RATAN LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed under Articles 226/227 of the Constitution of India inter alia seeking issuance of a writ in the nature of Certiorari for setting aside order dtd. 28/5/2019 (Annexure P-2) passed by learned Commissioner, Ambala Division, Ambala and order dtd. 16/9/2021 (Annexure P-1) passed by learned Financial Commissioner, Haryana.

(2.) A perusal of the order sheets reveals that on 6/8/2025, the following order was passed:-

(3.) Today, there is no representation on behalf of the petitioners.It appears that the petitioners are no more interested in pursuing the instant matter.