Ram Niwas And Anr vs State Of Haryana And Ors
2024 Latest Caselaw 19012 P&H

Punjab-Haryana High Court

Ram Niwas And Anr vs State Of Haryana And Ors on 28 October, 2024

               CWP-13475-2017 (O&M)                                                                -1-

               104-1

                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH

                                                                 ****
                                                                            CWP-13475-2017 (O&M)
                                                                            Date of Decision: 28.10.2024

               Ram Niwas and another                                                         ....Petitioners


                                                                Versus



               State of Haryana and others                                                  ...Respondents

               CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

               Present :                 Mr. Vikram Singh, Advocate
                                         for the petitioners.

                                                      ***

               HARSH BUNGER, J. (Oral)

1. This petition has been filed under Articles 226 and 227 of the Constitution of India inter alia seeking a writ in the nature of Certiorari for setting aside the orders dated 25.07.2014 and 22.03.2017 (Annexures P-5 and P-6 respectively).

2. At the outset, learned counsel for the petitioners prays that he may be permitted to withdraw the instant petition with liberty to the petitioners to take all the pleas raised in the present petition before the concerned department.

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 In view of the above, the instant petition is dismissed as withdrawn with the liberty aforesaid.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