Bal Krishan Adya vs State Of Punjab And Others
2024 Latest Caselaw 19004 P&H

Punjab-Haryana High Court

Bal Krishan Adya vs State Of Punjab And Others on 28 October, 2024

               CWP-29342-2024 (O&M)                                                              -1-

               126

                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH

                                                               ****
                                                                         CWP-29342-2024 (O&M)
                                                                         Date of Decision: 28.10.2024

               Bal Krishan Adya                                                             ....Petitioner


                                                               Versus



               State of Punjab and others                                                ...Respondents

               CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

               Present :                 Mr. Amit Dhawan, 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 respondents No.1 to 5 to conduct an inquiry into the fraudulent

transfer of the land and building measuring 4500 Sq. Yd. situated at the

premises bearing No.415, Dholewal, Industrial Area-A, Ludhiana, having

Municipal Corporation Property No. B-23-1929, in the names of

respondents No.6 to 9 without the permission of respondents No.1 and 2

allotted in favour of M/s R.B. Knitting Works situated at Dholewal,

Industrial Area-A, Ludhiana, vide allotment dated 13.02.1950

(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 in accordance with law.

authenticity of this document/judgment

CWP-29342-2024 (O&M) -2-

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withdrawn with the liberty aforesaid.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.

               28.10.2024                                                       (HARSH BUNGER)
               Himani                                                               JUDGE

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







authenticity of this document/judgment