas Mehsempuri, Advocate
                                         for the petitioner.

                                         Mr. Nirmaljit Singh Diwana, Sr. DAG, Punjab.

                                         Mr. B.S. Khaira, Advocate for
                                         Mr. J.S. Bhandohal, Advocate
                                         for respondent No.3.

                                                     ***

               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 warrants of possession dated 27.10.2021 (Annexure P-6),

passed by respondent No.2.

2. Learned State counsel submits that the warrants of possession

were wrongly issued against the petitioners, although the eviction petition

against the petitioner is still pending. He further submits that the warrants of

possession have already been withdrawn against the petitioner, therefore, the

present petition has been rendered infructuous.

Learned counsel for the petitioner, keeping in view the aforesaid

authenticity of this document/judgment

CWP-11671-2022 (O&M) -2-

submissions made by learned State counsel, submits that he does not intend

to press the instant writ petition any further, at this stage.

4. In view of the above, the present petition is dismissed as not

pressed.

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

               28.10.2024                                                       (HARSH BUNGER)
               Himani                                                               JUDGE
               Whether speaking/reasoned:                   Yes/No
               Whether reportable:                          Yes/No

authenticity of this document/judgment