Phoola Singh And Others vs State Of Punjab And Others
2024 Latest Caselaw 19268 P&H

Punjab-Haryana High Court

Phoola Singh And Others vs State Of Punjab And Others on 19 October, 2024

APURVA
2024.10.21 15:22
I attest to the accuracy and
authenticity of this
document/judgment
High Court, Chandigarh
                                issued to respondent No.2 (Director, Department of Local Government,

Plot No.3, Sector-35A, Chandigarh) to consider and decide the aforesaid

representation dated 05.09.2024 (Annexure P-11).

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

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.2 (Director, Department of Local Government,

Plot No.3, Sector-35A, Chandigarh)/competent authority shall take decision

either way, on the pending representation dated 05.09.2024 (Annexure P-11)

within a period of six months from today.

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

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

submits that she 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 No.2 (Director, Department of

Local Government, Plot No.3, Sector-35A, Chandigarh)/competent authority

to consider and decide representation dated 05.09.2024 (Annexure P-11) by

way of passing a speaking order, after affording due opportunity of hearing

to all the concerned parties, within a period of six months from today.

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