Sham Singh vs State Of Punjab And Others
2024 Latest Caselaw 17536 P&H

Punjab-Haryana High Court

Sham Singh vs State Of Punjab And Others on 20 September, 2024

               CWP-23973-2024                                                                       -1-

               112
                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH

                                                                  ****
                                                                           CWP-23973-2024
                                                                           Date of Decision: 20.09.2024

               Sham Singh                                                                     ....Petitioner

                                                                Versus


               State of Punjab and others                                                  ....Respondents

               CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

               Present :                 Mr. Gursimran Singh Madaan, Advocate
                                         for the petitioner.

                                                            ***

               HARSH BUNGER, J. (Oral)

1. The instant Writ Petition has been filed under Article 226 of the Constitution of India inter alia seeking a writ in the nature of Mandamus for directing respondents No.1 to 3 to get the encroachment over public street made by respondent No.4 removed at the earliest.

2. At the outset, learned counsel for the petitioner submits that there are certain inadvertent errors in the instant Writ Petition, therefore he prays that he may be permitted to withdraw the instant petition with liberty to the petitioner to file fresh one with better particulars.

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 In view of the above, the present petition is dismissed as withdrawn with liberty aforesaid.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

               20.09.2024                                                       (HARSH BUNGER)
               Himani                                                               JUDGE

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







authenticity of this document/judgment