Surinder Kaur vs State Of Punjab And Others
2024 Latest Caselaw 17706 P&H

Punjab-Haryana High Court

Surinder Kaur vs State Of Punjab And Others on 23 September, 2024

I attest to the accuracy and

document/judgment
High Court, Chandigarh

204 oe
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH

RRRK

CWP-13782-2022
Date of Decision: 23.09.2024
Surinder Kaur
veaee Petitioner
Versus
State of Punjab and others
veces Respondents

CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

Present: Mr. Arjun Dev, Advocate for the petitioner.

Mr. Nirmaljit Singh Diwana, Senior DAG, Punjab.

Mr. V.K. Sandhir, Advocate for respondent No.5.

ae 2s 2k 2g 2

HARSH BUNGER J. (QRAL)

The present writ petition has been filed under Articles 226/227 of the Constitution of India, inter alia, seeking a writ in the nature of Certiorari to set aside order dated 08.06.2022 (Annexure P-4) passed by the learned Block Development and Panchayat Officer, Dhilwan.

2. Learned counsel for the petitioner, at the outset, submits that he may be permitted to withdraw the instant writ petition.

3. Keeping in view the aforesaid submission made by learned

counsel for the petitioner, the present writ petition is dismissed as

withdrawn.

4, All the pending application(s), if any, shall also stand closed. 23.09.2024 (HARSH BUNGER) Apurva JUDGE

1. Whether speaking/reasoned : Yes/No

2. Whether reportable : Yes/No