Bachan Singh vs State Of Punjab And Ors
2024 Latest Caselaw 17918 P&H

Punjab-Haryana High Court

Bachan Singh vs State Of Punjab And Ors on 25 September, 2024

               CWP-17305-1996                                                                      -1-

               201-1
                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH
                                                  ****
                                                         CWP-17305-1996
                                                         Date of Decision: 25.09.2024

               Bachan Singh (deceased) through LRs                                           ....Petitioner

                                                                Versus


               State of Punjab and others                                                  ....Respondents

               CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

               Present :                 Mr. Karan Singla, Advocate
                                         for the petitioner.

                                         Mr. Navneet Singh, Sr. DAG, Punjab.

                                                      ***

               HARSH BUNGER, J. (Oral)

1. This petition has been filed under Articles 226 and 227 of the Constitution of India inter alia seeking a writ in the nature of certiorari for quashing the impugned orders dated 30.10.1992, 30.11.1994 and 23.07.1996 (Annexures P-3, P-4 and P-6).

2. Mr. Harinder Singh Sandhu, Advocate appears and files his Memorandum of Appearance on behalf of respondent No.5 in Court today, which is taken on record, subject to all just exceptions.

3. At the outset, learned counsel for the petitioner pleads no instructions.

4. In view of the above, the instant petition is dismissed for non-prosecution.

5. All pending application(s), if any, shall stand closed.

6. A copy of this order be sent to the petitioner at the address mentioned in the Memo of Parties.

               25.09.2024                                                       (HARSH BUNGER)
               Himani                                                               JUDGE

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

authenticity of this document/judgment