Jaspal Singh Goldy vs Union Of India And Ors
2025 Latest Caselaw 1070 P&H

Punjab-Haryana High Court

Jaspal Singh Goldy vs Union Of India And Ors on 18 January, 2025

                                   Neutral Citation No:=2025:PHHC:007029



CWP-1264--2025                                                                1
           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

(107)                                           CWP-1264-2025
                                                Date of Decision : 18.01.2025

Jaspal Singh @ Goldy                                         ...Petitioner

                                           Versus

Union of India and others                                    ...Respondents



CORAM: HON'BLE MR. JUSTICE KULDEEP TIWARI

Present:     Mr. Jashandeep Singh Sandhu, Advocate
             for the petitioner.

             Mr. Saurabh Goel, Advocate, Sr. Standing Counsel
             for Union of India-NCB.

                 ****

KULDEEP TIWARI,
        TIWARI J.(ORAL)

1. Through the instant petition, cast under Articles 226/227 of the

Constitution of India, a prayer is made for issuance of a writ in the nature of

certiorari, seeking quashing of the entire proceedings initiated aga against inst the

petitioner under the Prevention of Illicit Traffic in Narcotic Drugs and

Psychotropic Substances Act (for for short PITNDPS), 1988, including the

detention order dated 01.08.2024 (Annexure P P-3),, and the grounds of

detention (Annexure P-2).

P

2. The instant petition is a misconceived motion, inasmuch as,

despite the petitioner being seized of an alternate and efficacious statutory

remedy for redressal of his grievance, and without approaching the competent

authorities concerned, i.e. the Advisory Board, which is the statutory

authority, has sidetracked the said remedy, remedy and has straightway accessed this

Court, through instituting the instant writ petition.

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Neutral Citation No:=2025:PHHC:007029

3. In such circumstances, this Court refrains from exercising its

power,, as envisaged under unde Article 226/227 of the Constitution of India.

Accordingly the instant writ petition is dismissed Accordingly, dismissed.

4. However, owever, liberty is reserved to the petitioner to approach the

Advisory Board concerned, for the relief, as sought in the instant writ petition.

5. In case, the petitioner approach the competent authority

concerned, the latter shall decide the lis,, within a period of 30 days days, from the

date of receipt of certified copy of this order/judgment, in accordance with

law.

(KULDEEP TIWARI) JUDGE

January 18, 2025 Manpreet

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

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