Jaswinder Kaur vs State Of Punjab And Others
2024 Latest Caselaw 16331 P&H

Punjab-Haryana High Court

Jaswinder Kaur vs State Of Punjab And Others on 5 September, 2024

               CWP-22145-2024                                                                      -1-

               123

                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH

                                                                  ****
                                                                            CWP-22145-2024
                                                                            Date of Decision: 05.09.2024

               Jaswinder Kaur                                                               ....Petitioner


                                                                Versus


               State of Punjab and others                                                 ....Respondents


               CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

               Present :                 Mr. Rajbir Singh Attri, Advocate
                                         for the petitioner.

                                                            ***

               HARSH BUNGER, J. (Oral)

1. The present petition has been filed under Articles 226/227 of the

Constitution of India seeking issuance of writ in the nature of mandamus for

directing respondent No.3 to pass the plan of grant received through

15th Finance Commission, as resolution has already been passed by the

Panchayat Samiti, Malerkotla-1 (now Amargarh) on 23.07.2024 (Annexure

P-1). A further prayer has been made for directing respondent No.3 to decide

the representation dated 28.08.2024 (Annexure P-4).

2. At the outset, learned counsel for the petitioner submits that the

petitioner would be satisfied, if appropriate directions are issued to

respondent No.3 (Additional Deputy Commissioner, Malerkotla) to decide

the representation dated 28.08.2024 (Annexure P-4).

3. Mr. Navneet Singh, Sr. DAG, Punjab, who has appeared on

HIMANI GUPTA behalf of respondent/State in this case, pursuant to the advance copy of

authenticity of this document/judgment

petition having been sent to the State, submits that in case, any such

representation is received in the office of respondent No.3 (Additional

Deputy Commissioner, Malerkotla), the same would be decided at the

earliest by passing a speaking order and in any case within a period of three

months from today.

4. In view of the statement made by learned State counsel, learned

counsel for the petitioner submits that he does not press the instant petition

any further.

5. In view of the aforesaid submissions made by the respective

counsel, the petition is disposed of, accordingly.

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

               05.09.2024                                                       (HARSH BUNGER)
               Himani                                                               JUDGE

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







authenticity of this document/judgment