Hem Raj vs State Of Haryana And Another
2024 Latest Caselaw 17677 P&H

Punjab-Haryana High Court

Hem Raj vs State Of Haryana And Another on 23 September, 2024

               CWP-24349-2024                                                                     -1-

               127

                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH

                                                                  ****
                                                                          CWP-24349-2024
                                                                          Date of Decision: 23.09.2024

               Hem Raj                                                                      ....Petitioner


                                                               Versus



               State of Haryana and another                                              ....Respondents


               CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

               Present :                 Mr. Dharam Pal Chhachhia, Advocate
                                         for the petitioner.

                                                            ***

               HARSH BUNGER, J. (Oral)

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

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

for directing respondent No.1 to decide the Revision Petition bearing

ROR No.51 of 2021-22 dated 05.02.2022 (Annexure P-1) filed by the

petitioner, in a time bound manner.

2. Learned counsel for the petitioner inter alia submits that the

petitioner would be satisfied if directions are issued to the concerned

Authority for deciding the Revision Petition bearing ROR No.51 of 2021-22

filed by the petitioner, in a time bound manner.

3. On advance service of copy of petition, Ms. Upasana Dhawan,

AAG, Haryana, appears on behalf of respondent-State.

4. Learned State counsel on instructions from Mr. Gurdeep, Clerk,

authenticity of this document/judgment

submits that presently the Revision Petition bearing ROR No.51 of 2021-22

filed by the petitioner is listed for hearing on 26.09.2024. It is further

submitted that in all probability the aforesaid revision petition shall be

decided by the concerned Officer on the date fixed i.e. 26.09.2024, and in

any case, not beyond two months thereafter.

5. Learned counsel for the petitioner, keeping in view the aforesaid

submissions made by learned State counsel, submits that he does not intend

to press the instant writ petition any further, at this stage.

6. Keeping in view the submissions made by learned counsel for

the parties, the present writ petition is disposed of accordingly.

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

               23.09.2024                                                       (HARSH BUNGER)
               Himani                                                               JUDGE

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







authenticity of this document/judgment