Paramjit Singh vs State Of Pb. & Ors
2024 Latest Caselaw 17551 P&H

Punjab-Haryana High Court

Paramjit Singh vs State Of Pb. & Ors on 20 September, 2024

               CWP-15737-1999 (O&M)                                                                -1-

               203
                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH

                                                                    ****
                                                                           CWP-15737-1999 (O&M)
                                                                           Date of Decision: 20.09.2024

               Paramjit Singh                                                                ....Petitioner


                                                                Versus


               State of Punjab and others                                                 ....Respondents

               CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

               Present :                 None for the petitioner.

                                         Ms. Vikas Suman Chaudhary, DAG, Punjab.

                                                            ***

               HARSH BUNGER, J. (Oral)

1. The instant Writ Petition has been filed under Articles 226/227

of the Constitution of India inter alia seeking a writ in the nature of

certiorari and mandamus for quashing the impugned order dated 08.09.1999

(Annexure P-3).

2. There is no representation on behalf of the petitioner.

3. Learned State counsel submits that the present petition has been

rendered infructuous as the petitioner had sought quashing of order dated

08.09.1999 (Annexure P-3), whereby the District Development and

Panchayat Officer, Patiala while exercising his powers under Section 200(1)

of the Punjab Panchayati Raj Act, 1994 had appointed Sh. Sampuran Singh,

S.E.P.O. as Administrator of Gram Panchayat, Bhootgarh for spending the

grants of Rs.75,000/- for Dharamshala of Scheduled Castes and

Rs.1,00,000/- for roads and drainage of the Village, whereas the term of the

authenticity of this document/judgment

CWP-15737-1999 (O&M) -2-

then Gram Panchayat already stands expired.

4. In view of the aforementioned facts and circumstances, the

instant Petition is dismissed in default.

5. 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