Harmanpreet Singh Mangat vs State Of Punjab And Ors
2024 Latest Caselaw 19216 P&H

Punjab-Haryana High Court

Harmanpreet Singh Mangat vs State Of Punjab And Ors on 23 October, 2024

               CWP-18527-2024 (O&M)                                                                -1-

               112
                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH

                                                                 ****
                                                                            CWP-18527-2024 (O&M)
                                                                            Date of Decision: 23.10.2024

               Harmanpreet Singh Mangat                                                      ....Petitioner

                                                                Versus


               State of Punjab and others                                                   ...Respondents

               CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

               Present :                 Mr. Sanjeev K. Sharma, Advocate for
                                         Mr. P.P.S. Thethi, 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 the respondents to connect the sewage system of the house of the

petitioner with the sewerage line of the Village connected to the Village

pond.

2. At the outset, learned counsel for the petitioner prays that he

may be permitted to withdraw the instant petition.

3. In view of the above, the instant petition is dismissed as

withdrawn.

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

               23.10.2024                                                       (HARSH BUNGER)
               Himani                                                               JUDGE

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

authenticity of this document/judgment