DEVENDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) This writ petition has been filed under Articles 226/227 of the Constitution of India for issuance of writ, order or direcition, especially in the nature of CERTIORARI for setting aside the impugned order No.DPH/ECA-2/188/2022 vide covering Memo No. ECA-2-2022/112311-325 dtd. 21/9/2022 passed by Respondent No.2 and further to direct the Respondents to decide the objections of petitioner/villagers dtd. 27/9/2022 (Annexure P-4).

(2.) Learned counsel for the petitioner submits that the petitioner has submitted representation for claiming the relief as sought in the present writ petition and direction may be issued to decide the same after affording an opportunity of hearing to the petitioner. The learned State counsel submits that let the petitioner appear before Respondent No.2 on 6/10/2022 for personal hearing and his representation dtd. 27/9/2022 (Annexure P-4) shall be considered and decided.

(3.) The present petition stands disposed off accordingly.