HARI SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Feeling aggrieved against the alleged inaction on the part of respondent authorities, petitioner has approached this Court, by way of present writ petition under Article 226/227 of the Constitution of India, seeking a writ in the nature of mandamus.

(2.) Notice of motion was issued and pursuant thereto, short reply on behalf of respondents No.1 to 3 was filed. Respondent No.4 has filed his separate written statement.

(3.) Learned counsel for the State, while referring to the averments taken in paras 2 and 3 of the short reply by way of affidavit dated 26.02.2016 of District Development and Panchayat Officer, Amritsar, submits that since appropriate action has already been initiated against respondent No.4, which shall be taken to its logical end, in accordance with law, present writ petition has been rendered infructuous and the same may be disposed of, as such. Learned counsel for the petitioner opposes the contention raised by learned counsel for the State. However, the contention raised by learned counsel for the petitioner has been found wholly misplaced. The only relief which can be granted to the petitioner in the present writ petition is the directions to the respondent authorities to take appropriate action against respondent No.4.