AISH MOHAMMAD Vs. STATE OF HARYANA

JUDGEMENT

(1.) Heard learned counsel for the parties finally on the basis of the available record. The Respondents are represented through counsel and have filed written submissions. Delay condoned, in these peculiar facts and circumstances, in the interest of justice. I.A. 72995/2022 [seeking condonation of delay in refiling/curing the defects] is formally allowed.

(2.) Leave granted.

(3.) The sole appellant has moved this Court being aggrieved by the Final Judgment and Order dtd. 25/4/2011 (hereinafter referred to as the "Impugned Judgment") [2011 SCC OnLine P&H 4687 | ILR (2012) 2 P&H 747] passed by a learned Division Bench of the High Court of Punjab and Haryana at Chandigarh (hereinafter referred to as the "High Court") in Letters Patent Appeal No.406 of 2011 (O & M), whereby the learned Division Bench allowed the appeal preferred by the respondent-State and set aside the Order dtd. 27/1/2010 [2010 SCC OnLine P&H 1193] passed by the learned Single Judge in Civil Writ Petition No.19128 of 2006.