Gursahib Singh And Anr. vs State Of Punjab And Ors.
2026 Latest Caselaw 5101 P&H

Punjab-Haryana High Court

Gursahib Singh And Anr. vs State Of Punjab And Ors. on 22 May, 2026

           CWP-4692-2016 (O&M)                    -1-



                               IN THE HIGH COURT OF PUNJAB & HARYANA
                                            AT CHANDIGARH
           203

                                                                   CWP-4692-2016 (O&M)
                                                                   Date of decision: 22.05.2026

           GURSAHIB SINGH AND ANOTHER
                                                                                       ....Petitioners
                                                  Versus

            STATE OF PUNJAB AND OTHERS
                                                                                      ...Respondents

           CORAM: HON'BLE MR. JUSTICE SHEEL NAGU, CHIEF JUSTICE
                  HON'BLE MR. JUSTICE YASHVIR SINGH RATHOR

           Present :           None for the petitioners.

                               Mr. R.S. Khosla, Sr. Advocate (arguing counsel) with
                               Mr. Sarvesh Malik, Advocate;
                               Ms. Mankreet Sangar, Advocate
                               for the Intervener.

                               Mr. P.I.P. Singh, Additional Advocate General, Punjab.
                               Mr. Salil Sabhlok, Senior Deputy Advocate General, Punjab.

                   *****
           SHEEL NAGU. J.(Oral)

1. This petition had been filed primarily against the deficit recovery of

the actual price at which fancy registration numbers of vehicles were sold.

2. The State of Punjab has filed affidavit dated 07.04.2026 wherein it

was stated that out of a total number of 173 cases, recovery of deficient amount

had been effected in 62 cases whereas registration numbers in 69 cases had been

blacklisted by the concerned authority. As regards 34 cases, the Government of

Punjab stated that no recovery was required to be made. In 5 cases, registration

numbers had been surrendered by the owners and three cases pertained to old

registrations and two cases related to the period prior to issuance of notification

CWP-4692-2016 (O&M) -2-

dated 09.01.2014. Lastly, there are two cases where their registration number have

been cancelled.

3. It is also evident from the affidavit that erring officials have been

charge-sheeted under Rule 8 of the Punjab Civil Service Rules, 1970, and

disciplinary proceedings are pending against them.

4. In view of the above, it appears that the cause raised herein stands

satisfied.

5. However, the petitioner is granted liberty to re-visit the Court in case

any grievance remains un-redressed.

6. Accordingly, the present writ petition stands disposed of.

7. Pending miscellaneous application(s) including CM-19148-2021 and

CM-19149-2021, shall also stand disposed of.

(SHEEL NAGU) CHIEF JUSTICE

(YASHVIR SINGH RATHOR) JUDGE

22.05.2026 Priyanka Thakur

Whether speaking : Yes/No Whether Reportable. : Yes/No