Sawinder Singh vs State Of Punjab And Ors
2024 Latest Caselaw 16445 P&H

Punjab-Haryana High Court

Sawinder Singh vs State Of Punjab And Ors on 6 September, 2024

               CWP-22443-2024                                                                       -1-

               115
                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH

                                                                  ****
                                                                           CWP-22443-2024
                                                                           Date of Decision: 06.09.2024

               Sawinder Singh                                                                 ....Petitioner
                                                                Versus

               State of Punjab and others                                                  ....Respondents

               CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

               Present :                 Mr. Ajay Pal Singh Rehan, Advocate
                                         for the petitioner.

                                                            ***

               HARSH BUNGER, J. (Oral)

1. The instant Writ Petition has been filed under Article 226 of the Constitution of India seeking issuance of writ in the nature of Mandamus for directing respondents No.1 & 2 to ensure that fair and impartial enquiry be conducted in accordance with the provisions of the Punjab Panchayati Raj Act, 1994 and the relevant rules and instructions issued by the Government from time to time, into the allegations of embezzlement of panchayat funds committed by respondent No.6. A further prayer has been made for directing respondents No.1 and 2 to consider/decide the representation dated 15.07.2024 (Annexure P-2).

2. At the outset, learned counsel for the petitioner submits that he may be permitted to withdraw the instant petition with liberty to the petitioner to pursue his remedies before the concerned department.

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 In view of the above, the present petition is dismissed as withdrawn with liberty aforesaid.

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

               06.09.2024                                                       (HARSH BUNGER)
               Himani                                                               JUDGE

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


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