Gurtej Singh vs State Of Punjab And Ors
2024 Latest Caselaw 17813 P&H

Punjab-Haryana High Court

Gurtej Singh vs State Of Punjab And Ors on 24 September, 2024

APURVA
2024.09.25 14:29
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High Court, Chandigarh
                                3.               On advance service of copy of petition, Mr. Jatinder Singh Gill,

                               Deputy     Advocate        General,    Punjab     appears     on   behalf   of      the

                               respondents-State and opposes issuance of notice of motion. He further

submits that respondent No.3 (Deputy Commissioner-cum-District

Magistrate, Ferozepur, District Administrative Complex, Ferozepur Cantt.,

Ferozepur)/competent authority shall take decision either way, on the

pending representation dated 24.06.2024 (Annexure P-2) of the petitioner

within a period of two weeks from today.

4. Learned counsel for the petitioner, keeping in view the

aforesaid submissions made by learned counsel for the respondents-State,

submits that he does not intend to press the instant writ petition any further,

at this stage.

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

the parties and without commenting on the merits of the case, the present

writ petition is disposed of with a direction to respondent No.3

(Deputy Commissioner-cum-District Magistrate, Ferozepur, District

Administrative Complex, Ferozepur Cantt., Ferozepur)/competent authority

to consider and decide representation dated 24.06.2024 (Annexure P-2) of

the petitioner by way of passing a speaking order, after affording due

opportunity of hearing to all the concerned parties, within a period of two

weeks from today.

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