NITIN Vs. U.T. CHANDIGARH

JUDGEMENT

(1.) The present petition has been filed under Article 226 of the Constitution of India, praying for setting aside the impugned order dated 18.04.2017 Annexure P-4 passed by respondent No. 1 whereby the claim of the petitioner for grant of parole and releasing him for undertaking agricultural operations on his land has been rejected.

(2.) Reply has been filed which indicates that the prayer was declined by the competent authority by saying that his mother is there to look after the land and the presence of the petitioner is unnecessary.

(3.) After hearing the learned counsel for the parties, we are of the opinion that the reason given by the competent authority to reject the parole is unsustainable in the present case.